LAWS(MEGH)-2014-6-21

SMIRA LAWAI Vs. STATE OF MEGHALAYA

Decided On June 18, 2014
Smira Lawai Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) HEARD Mr. R. Pyngrope, learned counsel for the petitioners, Mr. S. Sen Gupta, learned GA appearing for respondents No. 1 - 3 and Ms. A. Thangkhiew, learned GA appearing for respondent No. 4.

(2.) ON perusal of the writ petition as well as the affidavit -in -opposition filed by the respondents, it appears that there are claims and counter claims between the petitioner No. 1 and 2 on one side and respondent No. 4 on the other side regarding the proper functioning of the Anganwadi at Madanlangning Centre, Mawryngkneng Block. It appears from the record that respondent No. 3 i.e. the Child Development Project Officer, ICDS Project Mawryngkneng, East Khasi Hills and its supervisor had visited the Anganwadi Centre at Madanlangning where the petitioners are working as the Anganwadi workers. It is stated that the petitioner No. 1 had been attended 3 (three) months training course for Anganwadi workers conducted by the I.C.D.S. Project, Bhoi Area, Umsning w.e.f. 02.01.1988 to 31.03.1988. After completing the training course, the petitioner No. 1 was appointed as Anganwadi worker at Madanlangning Centre and petitioner No. 2 was appointed as helper to assist the petitioner No. 1 since 1988. The main duties of the petitioners are to distribute the mid -day meals to the school children of Madanlangning.

(3.) THE respondent No. 1 -3 filed their affidavit -in -opposition and in their in affidavit -in -opposition, it is stated that there was an inquiry regarding the complaint made by the respondent No. 4, Sordar and Secretary of Madanlangning against the present petitioners. From the enquiry, it had been found out that there was a dispute between the villagers and the villagers had been divided into 2 (two) groups. The petitioner No. 1, i.e. the Anganwadi worker used to distribute the Supplementary Nutrition food to the children, adolescent girls, pregnant and nursing mothers of the group belonging to the petitioners. The inquiry report (English Version) submitted by the Lady Supervisor, ICDS Project Mawryngkneng to the CDPO, Mawryngkneng (Annexure -II to the Affidavit -in -opposition filed by the State respondent) reads as follows: -