H. M. HEMAVATI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner, who was working as an Anganavadi worker at H.Veerapura Anganavadi Centre has preferred the instant writ petition with a prayer to quash the order Annexure - F dtd. 30/9/2020 passed by the 3rd respondent and the notification Anneuxre - M dtd. 1/3/2021 issued by the 3rd respondent. The petitioner has also sought for a writ of mandamus to direct the 3rd respondent to reinstate the petitioner to the post of Anganavadi worker.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(3.) The petitioner was appointed as an Anganavadi worker in the year 1996. On 28/8/2020, the respondent Nos.3 and 4 allegedly visited the H.Veerapura Anganavadi Centre, where the petitioner was working and after having noticed certain irregularities and shortcomings in the functioning of the petitioner, had thereafter issued a show cause notice to the petitioner on 1/9/2020. The said show cause notice was followed with another notice on 5/9/2020. The petitioner has submitted her reply to the aforesaid show cause notices on 10/9/2020 and 11/9/2020 respectively. Thereafter, without there being any enquiry, the 3rd respondent at the instance of the 2nd respondent had removed the petitioner from services and subsequently on 1/3/2021 fresh notification was issued calling for fresh application from suitable candidates to fill up the post. It is under these circumstances, the petitioner is before this Court.