RUPALIMA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioner and Mr. D. Doley, learned Govt. Advocate for the respondent Nos. 1 to 6. Also heard Ms. N. Bordoloi, learned counsel for the respondent No. 7 and Mr. N. Borah, learned counsel for the respondent No. 8.

(2.) The petitioner has challenged her termination order dated 02.04.2013, on the ground that the termination order has been made on a wrong interpretation of the order dated 08.01.2013 passed in WP(C) No. 6258/2011.

(3.) The matter pertains to appointment to the post of Anganwadi Worker in Ganakpara Anganwadi Center, under the Chayani Borduar ICDS Project.