ANITA HANSDA Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed questioning the engagement of opposite party no.4 on the ground that after being selected she has un-necessarily been harassed by the Child Development Project Officer and even at the time of engagement the concerned CDPO has demanded gratification and when part of it has not been paid, then in order to take vengeance the order of disengagement has been passed even without following the principle of natural justice.

(2.) Counter affidavit has been filed on behalf of opposite party nos.1 to 3 wherein stand has been taken that on subsequent verification it was found that the certificate regarding educational qualification furnished by the petitioner at the time of selection was found to be forged and in this regard an enquiry was also directed to be conducted by the Sub-Collector, Udala and in course of enquiry it came to notice that the certificate produced by the petitioner is not genuine. Further it also came to notice that no transfer certificate was issued on 17.8.1988 and the signature of the Headmaster who signed the transfer certificate was not found tallied from the signature reflecting in the transfer certificate and as such the Headmaster vide letter no.52/97 dtd.21.10.1997 has informed the Sub-Collector, Kaptipada, Udala that on verification of the certificate issued to the petitioner the entries made in the transfer certificate of the petitioner was forged and taking into consideration all these aspect the petitioner was disengaged from service. However, time was allowed to the learned counsel for the petitioner for filing response to the counter affidavit but no response has been filed.

(3.) Heard the learned counsels for the parties and perused the documents on record. The petitioner had been engaged as Anganwadi Worker, subsequently she has been disengaged vide order dtd.27.3.1998 on the ground of submission of forged educational certificate at the time of selection as Anganwadi Worker 4.6.1997.