SMTI SUJATA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner has put to challenge an order dated 08.10.2010, issued by the Child Development Project Officer (CDPO), Katigorah ICDS Project, Cachar, by which, her services as Anganwadi Worker has been terminated. The principal ground of challenge is violation of the statutory safeguards stipulated in the service governing the field as well as the principles of natural justice.

(2.) I have heard Shri J. Mollah, learned counsel of the petitioner. I have also heard Shri D. Doley, learned State Counsel, representing respondent Nos. 1 to 4.

(3.) Office Note dated 13.06.2017, indicates that the A/D Card in respect of the private respondent No. 5 has been received back and this Court vide order dated 20.08.2018, had deemed that the service upon respondent No. 5 is complete.