KANTA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The short controversy involved in this writ petition is as to whether the services of the petitioner could have been terminated by Annexure P-1 without an enquiry and without an opportunity of hearing to the petitioner in accordance with the principles of natural justice.

(2.) In brief, the case of the petitioner is that she was appointed as Anganwari worker by the Director, Social Welfare, Haryana, on 5.10.1982 after having been recommended by the Selection Committee for appointment as Anganwari worker. After the petitioner served for about seven years, the impugned order Annexure P.1 has been issued on 6.9.1989 terminating her services on the ground that 8th Class certificate produced by the petitioner was bonus.

(3.) The petitioner's assertion is that minimum qualification for the post of Anganwari workers was primary pass and she had been selected on the basis of primary pass certificate. She has also stated that no regular departmental enquiry was held by the competent authority inasmuch as no charge-sheet was served upon her and no opportunity of defence was given to her before terminating her service.