LAXMI SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jagdev Singh, learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1 to 5.

(2.) This writ petition has been filed assailing the order dated 16.07.2014 passed by the respondent no. 4-District Programmee Officer, Bijnor terminating the services of the petitioner.

(3.) Facts, in brief, as disclosed in the writ petition, are that petitioner was appointed as Anganbari Karyakatri on 14.09.2005. Her services were terminated by the orders of Children Development Programmee Officer (C.D.P.O.), Nazibabad, Bijnor on 12.07.2007. However, the order of termination was set-aside by respondent no. 4 on 21.10.2007. It appears that some dispute had arisen between petitioner and respondent no. 5 at that time, it continued for awhile and respondent no. 2 on 07.04.2011 directed for lodging of FIR against the petitioner and her services were also terminated. This order was put to challenge by petitioner through Writ Petition No. 36295 of 2011, this Court on 08.07.2011 directed the District Magistrate to decide the representation of the petitioner and further directed that the District Magistrate, if required, shall get the certificates verified from the institution concerned and if found true, he shall further examine as to whether they are equivalent to high-school and intermediate or not. It appears that the District Magistrate, thereafter, proceeded to decide the representation on 16.09.2011 wherein he found that her certificates were not in accordance with the requisite qualification and her representation was rejected.