DEVESHWARI DEVI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Appellant is the writ petitioner. She filed the writ petition seeking relief to quash order dated 31.03.2012 issued by the second respondent by which her services as Assistant Anganbari Worker were terminated. A mandamus was also sought to reinstate the petitioner as Assistant Anganbari Worker.

(2.) Briefly put, the case of the writ petitioner is as follows: Petitioner was appointed as an Assistant Anganbari Worker on the basis of Annexure No. 1 Guidelines. By Annexure No. 2 order dated 31.03.2012, which is impugned in the writ petition, her services have been terminated. By the same order, the service of one Smt. Saroj Devi were also terminated. Smt. Saroj Devi filed a writ petition as Writ Petition (S/S) No. 1500 of 201 It culminated in Annexure No. 3 judgment. Reference is made to Clause 9 of Government Order dated 24.02009, which provides for the grounds for termination. Relying on Clause 9 and also the judgment rendered in the writ petition filed by Smt. Saroj Devi, the writ petitioner approached the Writ Court.

(3.) The learned Single Judge, by the impugned judgment, dismissed the writ petition. The dismissal is based on the ground of laches. The relevant portion of the judgment reads as follows: