SAVITA ALIAS SAVITRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order issued vide memo no. 167 dated 22.7.2002 as contained in Annexure 8 whereby and where under the petitioners have been terminated from the posts of Anganbari Sevika and Sahayika respectively.

(3.) A counter affidavit has been filed on behalf of respondent nos. 2 to 5. J.C. to G.P. 4 with reference to the counter affidavit, however, submitted that since the petitioners were not Bahoo of Sakraura village, they were not eligible for such appointments and they were appointed dee hors the rules.