RINA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M Bordoloi, learned counsel for the petitioners. Also heard Mr. T C Chutia, learned Additional Senior Government Advocate for the respondents in the Social Welfare Department and Deputy Commissioner and Additional Deputy Commissioner, Nalbari.

(2.) Office note of 12/12/2018 shows that the learned counsel has entered appearance for the respondent no. 7 i.e. the Branch Manager, State Bank of India, Mukalmuwa Branch. The records contain a vakalatnama wherein three learned counsel have entered appearance. But today, when the matter is called up for hearing, none appears although their names are shown in the cause list.

(3.) The petitioner no. 1 is an Anganwadi Worker of Jaysagar No. 1 Anganwadi Centre and the petitioner no. 2 is the Anganwadi Worker of Mukalmuwa Kujibaha (Major Supa) Anganwadi Centre under the Barkhetri ICDS Project, Mukalmuwa in the Nalbari district. Both the petitioners were appointed as Anganwadi Workers as per letter dtd. 7/9/2012 of the CDPO, Barkhetri ICDS Project, Mukalmuwa. The petitioners are aggrieved by the order dtd. 1/6/2017 of the CDPO, Barkhetri ICDS Project, Mukalmuwa by which they were removed from their services apparently pursuant to an order no. DSW(ICDS) G/SNCP/21/2017/6 dtd. 24/4/2017 of the Director of Social Welfare.