CHINTA DEVI, WIFE OF PARAS NATH KAMAT Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY SOCIAL WELFARE DEPARTMENT GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shailendra Kumar Singh, learned counsel appearing for the petitioner, Ms. Kumari Amrita, learned Government Pleader No.3 for the State and Mr. Mithilesh Kumar Upadhaya who has registered appearance for the newly added Anganwari Sewika i.e. respondent no.7.

(2.) With the consent of the parties, the 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 29.08.2016 passed by the District Magistrate, Supaul in Anganwari Appeal No.185/2014-28/2015, whereby while dismissing the appeal, he has affirmed the order dated 28.2.2014 of the District Programme Officer, Supaul passed in Case No.245 of 2013, whereby the petitioner has been dismissed from her post of Anganbari Sevika, Centre No.31, Village- Parmanandpur under Raghopur Block in the district of Supaul. Copies of the orders passed by the Appellate Authority and the District Programme Officer, Supaul are impugned at Annexures 6 and 4 series respectively.