LAWS(JHAR)-2010-5-116

MOHARI DEVI Vs. STATE OF JHARKHAND

Decided On May 14, 2010
MOHARI DEVI Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner, was working as Anganbari Sahayika in Anganbari Centre, Ganghu Tola. The Deputy Development Commissioner, Ramgarh made a surprise inspection of the aforesaid Anganbari Centre on 18.6.2009, and found several irregularities, such as, fake entries showing presence of more number of children. Even food to the children under 'mid-day meal' were not being supplied. The petitioner was asked show cause by the Deputy Development Commissioner, directing her to explain the irregularities found in the Centre, to which the petitioner submitted her explanation, but her show-cause was not found to be satisfactory, and hence, her engagement as Anganbari Sahayika was cancelled by the order of the Deputy Commissioner as contained in Annexure-5. The said order of cancellation of her appointment has been intimated to the petitioner by the C.D.P.O.

(3.) Mr. Banerjee, learned counsel appearing for the petitioner submitted that as per the State Government Circular as contained in Annexure-6, the Deputy Commissioner has been given the power to hear the appeal against any order passed by the C.D.P.O. canceling the appointment of any Anganbari Sevika or Sahayika. In the present case, the appellate authority has himself passed the order disengaging the petitioner from the post of Anganbari Sahayika which in fact was the duty and within the purview of the C.D.P.O.