SHANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) In this writ petition, the petitioner has assailed the validity of the order dated 30.9.1999 passed by the Director, Welfare, contained in Annexure 1, whereby and whereunder her appointment as Anganwari Sevika has been cancelled from the date of issuance of the said order (Annexure 1) and, further, the Child Development Project Officer, Kudra has been directed to make selection of Anganwari Sevika in the said Centre by following the procedure prescribed in letter no. 1129 dated 13th June, 1998. The said order has been passed after giving show cause notice to the petitioner.

(3.) Learned counsel for the petitioner has submitted that the impugned order is bad in law as it is vague and the petitioner was never supplied with the copy of the enquiry report, which has deprived her of reasonable opportunity of defending her appointment.