SHEELAKUMARI P B , STAFF NURSE GRADE I Vs. STATE OF KERALA; DISTRICT MEDICAL OFFICER; DIRECTOR OF HEALTH SERVICES; DEEPA L , STAFF NURSE

JUDGEMENT

(1.) Petitioner is a Staff Nurse working in the Women and Children Hospital, Alappuzha.

(2.) By submitting Ext.P1 to the 2nd respondent, she opted for a transfer to T.B. Centre, Alappuzha, Aryad P.H.C or Mannanchery P.H.C. According to the petitioner, if she is posted in any of the opted stations, she need not attend night duty and therefore she can take care of her young daughter. Petitioner submits that without considering her options, the 4th respondent has been posted to T.B.Centre, Alappuzha and she is retained at the Women and Children Hospital, Alappuzha, where she is continuing to attend night duty. It was in these circumstances, the writ petition is filed.

(3.) Counsel submits that even as of now, there are vacancies available at Aryad and Mannanchery Primary Health Centres and therefore the 2nd respondent may consider her options with reference to the aforesaid two locations.