Shabihul Hasnain, J. - (1.) Heard Sri N. N. Jaiswal, learned counsel for the petitioner and learned Standing counsel.
(2.) It is the case of the petitioner that she was appointed as part time 'Dai' on 30.4.2003 and she joined her duties at Sub-Centre, Akbara Primary Health Centre, Pura Bazar, District - Faizabad. She was paid honorarium of Rs.50/- only which was converted to Rs.200/- per month. Petitioner has passed Class VIII-Madhyama which is equivalent to Class X and she also undergone some training in the department. Petitioner has been working since then yet she is not even being paid daily wages what to say of regularization.
(3.) Sri Jaiswal has informed that there are 11 posts of regular 'Dai' available with the opposite parties and the services of the petitioner can be regularised on one of these posts.;