SANGITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dinu Kumar, learned counsel for the petitioner as well as Mr. Alok Kumar Rahi, AC to A.A.G.-4, for the State.

(2.) The petitioner has sought quashing of office order dated 21.06.2003, issued by the Civil Surgeon-cum-Chief Medical Officer, Jehanabad, declaring appointment of the petitioner as Auxiliary Nurse Midwife (hereinafter referred to as ANM for brevity), to be illegal with immediate effect.

(3.) Against the termination, petitioner had earlier approached this Court in the proceedings arising out of C.W.J.C. No. 8445 of 2003. Petitioner's case along with many other cases was decided as analogous to C.W.J.C. No. 4702 of 2003 vide order dated 08.09.2003. Having regard to the long continuance of the petitioner, the petitioner was directed to be reinstated by this Court in the earlier writ proceedings.