SARIKA Vs. WOMEN AND CHILD DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order of termination dated 06/09/2014 by which the petitioner's services has been put to an end. In the present case, the petitioner was appointed as Mini Anganwadi Worker on 22/10/2009. She was served with a show cause notice dated 06/09/2014 and thereafter, the impugned order has been passed on 06/09/2014.

(2.) The petitioner's contention is that without holding any enquiry as provided under the Scheme relating to the appointment of Anganwadi Workers dated 10/07/2007, the services of the petitioner were put to an end, therefore, the impugned order is bad in law.

(3.) On the other hand, learned counsel for the respondent State has vehemently argued before this Court that an enquiry took place on 04/09/2014 and based upon the enquiry report, a show cause notice was issued on 06/09/2014. Earlier also a show cause notice was issued and thereafter, the services of the petitioner has been put to an end.