ANITA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for quashing the order dated 12.07.2013 passed by the Director, I.C.D.S. (respondent no. 2) the order issued vide File No. 3439 dated 12.07.2013 (contained in Annexure-8) by which the authority has rejected the claim of the petitioner and has affirmed the order of termination dated 22.09.2012.

(3.) Learned counsel for the petitioner makes a short submission to the effect that the removal is wholly arbitrary and contrary to law. It is submitted that even assuming that the petitioner was absent without proper authorization on the date of inspection namely 26.06.2012, the punishment meted out to her by way of removal is unduly and disproportionately harsh. A statement is made at the Bar that no one else has been appointed in her place as Anganbari Sevika.