AKASHI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners in this writ application, being aggrieved Of the cancellation of their appointment on the post of Angan Bari Sevika and Sahayika, have sought for a direction upon the respondents to reinstate them on the post.

(3.) The grievance of the petitioners is that though both the petitioners were selected way back in the year 1999 at the meeting of the Aam Sabha and had been working ever since the date of their appointment in 1999. Yet, despite the fact that for the past more than 6 years service, were found satisfactory, they were served with the show cause notices and without appreciating the explanations offered by the petitioners, their services were terminated.