Smt. Pinki Mishra vs State Of U.P. And 2 Others
2023 Latest Caselaw 34849 ALL

Allahabad High Court

Smt. Pinki Mishra vs State Of U.P. And 2 Others on 12 December, 2023

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:234814
 
Court No. - 34
 

 
Case :- WRIT - A No. - 20537 of 2023
 

 
Petitioner :- Smt. Pinki Mishra
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kripa Shankar Shukla,Tej Prakash Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

Petitioner before this Court claims to be working under the National Health Mission Scheme as Block Community Process Manager and, therefore, has assailed the transfer order dated 19.11.2022 on the ground that the contract of appointment is given to a person under the National Health Mission for a particular place and such an employee cannot be transferred to another place.

He has placed reliance upon the judgment of this Court in the case of Hemant Kumar Pandey and others v. State of U.P. and others passed in Writ - A No.- 12725 of 2023 decided on 21st August, 2023, which has noticed the circular latter issued by the Director, National Health Mission dated 18th August, 2023.

Learned Standing Counsel does not dispute the legal position as emerged out in the matter of transfer of contract employee under the National Health Mission as has come to be noticed under the judgment of this Court passed in Writ - A No.- 12725 of 2023.

In the circumstances, this petition stands disposed of in terms of the order passed by this Court in Writ - A No.- 12725 of 2023.

In view of the above,, the impugned transfer order 19.11.2022 in respect of the petitioner is hereby quashed.

Order Date :- 12.12.2023

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