RANJU KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pramod Mishra, learned counsel appearing for the petitioner and Mr. Sanjay Kumar Ojha, learned Assisting Counsel to Government Pleader No.7 for the State.

(2.) The petitioner held the post of Anganwari Sevika, Centre No.235 at Village- Amaha Latraha in the district of Supaul and her services were terminated under the order of the District Programme Officer, Supaul bearing Memo No.1476 dated 8.10.2012, a copy of which is present at Annexure-4 to the writ petition. The order of the District Programme Officer has been affirmed by the Appellate Authority i.e. the Deputy Director, Welfare, Koshi Division a, Saharsa by his order passed on 21.1.2015 in Anganwari Appeal Case No.56-122 of 2012 impugned at Annexure.5.

(3.) Mr. Mishra, learned counsel appearing for the petitioner has submitted that for a single day absence from the centre that the extreme penalty of dismissal has been passed. He refers to the enquiry report present at Annexure-2 which reported that the centre was found closed on 23.3.2012 and which led to issuance of a show cause notice by the District Programme Officer vide Annexure-3 and despite the cause shown, the services of the petitioner have been terminated by the orders impugned.