MEENA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner is aggrieved by the order dated 25.1.2008 of the District Magistrate as affirmed in Appeal No. 5/08 by the Commissioner unseating her from the post of Angan Bari Sevika.

(3.) The submission is that after appointment her services could not have been terminated in violation of principles, of natural justice even on any alleged grounds of illegality/irregularity in the appointment.