D. SUBBAMMA, W/O M. VENKATESH Vs. THE SECRETARY, RURAL DEVELOPMENT AND PANCHAYAT RAJ, GOVERNMENT OF KARNATAKA M.S. BUILDING, BANGALORE, DIRECTOR, WOMEN AND CHILD DEVELOPMENT DEPARTMENT, M.S. BUILDING, BANGALORE AND DEPUTY DIRECTOR, DEPT OF WOMEN

JUDGEMENT

(1.) LEARNED AGA is directed to take notice for the respondents.

(2.) IN these cases, the petitioners have called in question the validity of the notice at Annexure -F dated 25.11.2011 issued by the 3rd respondent calling upon them as to why they should not resign as Anganawadi workers or in the alternative to resign from membership of the Gram Panchayaths.

(3.) ON an earlier occasion, the 3rd respondent had issued a similar notice dated 11.4.2011 calling upon the petitioners either to resign as Anganwadi workers or to resign from membership of the Panchayaths. This Court by order dated 22.6.2011 directed the petitioners to file objections to the said notice. The 3rd respondent was directed to consider the objections and pass appropriate orders thereon after granting the petitioners an opportunity of being heard. Again, the 3rd respondent has issued the notice impugned herein. The petitioners were directed to resign one of the posts on or before 8.12.2011, failing which they will be dismissed from the post of Anganwadi workers/Assistants.