POONAM AGARWAL Vs. GOVERNMENT OF NCT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution, the petitioner assails an order dtd. 28/6/2018, by which the respondents decided not to renew her contract for the post of District Program Manager ["DPM"], National Health Mission. She also seeks reinstatement in the said post with all consequential benefits.

(2.) The petitioner was first appointed on 28/1/2014 as DPM in the Integrated District Health Society ["IDHS"], South-East District, Saket, which is the district level implementation arm of the National Health Mission. On 29/11/2016, she was transferred to IDHS Shahdara, at her request.

(3.) The terms and conditions of engagement, issued to the petitioner on 13/2/2014, include the following: