PUSHPA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) In the present case, the petitioner has prayed for the following reliefs:-

(3.) The petitioner was appointed as Anganbari Sevika of Anganbari Centre - Mathiyan of Dinara Block in the District of Rohtas on 25.04.2003. An inspection was made by Senior Deputy Collector along with Assistant Engineer, Rural works Department, Division -II, Sasaram on 05.11.2011, submitted their report stating that when they have made inspection, at the centre only 7 children were found present, transpired chocolates were provided to them by way of break-fast and Khichari was prepared for the lunch, accordingly, an explanation was sought from the petitioner, which the petitioner replied stating that on the day of inspection total 33 children were present and she had not committed any wrong in running the centre. The District Programme Officer, Rohtas, was not satisfied with the explanation submitted by the petitioner, thereby her engagement as Anganbari Sevika vide order dated 28.04.2012 has been dispensed with. Against that, the petitioner filed an appeal before the District Magistrate, Rohtas, who vide order dated 16.11.2012 dismissed the appeal.