LAWS(HPH)-2026-1-43

RICHA SHARMA Vs. STATE OF H.P.

Decided On January 09, 2026
RICHA SHARMA Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Petitioner has approached this Court, seeking following substantive reliefs:-

(2.) Petitioner is serving as Staff Nurse in the Health Department at Regional Hospital, Una, District Una, H.P.

(3.) Government of Himachal Pradesh, decided to bifurcate the cadre of Nursing Staff in two cadres, i.e., (1) Nursing Staff under Medical Education Department and (2) Nursing Staff under Health and Family Welfare Department.