PUSHPA SHIVAJI KAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, matter is taken up for final hearing at admission stage.

(2.) The petitioner impugns order dtd. 30/3/2021 passed by Additional Divisional Commissioner, Aurangabad in Appeal No.DB/APPEAL/CELL/259/2019, thereby confirming order dtd. 19/8/2019 passed by Child Development Project Officer, Zilla Parishad, Jalna, by which petitioner was removed from the post of Anganwadi Karyakarti.

(3.) The petitioner is resident of village Kandari, Taula Partur, Dist. Jalna. The post of Anganwadi Karyakarti was fallen vacant at village Kandari. The petitioner being eligible and qualified submitted her application for appointment. Eventually, she received communication dtd. 24/3/2011 from respondent no.3 to remain present and execute agreement on Bond paper of Rs.100.00. She executed such Bond paper and admitted terms and conditions as prescribed in Government Resolution dtd. 5/8/2010. She has also filed undertaking that she is having only two children and birth of third child would entail disqualification. Eventually, petitioner was given appointment order dtd. 25/3/2011. The petitioner joined her services on 25/3/2011 on the post of Anganwadi Karyakarti since then she rendered her services sincerely and honestly.