Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Ravi Kumar Singh, learned counsel for the petitioner and Mr. Aashish Kumar Thakur, learned counsel for the respondents-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing the order dated 22.01.2020 whereby the petitioner has been directed to handover her charge of Basodih Health Sub-Centre to one Priyanka Sinha and assume the charge from Shikha Ghose at Kothiyar Health Sub-Centre.;