LAWS(HPH)-2010-12-59

GULAB DASSI Vs. STATE OF HP

Decided On December 01, 2010
GULAB DASSI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petitioner filed the present writ petition challenging the order passed by respondent No.2 dated 10.6.2010 (Annexure P-16).

(2.) THE petitioner alleged that she was appointed as Anganwari Helper in October, 2002 in Angwari Centre Oachghat. She performed the duties of Anganwari worker after one Smt. Yogita Chaudhari was promoted to the post of Supervisor but thereafter Smt. Meena Kumari was posted as Anganwari worker.

(3.) THE petitioner being aggrieved by the order of termination filed a Writ Petition No.3624 of 2009 and this Court disposed of the writ petition with a direction that the petitioner may file an appropriate representation against her termination order. She filed a representation to the second respondent on 27.3.2010 and the same was dismissed on 10.6.2010 and the order of termination dated 15.9.2009 was upheld. Being aggrieved, the petitioner has filed the present writ petition. A notice was issued to the respondent. 5. We have heard the learned counsel for the parties.