SUMAN DAS Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) The present petition has been preferred against the order passed by respondent no. 4 dated 12th July, 2006, which is at Annexure 4 to the memo of the present petition. It is submitted by learned counsel for the petitioner that without giving any opportunity of being heard to the petitioner, an order has been passed by respondent no. 4. Petitioner was serving as Anganbari Sahayika since 5th June, 2004 whereas impugned order has been passed after lapse of approximately twenty five months.

(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that respondent no. 4 has passed order on 12th July, 2006, without issuing any notice and without giving any opportunity of being heard to the petitioner. Petitioner was working as Anganbari Sahayika for more than twenty five months. At least, hearing ought to have been given to the petitioner before terminating her from the services.

(3.) In view of these facts, I hereby quash and set aside the order passed by respondent no. 4 dated 12th July, 2006 (Annexure 4 to the memo of the present petition) reserving liberty with respondent no. 4 to initiate action, if necessary, in accordance with law, rules, regulations and policy and at least after following the principles of natural justice.