JAYANTI DEB Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is an unfortunate lady who is now out of service after having served for more than eighyteen years continuously. Aggrieved by, she has approached this Court by filing this writ petition under Article 226 of the Constitution for quashing/setting aside the letter dated 31.12.2007 whereby and whereunder she has been informed not to work as Aya with effect from 1.1.2008, (Annexure-14) and letter dated 13.3.2008 (Annexure-17) thereby informing the petitioner that she cannot be appointed to the post of Aya to which she was appointed as the said post of Aya is meant for widow or dependant of a BSF employee who was a martyr and also to take her back in service in the same status. Both the letters have been issued by the respondent No. 4, the Commandant, Tripura Frontier Hospital, Border Security Force 6th Battalion, Ambassa, Dhalai District.

(2.) Considering the nature of the case and as agreed to by the learned Counsel for the parties, the instant writ petition is taken up for hearing and disposal at the admission stage.

(3.) Heard Mr. A.K. Bhowmik, learned senior counsel assisted by Mr. R. Dutta, learned Counsel for the petitioner and Mr. A. Lodh, learned Assistant SG appearing for the respondents.