PUNAM KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This intra Court appeal has been preferred by the appellant against the judgment dated 11.12.2017 passed by the learned Single Judge in C.W.J.C. No. 11364 of 2014.

(2.) The relevant facts in brief are that while the appellant was an Aanganwari Sevika at Bhadwar Center No. 97, a State Level Inspection Team inspected the center on 10.12.2011 and found several irregularities in the Posahar Scheme. Irregularities related to misappropriation of the amount under the Posahar Scheme, attendance of children etc. The appellant on being given notice filed her reply. The District Programme Officer not being satisfied with the reply, by his order dated 13.02.2012 canceled the selection of the appellant as an Aanganwari Sevika for Center No. 97. The appellant preferred an appeal before the Appellate Authority which was numbered as Aanganwari Appeal No. 51/11-12. The said appeal was rejected by order dated 26.03.2014 passed by the Deputy Director, Welfare, Patna Division, Patna. It is against this order dated 26.03.2014 passed by the Appellate Authority that the instant application has been preferred.

(3.) The submission on behalf the appellant is that no adverse remarks has been found by any officials of the Panchayat about the conduct of the appellant and the order of the District Programme Officer, Ara as well as the order of the Deputy Director, Welfare i.e., Appellate Authority is against the materials available on record.