RAMBHA DEVI W/O BIRALAL PRASAD RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH SECRETARY DEPARTMENT OF SOCIAL WELFARE, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the State.

(2.) The petitioners being Anganwari Sevika in centre no. 107, 115, 118 and 180 respectively of Motihari Gramin Pariyojna in the District of East Champaran seek to set aside the orders dated 01.06.2013, 10.062013, 22.05.2013 and 25.05.2013 issued by District Programme Officer, East Champaran, whereby and where under the appointment of the petitioners 1,2,3, and 4 respectively has been cancelled on the basis of the report made by the Assistant Director I.C.D.S., Social Welfare Department.

(3.) Learned counsel for the petitioners submits that the aforementioned recommendation by the Assistant Director I.C.D.S. came to be the basis of passing of the impugned order in the case of the petitioners without giving proper opportunity of being heard to the petitioners and, therefore, there is a gross violation of principle of natural justice. It is submitted that the copy of the report which was prepared regarding functioning of the centre was not supplied to these petitioners and in altogether mechanical manner, the petitioners were terminated from service under instruction received from the Director, I.C.D.S. contained in Annexure -2 to the present application. It has further been submitted that these petitioners have been seriously prejudiced on account of gross violation of principle of natural justice and their valued rights of functioning/working in the said post have been defeated by the very impugned orders and, therefore, the same are fit to be set aside.