KANCHAN DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Letters Patent Appeal is directed against the order and judgment dated 21.09.2013 passed in W.P.(S) No.6261 of 2011 whereby the learned Single Judge has allowed the aforesaid writ petition, preferred by the respondent No.8 namely, Kunti Devi of the present appeal.

(2.) The brief facts as narrated in the writ petition is that the respondent No.8, Kunti Devi was selected by the Aam Sabha on 18.01.2007 and a provisional selection letter was issued to her by the Child Development Programme Officer (C.D.P.O), Itkhori, Chatra and the appointment letter was issued by the said authority on 13.06.2008; that on 20.08.2011, the appointment of respondent No.8 was cancelled on the ground that she did not belong to the Posshak Chhetra (Feeder Area) comprising of village Lambodih, Prithvipur and Madhavpur for the Aaganbari Kendra at Madhavpur (Annexure 3); that a show cause dated 05.09.2009 was issued to her by the District Social Welfare Officer, Chatra to explain as to why her appointment should not be cancelled for submitting wrong residential certificate to which Kunti Devi submitted her reply, however, considering the reply, and a notice dated 03.03.2010 was issued by the Child Development Programme Officer, Itkhori in response to which, she has submitted a reply dated 24.05.2010, but her appointment was cancelled on 20.08.2011. Against the said order, she had preferred the aforesaid writ.

(3.) Learned counsel appearing on behalf of the appellant has submitted that after cancellation of appointment of respondent No.8 by an order dated 20.08.2011, a fresh Aam Sabha was convened and the appellant was selected by the Aam Sabha as a Aaganbari Sevika at Madhavpur Aaganbari Centre for which a provisional selection letter was issued to her on 27.09.2011 (Annexure 10) subsequently, an appointment letter was issued to the appellant on 10.01.2012 (Annexue 12).