SATESHWARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS petition has been filed by the petitioner for quashing the impugned order dated 23.02.2010 by which services of the petitioner have been terminated. Further prayer has been made for a direction to the respondents to permit the petitioner to continue as Ward Sahayika on the terms and conditions on which she was working or in alternate the respondents be directed that as and when the work is available on contract basis, the petitioner be given preference to be engaged with the respondents.

(3.) ACCORDINGLY, the writ petition is disposed of, permitting the petitioner to file a fresh representation before the authority concerned raising all her grievances within a period of four weeks from today and if petitioner files such representation in time, the respondents are directed to take decision on her representation sympathetically, within a period of three months from the date of filing of representation alongwith the certified copy of the order. In case representation of the petitioner is rejected, the concerned authority is required to give reasoned order.