PANZY GLADYS Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Present petition has been filed by the petitioner seeking direction to respondent no.1 to consider her claim for age relaxation for the period she worked in the Department under Rule 27 of the U.P. Subordinate Nursing (Non Gazetted) Service Rules, 1979 and Rule 3 (2) of Uttar Pradesh Public Services (Relaxation of AgeLimits for Recruitment) Rules, 1992.

(3.) Learned counsel for the petitioner contended that on 27.10.2007, the petitioner was appointed as Staff Nurse/Midwife and was posted, on contract basis, at Primary Health Centre, Berinag. It is contended that the State Government was facing acute shortage of Staff Nurse/Midwife in the hilly region of the State, therefore in the year 2007, the State Govt. appointed Staff Nurse/Midwife in various hill Primary Health Centres, with the view that people of Uttarakhand may get medical aid in time. Such appointment was made in public interest. The petitioner was also given appointment on 27.10.2007 on contractual basis and since then she is 2 continuously working and serving the Department.