SUMITRA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the State -respondents. The pleadings are complete and with the consent of the parties, this application is being disposed of by this judgment and order at this stage.

(2.) THE petitioner's engagement as Anganwari Sevika at the concerned centre has been terminated by the order dated 31.05.2012 passed by the respondent -District Programme Officer, Jehanabad (Annexure -2) and affirmed by the respondent -District Magistrate as appellate authority by his order dated 17.10.2012 (Annexure -1).

(3.) THE learned counsel for the petitioner has made solitary submission that the appellate authority has relied on the allegations and materials which were extraneous to the show cause notice issued to the petitioner and there was no occasion for the petitioner to reply and submit her explanations in that regard.