PRATIMA MANJARI MISHRA Vs. SUB-COLLECTOR, BARIPADA

JUDGEMENT

(1.) HEARD Shri N. Lenka for the petitioner and learned Addl.Govt.Advocate for the State.

(2.) THE petitioner has filed this writ petition with a prayer to quash the order dated 16.6.1995 issued by the Child Development Project Officer, Rasagovindapur, O.P. No.2, vide Annexure -3, terminating her services as Anganwadi Worker of Khuntapal Anganwadi Centre in Mayurbhanj district.

(3.) A counter affidavit has been filed by the C.D.P.O. O.P. No.2 disclosing therein that the petitioner did not co -operate with the members of the Food Committee of the village and misbehaved the Food Committee members for which an F.I.R. was lodged at the Rasagovindapur P.S. and the O.I.C. of the P.S. submitted a report to the C.D.P.O. vide Annexure -A/2 with a suggestion for replacement of the petitioner from the centre for her misconduct/mismanagement. O.P. No.2 has further stated in the counter affidavit that she personally enquired into the matter and on examining the relevant papers found that there was mismanagement of foodstuff by the petitioner and the petitioner did not co -operate in the smooth management of the centre.