KIRAN SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant writ petition has been filed for issuance of a writ, order or direction in the nature of mandamus commanding the opposite parties to pay salary of the petitioner from the month of October, 2009 till filing of the instant writ petition.

(2.) It has also been prayed that a writ, order or direction in the nature of mandamus be issued commanding respondent no. 3 (Chief Medical Officer, Shravasti) to permit the petitioner to work on the post of Auxiliary Nurse Midwife (B. H. W. ).

(3.) Brief facts of the case are that the petitioner was appointed on the post of Auxiliary Nurse Midwife and posted at Community Health Centre, Hariharpur Rani, Bhinga, District Shravasti. Superintendent of Community Health Centre, Bhinga, District Shravasti issued letter dated 01. 07. 2016 thereby directing the petitioner to ensure vaccination work on each Wednesday and Saturday in the area of Smt. Reena Pathak (Aanganwadi Karyakarti), maintain work related diary and provide the same on 24th day of every month. It has been alleged that the petitioner did not discharge her duty as per the direction issued vide aforesaid letter, therefore, vide letter dated 08. 07. 2016, Superintendent of Community Health Centre, Bhinga, District Shravasti called for an explanation from the petitioner. The petitioner submitted her explanation which was not found satisfactory.