YASMEEN USMANI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Senior Counsel assisted by Sri Satyaveer Singh, learned counsel for petitioner, learned Standing Counsel on behalf of respondent Nos. 1 & 2, Sri Avnish Tripathi, learned counsel for respondent No. 5 as well as Sri Avanish Mishra, learned counsel for respondent No. 6.

(2.) It has been submitted by learned Senior Counsel for petitioner that petitioner is a Professor in the Radio-Diagnosis Department and presently she is posted at Shaikh-Ul-Hind Maulana Mahmood Hasan Medical College, Saharanpur and by means of the impugned order dtd. 24/8/2021, she has been directed to perform duties for four days in a week at the Medical College, Meerut while the remaining two days, she will be working at Saharanpur.

(3.) Learned counsel for petitioner submits that piquant situation has arisen on account to the fact that between both the medical colleges, the petitioner is only the Professor in the Radio-Diagnosis Department and consequently due to acute shortage of vacancy of specialist in the field of Radio-Diagnosis Department, the services of the petitioner has been divided in the two medical colleges.