RABIYA KHATOON Vs. STATE OF JHARKHAND THROUGH SECRETARY

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P.(S) No. 4891 of 2015 was dismissed by the learned Single Judge vide judgment and order dated 11th August, 2016, whereby, the prayer of this appellant (original petitioner) challenging the order passed by the Child Development Project Officer, Madhupur, District- Deoghar dated 18th March, 2015 was not accepted and, hence, the original petitioner has preferred the present Letters Patent Appeal.

(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that respondent no.8 was appointed as Anganbari Sevika at Centre No. 157 in the district of Deoghar. Her appointment was cancelled by the appointing authority directly vide order dated 26th February, 2010.

(3.) Respondent no.8 had preferred a writ petition being W.P.(S) No. 1219 of 2010 which was allowed by the learned Single Judge vide judgment and order dated 2nd December, 2014 and the order passed by the respondents dated 26th February, 2010 was quashed and set aside and the matter was remanded by the learned Single Judge for the decision to be taken by the Child Development Project Officer, Madhupur, District- Deoghar.