LALITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Ravi Kumar, learned AC to GP-13 for the State and Mr. K.K. Sinha, learned counsel for the Bihar Health Society.

(2.) The petitioner, in the present case, is seeking the following reliefs:-

(3.) The facts of the case are not in dispute. The petitioner was appointed as an Asha Worker/Facilitator by the Mukhiya of the Gram Panchyat of Patauli East, Samastipur in its meeting dtd. 3/1/2006 in the premises of the Panchayat Bhawan. It is the case of the petitioner that by virtue of Annexure '1' and '1A' to the writ application, the petitioner came to be appointed as Asha Worker and since then she is working.