Abhijit Gangopadhyay, J. - (1.) In a village in the district of Hooghly in the year 2013 a large number of children were administered Hepatitis B vaccine instead of Polio vaccine. The petitioners who were found to be directly associated with such negligence of far reaching consequences so far as the lives of the affected children are concerned, have been disengaged from their job. The present petitioners were engaged as ASHA Karmees and on that particular day they were directly involved for administering Polio vaccine to the children.
(2.) By filling the writ application the petitioners have prayed for, inter-alia, withdrawal of the order of disengaging them as ASHA Karmees and their reengagement as ASHA Karmees.
(3.) A pertinent question is what is ASHA?;