(1.) The petitioner, a Medical Officer, working in Primary Health Centre, (PHC) Dagdiha, District Satna (M.P.) filed this petition under Article 226 of the Constitution seeking writ of mandamus commanding the respondents to treat the petitioner as in-service candidate.
(2.) During the pendency of the petition, an amendment application was filed whereby the legality, validity and propriety of order dtd. 19/1/2022 (Annexure P/7) was also called in question. In addition, a mandamus is prayed for to include Dagdiha Primary Health Centre (PHC) in appendix (II) of order dtd. 28/2/2019 (Annexure P/5). The order dtd. 19/1/2022 (Annexure P/7) is called in question whereby PHC, Dagdiha was not treated to be more than 25 kms from Satna Municipal Corporation's Headquarter.
(3.) In short, the admitted facts between the parties are that petitioner while working as Medical Officer in the said PHC was declared as open category candidate. During the course of hearing, Shri Aditya Sanghi fairly submitted that the relief 7(i) and 7(ii) of the petition for treating her as inservice candidate has rendered infructuous because department pursuant to a different order passed by this Court, has treated the petitioner as in-service candidate. The only grievance subsist is regarding non grant of additional marks/incentive which is based on the assumption of distance between said two places founded upon a Google Map.
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