Chattisgarh High Court
Smt. Sunita Bhardwaj vs State Of Chhattisgarh 14 ... on 17 July, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 4612 of 2018
Smt. Sunita Bhardwaj W/o W/o Shri Asharam Bhardwaj Aged
About 36 Years Working As Ward Aaya, Primary Health Center,
Chaitma, Post Chaitma, Block- Pali, District Korba,
Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Health And
Family Welfare Department, Mahanadi Bhawan, Mantralaya,
New Raipur, Chhattisgarh.
2. The Director, Directorate Of Health Services, Indravati Bhawan,
New Raipur, Chhattisgarh.
3. The Chief Medical And Health Officer, Korba, District Korba,
Chhattisgarh.
4. The Block Medical Officer, Community Health Center, Pali,
District Korba, Chhattisgarh.
----Respondents
For the Petitioner : Shri Yogeshwar Sharma, Advocate
For the State : Ms. Sunita Jain, Panel Lawyer
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Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 17 /07/2018
1. Heard counsel for the parties.
2. Petitioner has preferred this writ petition to direct the respondent authorities to consider her case for promotion to the next higher post.
3. The petitioner is working as Ward Aaya and posted at Primary Health Center, Chaitma, Block Pali, District Korba.
4. Learned counsel for the petitioner would submit that the petitioner may be permitted to file fresh representation before respondent No.1 for redressal of her grievances and to direct the respondent No.1 to consider and decide such representation within stipulated time.
5. Looking to the facts and circumstances of the case and further taking 2 into consideration the submissions made by both the parties, the instant writ petition is disposed of with this direction that petitioner may file representation before respondent No.1 for redressal of her grievances within 15 days from the date of receipt of certified copy of this order. If such representation is filed by the petitioner before the respondent No.1 and, in turn, respondent No.1 shall consider and decide such representation within a further period of 60 days from the date of filing of representation, according to law and procedure.
6. It is made clear that this Court has not expressed any opinion regarding on the merits of the case.
Sd/-
(Sharad Kumar Gupta) Judge Kamde