ANITA Vs. WOMEN AND CHILD DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by petitioner challenging the termination order dated 9/3/2015.

(3.) The case of petitioner is that she was appointed as Aaganwadi worker vide order dated 15/10/2009 and thereafter she was discharging her duty and suddenly by the impugned order the services of petitioner have been terminated. When the matter is taken up today learned counsel for petitioner submits that the order of termination is a cyclostyle order and it was passed in number of cases and all those writ petitions have already been allowed by this court.