URMILA DEVI PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Om Prakash Mani Tripathi Advocate, the learned counsel for the appellant and Sri V. P. Nag, the learned Standing Counsel appearing on behalf of the State.

(2.) By instituting the instant Special Appeal filed under Chapter VIII, Rule 5 of the Allahabad High Court Rules, 1952, the appellant -petitioner has challenged the judgment and order dtd. 19/4/2023, passed by an Hon 'ble Single Judge dismissing the Writ-A No. 2924 of 2023, which was filed by the appellant-petitioner for quashing of the order dtd. 13/1/2023 passed by Director, Bal Vikas Seva Evam Pushtahar, rejecting her representation dtd. 29/9/2022.

(3.) Briefly stated, facts of the case, as pleaded in the writ petition, are that the petitioner was appointed on the post of Mukhya Sevika on 31/5/1995 and she joined her duties on 25/4/1996.