NANAK CHAND SHARMA Vs. DIRECTOR GENERAL FAMILY WELFARE
LAWS(ALL)-2004-2-123
HIGH COURT OF ALLAHABAD
Decided on February 27,2004

NANAK CHAND SHARMA Appellant
VERSUS
DIRECTOR GENERAL, FAMILY WELFARE Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) This petition has been filed challenging the alleged order of transfer dated 12/14.1.2004. The petitioner is working as Health Supervisor in Primary Health Centre, Bisrakh, District Gautam Budh Nagar. It appears from the counter affidavit that State of U.P. and others governmental and non-governmental organisation were actively participating in Pulse Polio Programme sponsored by WHO for its eradication from India. The petitioner had also given duty in aforesaid programme.
(3.) From the averments made in Para 7 of the counter affidavit, it appears that the monitoring body of the WHO, Gautam Budh Nagar, unit vide its report dated 10.4.2003 informed the CMO, Gautam Budh Nagar, that the petitioner was responsible for the success of the aforesaid programme in his area, but instead of performing his duties himself his duty was perfomed by someone else by putting the alleged signatures of the petitioner.;


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