SONI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Grievance of the petitioner in this writ application is against the order of cancellation of her appointment which was given to her on the post of Anganbari Sahayika. Such cancellation, according to the petitioner, was made in violation of the principle of equity and natural justice in as much as no prior notice was issued to her nor any opportunity of being heard was given to her prior to issuance of impugned order of cancellation.

(2.) A counter affidavit has been filed on behalf of the respondent State.

(3.) FROM the facts of the petitioners case as appearing in the writ application as also from the submissions of the learned counsel for the petitioner, it appears that an Aam Sabha was held for the selection of a suitable candidate for appointment on the post of Anganbari Sahayika. Besides the petitioner, the respondent No. 6 was also one of the aspirants/candidates. At the conclusion of the proceedings of the Aam Sabha, the petitioner was informed that she was selected and appointment letter was issued to her, pursuant to which, she had joined the post and started working as Anganbari Sahayika. Subsequently, by the impugned order, her appointment was cancelled.