SUNITA DEVI Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) WHEN the earlier writ petition of the Petitioner/Appellant being WPS No. 169 of 2010 was allowed by order dated 22.1.2010, it was specifically provided that opportunity of hearing is meaningless and empty formality, unless there is a proper show -cause notice disclosing the grounds.

(2.) SUBSEQUENTLY , on 20.2.2010. a notice enclosed as Annexure -9 was issued to the Petitioner asking her to appear with relevant documents and to place her defence, on the date fixed. The notice again failed to detail the grounds on which the appointment of the Petitioner was proposed to be cancelled. Thereafter, after giving opportunity of hearing to the Petitioner/ Appellant, order dated 12.3.2010 was passed saying that recommendation in the General Meeting was with regard to the name of one Binda Devi but the Petitioner had been appointed by striking out the name of Binda Devi and inserting the name of the Petitioner/Appellant.

(3.) THIS aspect has been over -looked in the impugned order of the learned single Judge.