SANJU DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner is aggrieved by the part of the order dated 05.11.2012 (Annexure -3) passed in Case No. 271 of 2012 by the respondent District Programme Officer, Patna, whereby selection of the petitioner on the post of Aganwari Sevika of Aganwari Centre, Changar, Chamartoli, Code No. 107, has been cancelled.

(3.) LEARNED counsel appearing on behalf of the petitioner submits that on the basis of frivolous and unfounded charge, the petitioner has been visited with an extreme penalty of cancellation of her selection from the post of Aganwari Sevika. It is pointed out that the show cause filed by the petitioner has not been considered at all while passing the impugned order dated 05.11.2012.