RUKIA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior Counsel assisted by Mr. A. Matin, learned counsel for the petitioner. Also heard Mr. I. Ahmed, learned counsel for the respondent No. 6 as well as Ms. R.B. Borah, learned counsel for the respondent Nos. 3, 4 & 5. Mr. G. Pegu, learned Govt. Advocate appears for the respondent Nos. 1 & 2.

(2.) The petitioner is assailing the engagement of the respondent No. 6 as Anganwadi Worker in Kuchiakhanda II, AWC 359, on the ground that the termination of the petitioner's service from the said post, was done without issuing any notice to her.

(3.) The petitioner's case is that the petitioner was appointed as Anganwadi Worker on 17.12.2009 after a proper selection had taken place. While working in the said post, she applied for 2 (two) months leave, vide letter dated 20.10.2014, on the ground that she was suffering from a severe illness. In support of her leave application, a Medical Certificate was issued by one Doctor on 18.10.2014 stating that the petitioner was suffering from severe headache and was under a Doctor's treatment.