CHUNDRI DEVI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) In this batch of writ petitions order dated 13.04.2016 contained in Letter No. 701 issued by the District Social Welfare Officer, Dumka is under challenge. By this order petitioners who were appointed as Anganbari Sevika or Sahayika have been dismissed from service.

(2.) In W.P.(S) No. 7612 of 2017 on a similar ground as is reflected in order dated 13.04.2016 a direction was issued to terminate the petitioner from service vide order dated 10.05.2016. It is stated that in W.P.(S) No. 7667 of 2017 an appeal has been filed.

(3.) In W.P.(S) No. 7563 of 2017 and W.P.(S) No. 7781 of 2017 counter-affidavits have been filed. Stand taken by the respondent-State in these counter-affidavits has been reiterated by the learned State counsels opposing the other writ petitions.