KRISHNA NARAYAN GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) The transfer of petitioner who is a contractual Ayush Medical Officer working under Rashtriya Bal Swasth Karykram under the aegis of National Health Mission, vide order dated 8/3/2019 vide P/2 from Community Health Centre Lahar, Disrtrict Bhind to Primarily Health Centre Indergadh, District Datia has impelled the petitioner to file this petition u/Art. 226 of the Constitution.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Learned counsel for petitioner by referring to Clause 8 of Samvida Manav Sansadhan Manual, 2018 issued by the National Health Mission, M.P. contends that the said transfer confers upon petitioner right to continue at the present place of posting for at least 3 years before being subjected to transfer. It is submitted that despite petitioner not having completed 3 years tenure at the present place, the impugned order is issued transferring him elsewhere.