NURJAHAN BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri TN Srinivasan, learned counsel for the petitioner. Also heard Shri CS Hazarika, learned State Counsel, Assam for the official respondents.

(2.) The challenge in this writ petition is against the action of the respondent authorities in terminating the services of the petitioner as an Anganwadi Worker. The principal ground of challenge is violation of the principles of natural justice and not adhering to a fair procedure. An additional issue of non-payment of the honorarium for a particular period has also been raised.

(3.) The facts projected are that vide an order dtd. 26/3/2002, the services of the petitioner was engaged as an Anganwadi Helper in the No. 125 Dhingarati Anganwadi Centre in the district of Morigaon.