RASHIDA BIBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court The petitioner has challenged the order dated 26.11.2012 passed in Misc. Case No.75 of 2012 by the Deputy Commissioner, Bokaro and for a further direction to the respondents for reinstating the petitioner on the post of Anganbari Sevika.

(2.) The brief facts as disclosed in the writ petition are that, the petitioner was selected on the post of Anganbari Sevika vide Memo No. 318 dated 01.09.2009 and she completed Anganbari Training on 25th July, 2010 with GradeA. By order dated 03.08.2011, the service of the petitioner was terminated and accordingly, the petitioner moved this Court in W.P. (S) No. 6295 of 2011, which was disposed of by order dated 02.12.2011 in view of the specific rules framed by the State Government which provides a forum for appeal in such case. Accordingly, the petitioner approached the Deputy Commissioner, Bokaro in Misc. Case No.75 of 2012, which has been dismissed by the impugned order dated 26.11.2012 and therefore, the petitioner has again approached this Court by filing the present writ petition.

(3.) A counter affidavit has been filed on behalf of respondent nos.2 to 4 bringing on record copies of several complaints which were made by the villagers as well as Anganbari Sevika. A copy of order dated 14.03.2011 directing the Child Development Project Officer as well as the letter dated 08.04.2011 of the said Child Development Project Officer has also been brought on record. A specific stand has been taken by the respondents in the counter affidavit that since there was a dispute between the Anganbari Sevika and Sahayika, therefore the scheme could not be run for more than seven months and due to which the children in the school suffered. In view of the enquiry conducted by the Child Development Project Officer, the services of both the Anganbari Sahayika as well the petitioner (Sevika) have been terminated by order dated 3rd August, 2011.