RUBI BEGUM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Initially, the writ petition was filed for issuance of a writ of mandamus, directing the concerned respondents to hand over the charge of the Anganbari Centre of Kakjola to the petitioner who has been working as Anganbari Sevika since year, 2007 and further, for a direction upon the respondents to pay the amount of 'poshahar' for the month of April, 2010 to September, 2010 and also for payment of the 'Mandey' (remuneration) of about 16 months with interest.

(2.) During pendency of the writ application, the services of the petitioner, as Anganbari Sevika, has been terminated with effect from 27.01.2014, by the Deputy Development Commissioner, Sahebganj, which has been communicated to the petitioner vide letter dated 31.01.2014, issued by the District Social Welfare Officer, Sahebganj, which was challenged in I.A. No. 2127 of 2014.

(3.) During course of hearing, Mrs. Nitu Sinha, learned counsel for the petitioner confines her prayer to the impugned order of termination, dated 31.01.2014, passed by the Deputy Development Commissioner, Sahebganj, issued by the District Social Welfare Officer, Sahebganj.