LAWS(JHAR)-2010-1-300

LAXMI DEVI Vs. STATE OF JHARKHAND

Decided On January 22, 2010
LAXMI DEVI Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard counsel for the parties and with their consent this application is taken up for hearing for disposal at the stage of admission.

(2.) The grievance of the petitioner in this case is that after having been allowed to work as Anganwari Sevika for 20 long years, her services were abruptly terminated by the impugned decision taken by the Deputy Director, Welfare, Palamau Division (Respondent No. 3), without giving any prior notice to the petitioner and without offering any opportunity of hearing to her.

(3.) Learned counsel for the respondents, by adverting to the statements contained in the counter affidavit, would submit that several complaints were received against the petitioner and upon receipt of such complaints, an enquiry team was constituted and in the enquiry conducted, it was found that the very appointment of the petitioner as the Anganwari Sevika of the Centre, was illegal and against Rules and therefore the decision was taken for terminating her services.