SAVITRI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted by the counsel for the petitioner that after petitioner worked for more than two years, she has been removed from the post of Angan Bari Sevika by the Deputy Development Commissioner, Latehar vide letter dated 21.8.2009 which has been referred in the letter dated 4.9.2009 of C.D.P.O., Latehar (annexure 6), without communicating any reason and without giving any show-cause notice or opportunity of hearing before removing her. It is further submitted that a representation/appeal was filed before the Deputy Commissioner, Latehar, but petitioner has not received any order passed thereon.

(2.) Counsel for the State submitted that in the absence of counter affidavit, he is not in a position to accept or controvert the statements made by the petitioner. He further submitted that it is also not known whether the appeal or representation has been actually filed or not.

(3.) In the circumstances, petitioner is given liberty to file a fresh representation/appeal before the Deputy Commissioner, Latehar within ten days from today, who will inquire into the matter and will pass a reasoned order after giving opportunity of hearing to the petitioner and other concerned persons(s) if any, in accordance with law, as early as possible and preferably within four weeks from the date of receipt of such representation.