SIMA KUMARI GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manoj Kumar Singh, learned counsel appearing for the petitioner and Mr. Dhurjati Kumar Prasad, learned Government Pleader No. 14 for the State.

(2.) The writ petition has been heard with a view to final disposal at the stage of admission itself.

(3.) The writ petition was filed questioning the order bearing Memo No. 133 dated 11.7.2014 passed by the Child Development Project Officer, Mehashi, the respondent no. 6 whereby the petitioner has been terminated from the post of Anganbari Sevika, Anganbari Kendra No. 52 situated at village- Mehashi, Block-Mehashi in the District of East Champaran, a copy of such order is impugned at Annexure-9.