SHANTA SHANKAR JANGAM Vs. ZILLA PARISHAD SATARA

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the constitution of India, the petitioner has challenged order dated 28/11/2005 issued by respondent 2 - Child Development Project officer terminating her services as Anganwadi madatnis (Assistant).

(2.) According to the petitioner, she was appointed to the post of Anganwadi assistant at Anganwadi, Taluka mahabaleshwar, District Satara on 29/6/2001. Appointment order is not annexed to the petition. It is annexed to the affidavit of Mr. G. V. Bairagi, Child Development Project Officer, mahabaleshwar. It shows that the petitioner was appointed purely on temporary basis and her services could be terminated without any notice.

(3.) Termination letter dated 28/11/ 2005 states that the petitioner's services were terminated because according to the letter dated 24/11/2005 received from the Chief Executive officer, Satara Zilla Parishad - respondent 1 herein, her conduct was immoral. The petitioner was, however, not served with a copy of the said letter. Being aggrieved by this action of the respondents, the petitioner has approached this court.