KAMNI KAUSHAL Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY SOCIAL WELFARE DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner seeks quashing of the order, dated 18.11.2011/07.12.2011 (Annexure 1), passed by the District Magistrate, Gaya. The District Magistrate dismissed the appeal preferred against the order, dated 09.05.2011, passed by the District Programme Officer, Gaya, by which the service of the petitioner is cancelled from the post of Aganbari Sevika.

(3.) The petitioner was working as Aganbari Sevika at Center no. 8, Bitho Sharif, Chandauti, Gaya. The Minister, Social Welfare, Government of Bihar, inspected the Center of the petitioner on 15.02.2011 and found certain irregularities. The petitioner was asked upon to show cause about the irregularities found in running Aganbari Center vide letter, as contained in Memo No. 157, dated 11.04.2011.