SEEMA KUNDRA Vs. STATE OF U P

JUDGEMENT

(1.) M. Katju, J. Heard learned Counsel for the petitioner. The petitioner has prayed for a mandamus directing the respondents not to relieve the petitioner from her present place of posting at State Ayurvedic College and Hospital Atarra.

(2.) IT appears that petitioner was appointed by order dated 16-6-88 as Medical Officer, at Government Ayurvedic Hospital Talbeahat Lalitpur. In the year 1990 the petitioner was attached with State Ayurvedic College Varanasi and was deputed for teaching job vide Annexures 2 and 3 to the writ petition. IT is alleged in paragraph 6 of the petition that since then the petitioner is doing teaching job in the college.

(3.) THUS we find no illegality in the impugned order. The petition is dismissed. Petition dismissed. .