MADHU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order dated 6.4.1993 by which she has been terminated from the post of `Aanganbari Sevika' in Kurasin, Amas within Sherghati block in the district of Gaya as per the directions of the District Programme Officer vide his letter no. 28 dated 22.3.1993.

(2.) The grounds for termination are two folds. Firstly it is said that the petitioner does not belong to the village where the appointment was made and secondly it is said that the petitioner was not performing her duties of `Aanganbari Sevika' satisfactorily.

(3.) Counsel for the petitioner refers to the old Rules which have not been produced or annexed in this case.