MISHA UPADHYAY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The writ petition is filed by the petitioner seeking a prayer to quash the order dtd. 15/2/2024 (Annexure-9 to the writ petition), whereby, the petitioner was refused joining on the post of Nursing Officer in B.D. Pandey District Hospital, Nainital only for the reason that the petitioner is 13 weeks pregnant.

(2.) It is the case of the petitioner that petitioner pursuant to her selection was issued an appointment letter dtd. 23/1/2024 on the post of Nursing Officer (female) and was posted at B.D. Pandey District Hospital, Nainital. The appointment letter is issued under the hands of Director General of Medical Health and Family Welfare, Dehradun, Uttarakhand.

(3.) The petitioner, after getting the requisite documentation including the medical fitness certificate, went to the office of respondent no. 4 B.D. Pandey District Hospital, Nainital for joining, but, unfortunately by the impugned order, she was refused joining on the ground that the medical fitness certificate dtd. 15/2/2024, which was submitted by her contained an endorsement 'temporarily unfit for joining'.