SHASHILATA DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Sushil Dubey, learned counsel for the appellant. Also heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for the respondent Nos. 1 to 4 and 6 and Mr. Dharmesh Shrivastava, learned counsel, appearing for respondent No.5.

(2.) This writ appeal is presented against an order dtd. 20/2/2019 passed by the learned Single Judge in WP No.867 of 2004, whereby the learned Single Judge dismissed the writ petition preferred by the appellant.

(3.) The petitioner was appointed as an Anganbadi Worker by an order dtd. 31/3/1998 by the Chief Executive Officer, Janpad Panchayat, Khadgawan i.e. respondent No.5. By an order dtd. 20/2/2004, she was terminated from the post of Anganbadi Worker and this order was put to challenge in the writ petition.