REKHA NAMDEV KAUSHAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of Constitution of India challenging order dtd. 25/4/2023 (Annexure-P/11).

(2.) It is submitted that petitioner is working as Nursing Sister. Nomenclature of post Nursing Sister is changed to Senior Nursing Officer vide order dtd. 24/11/2021 passed by Avar Sachiv, Govt. of MP, Public Health and Family Welfare Department Bhopal. It is submitted that 18 posts of Nursing Sister are vacant at Jabalpur, therefore, petitioner made a request that she may be accommodated against said post and transferred to Jabalpur. It is submitted that Senior Nursing Officers, who are similar circumstanced has been transferred to Jabalpur as Nursing Sister. It is submitted that husband of petitioner is posted in Western Central Railway and he cannot be transferred to Gadarwara. Petitioner is also having other family problems and has a small child to look after. Representation of petitioner was considered by respondents and same was dismissed only on ground that there was no vacant post of Senior Nursing Officer at Jabalpur.

(3.) Govt. Advocate on going through order dtd. 24/11/2021 submitted that said order is passed by Avar Sachiv, Govt. of MP and as per said order, name of post of Nursing Sister has been changed to Senior Nursing Officer. In view of same, case of petitioner for his adjustment/accommodation at Jabalpur can be considered against vacant post of Nursing Sister.