JAINOBEE BABU SAYYAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. With the consent of the parties the matter is heard finally at the stage of admission.

(2.) The petitioners in this petition have challenged the order dtd. 13/2/2024 passed by the respondent No.5 - the Child Development Project Officer, Taluka and District Dharashiv, by which the services of the petitioners have been brought to an end as well as the order dtd. 4/3/2025, passed by the respondent No.2 - The Chief Executive Officer, Zilla Parishad, Dharashiv, by which the appeal filed by the petitioners challenging order dtd. 13/2/2024 has been dismissed.

(3.) It is contention of the petitioners that the petitioner No.1 was working as Anganwadi worker, whereas, the petitioner No.2 was working as Anganwadi helper, in Anganwadi Center No.517 situated at village Takali (Dhoki) under the project Ter, District Dharashiv. The petitioners contend that the petitioners have put in 32 years of service on their respective posts and their services were unblemished and without any complaint whatsoever. It is further contended that during the period from 4/12/2023 to 25/1/2024, since on account of strike of Anganwadi workers across the State of Maharashtra, some home delivered nutritional food at Anganwadi center could not be utilized and those have become contaminated and infected with insects and cobwebs therefore as per the petitioners contention due to said contamination the petitioners took the said nutritional foods for the purpose of cleaning from the Anganwadi center at some distance.