SUMAN LATA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The writ petition has been filed against the orders dtd. 14/11/2025 passed by respondent No. 3 and the order dtd. 15/11/2025 passed by respondent No. 4.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed on the post of Staff Nurse in Primary Health center in pursuance of appointment letter dtd. 4/2/2014 issued by respondent No. 3 on fixed honorarium of Rs.16,500.00 per month. He submits that a complaint has been made by the petitioner against respondent No. 5 on 10/9/2025 in which inquiry was conducted by the Deputy C.M.O. Bareilly and I/C Medical Officer, Community Health Center and statement of the petitioner was recorded on 13/10/2025 and thereafter, joint inquiry report was submitted on 14/10/2025 but in the inquiry report it was wrongly mentioned that the petitioner was called for recording her statement but she did not appeared though the petitioner had appeared twice before the Enquiry Officers and got recorded her statement. He further submits that all of sudden by the impugned order, the petitioner has been restrained from working on the recommendation of District Health Committee dtd. 30/10/2025.