VAGTU DEVI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against the order dt. 21.11.2012 issued by the Project Officer, Child Development Project, Pachpadara, whereby the services of the petitioner working on the post of Anganwari Worker have been brought to an end on attaining the age of more than 60 years. The petitioner was employed as Anganwari Worker at Anganwari Centre, Sukhaniyo Ki Dhani, Dudhawa on 10.11.1989, and thereafter she remained in continuous employment. However, all of a sudden, vide order dt. 21.11.2012 issued by the Project Officer, the respondent No. 3 herein, her services have been brought to an end allegedly on the ground that she has attained the age of more than 60 years.

(2.) ON 18.12.2012, this Court while issuing notices to the respondents passed an interim order in favour of the petitioner staying effect and operation of the order impugned dt. 21.11.2012, thus the petitioner is continuing in service till this date.

(3.) ON the other hand, learned counsel appearing for the respondents relying upon the Voter Identity Card of the petitioner and the Authority Letter signed by the petitioner placed on record as Annexures -R2 & R3, submitted that the petitioner has already attained the age of more than 60 years and, therefore, the question of continuing her in service does not arise, Accordingly, it is submitted that the order impugned passed by the respondent No. 3 does not warrant interference by this Court.