YASHODA DEVI Vs. STATE OF UP

JUDGEMENT

(1.) Heard Dr. L.P. Mishra, learned counsel for the petitioner and the learned Standing Counsel for the opposite parties.

(2.) By means of present writ petition, the petitioner has assailed the order dated 25.5.1988 by which her services were terminated by the opposite party No. 2. The petitioner challenged the impugned order basically on the ground that the same is stigmatic and punitive in character and has also been passed in utter violation of principles of natural justice.

(3.) The submission of the counsel for the petitioner is that the petitioner was selected as lady worker under the scheme known as "Angan Bari Scheme" through a regularly constituted Selection Committee. The petitioner after her selection was required to undergo the requisite training and after completion of training, the petitioner was appointed as lady worker and posted at Kamolia Centre. After working for sometime, the petitioner was transferred to Chilwaria Centre, which is adjoining to village Bhadauli, the village of the petitioner.