J.S.Khehar, J. - (1.) THE name of the petitioner figured in the waiting list, for appointment against the post of Staff Nurse. Since despite availability of vacancies, the petitioner was not issued an offer of appointment, the petitioner has approached this Court by filing the instant writ petition. In the written statement filed on behalf of the respondents, an order dated 22.10.2004 has been appended as Annexure R-4. Relevant extract of Annexure R-4 is reproduced hereunder :- "2. Some posts of nurses which were lying vacant at that were deemed abolished as per letter dated 10.5.2002. THE State Government has initiated a case for revival and fresh creation of posts of nurses in the Medical Colleges. THE case would first be examined by the Officers Committee and then by the Group of Ministers and finally it would be approved by the Council of Ministers. It is very difficult to say at this state as to whether the posts would be revived/created and if at all revived/created then what would be the procedure for filling up those posts. Whether the nurses would be appointed by direct recruitment or whether they would be kept on contract or whether the nursing services as a whole would be contracted out of some suitable parties. As and when the policy is finalized the claims of the petitioner would be considered and if their claims are covered under the policy yet to be finalized then they would be considered for appointment."
(2.) IN view of the factual position depicted in the extract of the order dated 22.10.2004, it is apparent that the issue in hand is still subject matter of consideration at the hands of the respondents. IN view of the peculiar factual position noticed above, we consider it just and appropriate to dispose of the instant writ petition by directing respondent no.1 to take a final decision in this behalf within two months from the date of receipt of certified copy of this order. Disposed of, accordingly. Order dasti on payment of usual charges.;