SAYERA BEGUM BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Date 11-11-2019 Heard Mr. P. P. Dutta, learned counsel for the petitioner and Ms. M. B. Bora, learned State counsel appearing for the respondent Nos. 1, 2 and 3. None appears for respondent No. 4 despite notice having been deemed complete vide order dated 20.09.2019. As such, the matter is taken up for taken admission hearing.

(2.) The brief fact of the case is that the petitioner was appointed as Anganwadi Worker at Bagpur Part-III Centre No. 312 Anganwadi Centre under the Lakhipur ICDS Project vide communication dated 18.06.2007 (Annexure- I). The petitioner in terms of the appointment letter joined the said post and rendered her service. She also successfully completed thirty days training course at Anganwadi Training Centre, Deshbandhu Club, Cacher, which was held between 20.06.2008 to 19.07.2008.

(3.) While the petitioner was serving as such, a show cause notice was issued to her on 30.06.2011 (Annexure-III) by the Child Development Project Officer, Lakhipur, ICDS Project, Cacher (respondent No. 3). The show cause notice was to the effect that a complaint was received against the petitioner from the public to the effect that she did not implement the Supplementary Nutrition Plan (SNP) properly and that she violated the guidelines of the office and misappropriated the fund that was meant for the SNP. She was therefore asked to show cause by way of written reply within a period of three days from the date of receipt of the show cause notice and failing which, appropriate departmental action will be taken against her.