RUKHMANI DEVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner, by this petition seeks the following reliefs: 7.2 The Hon'ble High court may kindly be pleased to issue an appropriate writ/order/direction in the nature of certiorari thereby quashing the order passed by the respondent No. 2 dated 10.1.2006 (Annexure P/1), as well as resolution passed by the respondent No. 3 dated 30.08.2005 (Annexure P/5), in the ends of justice. 7.3. The Hon'ble Court may kindly be pleased to direct the respondent No. 3 and 4 to make payment of salary of last 16 months to the petitioner, in the ends of justice.

(2.) The facts, in nutshell, as projected by the petitioner, are that the petitioner was appointed as Anganbadi worker on 10.04.1987 (Annexure P/3) at Anganbadi Centre, Chhinddand on temporary basis. The petitioner continued her work satisfactorily, and as such, the Gram Sabha of Gram Panchayat Talwapara passed a resolution on 25.08.2005, admiring the satisfactory performance of the petitioner as Anganbadi worker and recommended for payment of back-wages of 16 months (Annexure P/4) to the petitioner.

(3.) The petitioner, on 04.09.2005 suddenly came to know that she has been removed from the post of Anganbadi worker and thereafter she came to know that on the basis of a resolution passed by the respondent No. 3 on 30.09.2005 (Annexure P/5), the petitioner has been removed from the post of Anganbadi worker, hence this petition.