RUBAIDA KHATOON, W/O MD NASIRUDDIN ANSARI Vs. STATE OF BIHAR, THROUGH PRINCIPAL SECRETARY, SOCIAL WELFARE DEPARTMENT, GOVT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Rajeev Kumar Singh, learned counsel appearing for the petitioner and Mr. Mithilesh Kumar Upadhyay, learned Assisting Counsel to Government Pleader No. 3 for the State.

(2.) With the consent of the parties this writ petition has been heard with a view to its final disposal at the stage of Admission itself.

(3.) The petitioner is aggrieved by the order dated 27.2012 of the District Programme Officer, Aurangabad, whereby she has been relieved from the post of Anganwari Sevika, Anganwari Centre No. 173, Kajichak, Rafiganj in the district of Aurangabad. A copy of the order is impugned at Annexure-1 and has been affirmed by the Appellate Authority who has dismissed the appeal bearing Anganwari Appeal No. 88 Abad/2012 so preferred by the petitioner vide order passed on 7.2014.