YOBATI NIAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Shri S.K. Das. learned counsel for the petitioner and the learned Additional Government Advocate.

(2.) THE petitioner in this writ application has challenged the order dated 20.5.98 under Annexure -4 disengaging the petitioner as Anganwadi worker. Case of the petitioner is that she was appointed as Anganwadi worker by the opposite party No. 4 on 30.4.83 and continued as such till the impugned order of disengagement was passed. Only point raised by the learned counsel for the petitioner is that before the impugned order was passed the petitioner was not given any notice and she had not been provided with reasonable opportunity of meeting any allegations on the basis of which the impugned order was passed. Learned Additional Govt. Advocate referring the counter also submitted that no notice had been issued to the petitioner to show -cause before the impugned order under Annexure -4 was passed.

(3.) I have, therefore, no hesitation to quash Annexure -4 and direct reinstatement of the petitioner in service as Anganwadi worker.