ASHA KUMARI Vs. STATE OF U P

JUDGEMENT

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

(2.) This special appeal has been filed challenging the validity and correctness of the judgment and order dated 29.9.2008 passed in Civil Misc. Writ Petition No. 51205 of 2008, Smt. Asha Kumari versus State of U.P. and others whereby the aforesaid writ petition had been dismissed.

(3.) The facts culled out from the record in a nut-shell are that the petitioner was appointed as Sweeper on 15.2.2005 by the Competent Authority after following due procedure. On 8.5.2008 the appellant being well qualified and having sufficient experience of working as 'Dai' moved an application before the Regional Joint Director (Health) and Chief Medical Superintendent, District Women Hospital, Agra stating therein that the work of 'Dai' be taken from her. Her application having been approved and allowed by the respondents, she was allowed to perform her duties as 'Dai'. An entry to this effect has been made in her service book by the competent authority.