KAMLA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:-

(3.) The petitioner was appointed as Anganwari Sevika in the year 1988. The official respondents have conducted inspection of the petitioner's Anganwari Centre, Aura (124), District- Gaya on three occasions, namely, in the year 2015 and found that petitioner was absent in the result warning was issued. Similarly, on 27/4/2016 and 14/9/2016, respondents have warned the petitioner. On 27/4/2016, petitioner has been punished that she is not entitled to 15 days honorarium.