JUVEDA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court The petitioner has challenged the order dated 18.01.2007, whereby she has been dismissed from the post of Aanganbari Sahaika.

(2.) The brief facts of the case as disclosed in the writ petition are that, the petitioner was appointed pursuant to decision taken by the Selection Committee on 19.06.2004 and she was posted as Aanganbari Sahaika vide order dated 06.12.2004. A complaint dated 26.10.2006 was made by the petitioner to the Block Development Officer, Gomia complaining the misconduct of the Child Development Project Officer and Aanganbari Sewika namely, Smt. Salma Khatoon and therefore, false complaints were made against her. A show-cause notice was given to the petitioner and it has been claimed by the petitioner that she has submitted her reply to the show-cause notice, however, by the impugned order dated 18.01.2007 the service of the petitioner was terminated and therefore, the petitioner has approached this court by filing the present writ petition.

(3.) A counter-affidavit has been filed taking a plea that since the petitioner refused to sign the cheque, money could not be withdrawn from the bank and therefore, the scheme suffered. It has been specifically denied by the respondents that the petitioner submitted her reply to the show-cause notice dated 08.11.2006.