KUMARI RENU Vs. STATE OF BIHAR

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 10th of March, 2016 whereby, the writ application was dismissed. The challenge in the writ application was to the appointment of respondent no.5 as Asha Facilitator. For every 20 Asha workers, one Asha Facilitator is contemplated in terms of the scheme of engagement of Asha Workers.

(2.) Asha workers are engaged in Centrally Sponsored Schemes. Engagement of Asha workers is to help the expecting mothers for the safe delivery of the child. It is not a post under the State, but under a scheme.

(3.) The respondent no.5 was selected as Asha Facilitator in a meeting held on 23rd of Aug., 2012 attended by 20 Asha workers including the appellant whose name appears at Serial No.10 of the proceedings attached with the counter affidavit as Annexure-C.