SUMAN KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) In the instant petition, petitioner was appointed as Anganwari Sevika on 12/5/2007. Her services were terminated on 22/7/2016. Feeling aggrieved and dissatisfied with the order of termination, she preferred appeal before the appellate authority and suffered an order before the appellant authority on 26/9/2019. Thus, the present petition.