PRAMILA DEVI Vs. STATE OF JHARKHAND THROUGH

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing the order contained in Letter No. 497 dated 12.8.2010 (Annexure-9), issued by the Child Development Project Officer, Dumka (Sadar), whereby the petitioner has been informed that her selection as Anganbari Sevika is cancelled in view of the Letter No: 765 dated 7.8.2010 issued by the District Social Welfare Officer, Dumka.

(2.) According to the petitioner, she was appointed as Anganbari Sevika for Pakarla Anganbari Centre, District-Dumka on 22.5.1999 after due selection and approval of the competent authority. The petitioner has been working in the said Anganbari Centre as Anganbari Sevika since then. There was some complain regarding the dispute between the Sevika and the Anganbari Sahaika of the said Centre in the year 2009. An enquiry was conducted and it was found that the Anganbari Sahaika' was creating some trouble in smooth functioning of the said Anganabri Centre. However, the Anganbari Sahaika was dissatisfied and she was preferring representations here and there. Under the said ground of difference between the Anganbari Sahaika and the petitioner, the selection of the petitioner as well as of Anganbari Sahaika has been cancelled by the impugned Letter No. 497 dated 12.8.2010.

(3.) The grievance of the petitioner is that she has been removed from the post illegally and arbitrarily without giving any notice informing the reason and without affording any opportunity of defending herself. It would be evident from the impugned order (Annexure-9) that some stigma has been cast against her and the allegation has been made and on that basis the petitioner has been terminated.