Jammu & Kashmir High Court
Through :- Mr. O.P.Thakur Sr. Advocate ... vs Ut Of Jammu And Kashmir And Ors on 19 February, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 124
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) 305/2021
CM 1527/2021
..... Petitioner (s)
Mohrum Nisar
Through :- Mr. O.P.Thakur Sr. Advocate with
Mr.Anoop Singh Thakur Advocate.
V/s
UT of Jammu and Kashmir and ors .....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
The short grievance projected by the petitioner in this petition is that she came to be appointed as Female Multi Purpose Health Worker and posted at CHC, Banihal by the District Rural Health Society vide its order dated 18.12.2020. She was, however, detailed to work in different Sub-Centers in the interest of administration. It is submitted that the Chief Medical Officer, Ramban, vide his communication dated 18.12.2020, directed detachment of staff of NHM attached/deployed/deputed to the places other than their original place of posting.
The grievance of the petitioner is that the Block Medical Officer, Banihal, vide his order No. BMO/BNL/NHM/643-46 dated 13-2-2021, without proper appreciating the import of the directions of the CMO, Ramban, has relieved the petitioner, who is otherwise working on her original place of posting. It is this order which is challenged by the petitioner on the ground that the same is not in conformity with the directions issued by the CMO, Ramban. 2
Heard and considered the submissions made by learned counsel for the petitioner.
Notice. Notice in CM also, returnable within four weeks. Requisite steps for the service within two weeks.
List on 19.04.2021 Subject to objections and till next date before the Bench, operation of impugned relieving order dated 13.020.2021 shall remain stayed and the petitioner shall be allowed to continue in CHC, Banihal.
(SANJEEV KUMAR) JUDGE Jammu 19.02.2021 Sanjeev SANJEEV KUMAR UPPAL 2021.02.19 16:59 I attest to the accuracy and integrity of this document