DHAN KUNWAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner, by means of present writ petition, has sought following reliefs:

(2.) The facts of the case, in brief, are that petitioner was engaged on the post of Anganwadi Karyakatri at Anganwadi Centre in Village Majhalwara, District Mahoba and joined the post on 6/2/1991. According to petitioner she worked sincerely and discharged her duties with all devotion. According to the averments made in writ petition an inspection was conducted of the Anganwadi Centre where petitioner was working wherein not only petitioner was found absent but the Anganwadi Centre was also found to be closed and vide order dtd. 12/6/2014 the honorarium of petitioner for the month of June, 2014 was withheld till further orders.

(3.) Petitioner submitted an application dtd. 13/6/2014 and contended that she was present at the Anganwadi Centre from 8.15 AM to 12.00 Noon on the date of inspection and it was also alleged that on the said date no inspection was conducted. A certificate of Village Praghan was also placed on record that petitioner was working at the New Anganwadi Centre on the date of inspection.