SUNITA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioners have challenged the order dated 24.01.2019 whereby the appointment of the petitioners as Asha Facilitators have been set aside as it was found that they were appointed de hors the Rules. A further challenge has been made to the order/communication dated 29.01.2019 issued under the signature of Civil Surgeon-cum-Secretary of Bihar Health Society, Samastipur addressed to Incharge Medical Officer, Primary Health Centre, Tajpur, asking him not to take work as Asha Facilitators from the petitioners.

(3.) On the termination of the services the petitioners as Asha Facilitators, they had approached this Court earlier vide C.W.J.C. No. 16183 of 2017. A challenge was raised that they were not noticed before the order of termination was served upon them.