GANGA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) In the instant appeal, appellant has questioned the validity of the order of learned Single Judge dtd. 21/10/2019 passed in C.W.J.C. No. 17179 of 2019. The appellant was appointed to the post of Lady Ward Attendant vide order dtd. 29/7/1995 in the pay scale of Rs.775.0012-955-1125 by the Civil Surgeon-cum-Medical Officer on the recommendation of the then Deputy Minister, Water Resource Department and the then Hon'ble Chief Minister of Bihar.

(3.) The respondents notice illegalities in the appointment of appellant and proceeded to terminate the services of the appellant on 28/6/2019 and it was communicated to the appellant on 3/7/2019. Feeling aggrieved and dissatisfied with the order of termination, appellant preferred C.W.J.C No. 17179 of 2019. On 21/10/2019, learned Single Judge dismiss the petition, thus petitioner has presented this appeal.