SARASWATI KUMARI Vs. DIRECTOR-CUM-MEMBER SECRETARY

JUDGEMENT

(1.) Heard, learned counsel for the petitioner and learned counsel for the State.

(2.) This is a writ of certiorari. This can be disposed of at this stage itself without calling for the counter affidavit on the facts in the writ petition as the impugned order speaks for itself.

(3.) Vide impugned order as contained in Memo No.2003 dtd. 3/12/2024, the contract of the petitioner was terminated. Be it noted that the petitioner was working as Counselor, District Child Protection Unit, Palamau. There was an allegation that in the said Child Unit, there was some sexual exploitation of minor girl, but when the matter was brought to the knowledge of this petitioner, this petitioner tried to coverup the same and did not take the said allegation seriously. On this ground, petitioner's contract has been terminated on 3/12/2024.