- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Saurabh Lavania, learned counsel for respondent no.2-National Rural Health Mission, Lucknow.
(2.) With the consent of learned counsel for the parties, we proceed to decide the matter at the admission stage itself.
(3.) The petitioner's services were engaged on contractual basis as Ayush Medical Officer at Community Health Center, Zaidpur, District Barabanki by the Chief Medical Officer, Barabanki. The petitioner was initially appointed in the year 2008 on contract basis and depending on the terms of Project Implementation Plan of the National Health Mission, her term of contract has been extended from time to time. The contract of appointment was lastly extended till March, 2017. However, even after the period of contract came to an end on 31.03.2017, she has been allowed to continue to discharge her duties under the instructions of the Government of India in anticipation of her renewal, which is dependent on the new Project Implementation Plan to be in forced w.e.f. 01.04.2017.;