SUNITA KUMARI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) In the present writ petition, the petitioner is challenging the order dated 28.7.2017 (Annexure 12) passed in Case No.90(M) of 2014 by the District Magistrate, Nawada by which his services has been terminated on certain grounds which can be said to be imputation against him.

(3.) The petitioner was appointed as Anganwari Supervisor on 3.8.2011 but she has been terminated on 5.3.2012 as per terms of the contract.