SEEMA KUNDRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner has prayed for a mandamus directing the respondents not to relieve the petitioner from her present place of posting at State Ayurvedic College and Hospital, Atarra.

(3.) It appears that petitioner was appointed by order dated 16.6.1988 as Medical Officer, at Government Ayurvedic Hospital, Talbeahat, Lalitpur. In the year 1990, the petitioner was attached with State Ayurvedic College, Varanasi and was deputed for teaching job vide Annexures-2 and 3 to the writ petition. It is alleged in paragraph 6 of the petition that since then the petitioner is doing teaching job in the college.