GEETA RANI PAUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. P.K. Prasad, learned counsel for the Petitioner and Mr. P. Modi learned G.P.l.

(2.) THE prayer in so far as for quashing of Annexure 6 is concerned, the same now apparently has become infructuous after coming into force of the Bihar Re -organisation Act. So far as the prayer made by the Petitioner to the effect that the Respondents be asked to explain as to why they have acted in a discriminatory manner in not filling up the vacant posts of auxiliary nurses and midwives, Mr. P.K. Prasad, learned counsel for the Petitioner has today filed a Supplementary Affidavit, bringing on record a letter dated 4.7.2001 sent by the Civil Surgeon -cum -Chief Medical Officer, Dhanbad and addressed to the Commissioner -cum -Secretary, Department of Health Services, Education and Family Welfare, Government of Jharkhand, Ranchi. Upon perusal of the aforementioned letter, it appears that there are still quite a large number of posts lying vacant for being filled up.

(3.) IT goes without saying that since these posts are said to be lying vacant since 1989 -90, as would be apparent from the letter of the Civil Surgeon -cum -Chief Medical Officer, Dhanbad, this Court expects the Secretary, Department of Health Services, Education and Family Welfare, Government of Jharkhand, Ranchi to do the needful as expeditiously as possible and preferably within a period of six months.