Bindu Jaryal vs The State Of H.P on 28 December, 2021

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Himachal Pradesh High Court

Bindu Jaryal vs The State Of H.P on 28 December, 2021

Bench: Jyotsna Rewal Dua

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 28th DAY OF DECEMBER, 2021




                                                      .
                            BEFORE





           HON'BLE MR. JUSTICE MOHAMMAD RAFIQ,

                         CHIEF JUSTICE





                               &

          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





             CIVIL WRIT PETITION No. 4487 of 2019

          Between:

          BINDU JARYAL,

          WIFE OF SH. ASHOK KUMAR,

          R/O VILLAGE SANDROWA,
          P.O. LAMBAGAON,
          TEHSIL JAISINGHPUR,


          DISTRICT KANGRA, H.P.
                                               ...PETITIONER




          (BY MS. LEENA GULERIA,
          ADVOCATE, VICE MR. PUSHPINDER





          JASWAL, ADVOCATE)

          AND





     1.   THE STATE OF H.P., THROUGH
          PRINCIPAL SECRETARY (HEALTH)
          TO THE GOVERNMENT OF H.P.,
          SHIMLA2.

     2.   DIRECTOR OF HEALTH SERVICES,
          GOVERNMENT OF H.P.,
          SHIMLA9.

                                                ...RESPONDENTS




                                     ::: Downloaded on - 31/01/2022 23:30:15 :::CIS
                                     2



          (BY MR. ASHOK SHARMA,
          ADVOCATE GENERAL,
          WITH MR. NAND LAL THAKUR,
          ADDITIONAL ADVOCATE




                                                             .
          GENERAL)






              This Civil Writ Petition coming on for admission this

    day, Hon'ble Mr. Justice Mohammad Rafiq, passed the

    following:





                                 ORDER

This writ petition was filed by petitionerBindu Jaryal, inter alia, with the prayer that the respondents be directed to offer her appointment as Staff Nurse on batchwise basis from the due date alongwith all consequential benefits, as the posts are lying vacant with them.

2. The respondents have filed the reply to the writ petition stating therein that pursuant to the conselling process held in the year 2019, as per Annexure P4, the name of the petitioner alongwith four other similarly situated persons was initially left out to be considered for appointment as Staff Nurse on batchwise basis for want of completion of some documents. However, after taking into consideration the representations of such persons, all such left out persons, including the petitioner, stood already appointed as ::: Downloaded on - 31/01/2022 23:30:15 :::CIS 3 Staff Nurses with the respondents vide order, dated 3 rd January, 2020. It is also stated that pursuant to her appointment, the .

petitioner has been posted at Civil Hospital, Dadasiba, District Kangra and she has also joined her duties as Staff Nurse at the aforesaid Medical Institution on 7th January, 2020.

3. In view of the above, so far as the basic prayer made in the writ petition is concerned, the petition has been rendered infructuous. If, however, any further grievance still survives, the petitioner can represent the respondents for redressal thereof.

4. The petition is accordingly disposed of, so also the pending miscellaneous applications, if any.

( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge December 28, 2021 ( rajni ) ::: Downloaded on - 31/01/2022 23:30:15 :::CIS

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