INDIRA PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The petitioner calls in question legality, validity and correctness of order dtd. 28/10/2011 (Annexure P-1) passed by respondent No.3 - Additional Collector, Durg, whereby order dtd. 17/8/2010 (Annexure P-2) passed by respondent No.5 - Chief Municipal Officer, Municipal Council, Dallirajhara, District Durg, terminating the services of the petitioner from the post of Aanganwadi Karyakarta, has been affirmed by the learned Additional Collector.

(3.) The petitioner was duly selected and appointed as Aanganwadi Karyakarta in Aanganwadi Centre No.42 in selection process on 21/5/2007 which she joined on 8/6/2007. Thereafter, she was served with notice dtd. 17/2/2010 which she replied, but ultimately her services were terminated on 17/8/2010 by the Chief Municipal Officer, Municipal Council, Dallirajhara which she questioned by filing appeal in terms of circular dtd. 2/4/2008 before the Additional Collector, Durg, but by impugned order dtd. 28/10/2011 (Annexure P-1), the learned Additional Collector dismissed the appeal affirming the order of the CMO, Municipal Council, Dallirajhara which is sought to be challenged in this writ petition on the ground that the procedure prescribed in circular dtd. 2/4/2008 terminating the services of Aanganwadi Karyakarta has not been followed and that has caused serious prejudice to the petitioner and therefore the order of the CMO, Municipal Council, Dallirajhara and that of the Additional Collector deserve to be set aside the petitioner be reinstated on the post of Aanganwadi Karyakarta.