KUMARI LAXMI SAROJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 13/7/2022, passed by the High Court of Judicature at Allahabad, Lucknow Bench in Writ A. No. 3993/2022, by which, the High Court has dismissed the said writ petition and refused to issue a writ directing the respondent(s) to appoint them on the post of Health Worker (Female), the original writ petitioners have preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under: ­

(3.) We have heard learned counsel appearing on behalf of the respective parties at length.