SUNITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is the third round of litigation at the instance of the petitioner.

(3.) ACCORDING to the petitioner she was performing her duty as Aanganbari Sevika after being appointed on 22.6.2007 as Aanganbari Sevika pursuant to the resolution taken in the meeting of Gram Sabha held on 4.11.2006. Her selection/appointment was cancelled on 30.12.2008 vide Annexure -4. The petitioner challenged the order of her cancellation of appointment in W.P.(S) No.1 04 of 2009, which was disposed of by order dated 12.5.2009 with direction to the respondent to consider the case of the petitioner and pass a fresh order after hearing her. The petitioner thereafter heard by the respondent and then by order dated 15.9.2009 (Annexure -6), the earlier order of cancellation of appointment of petitioner was maintained.