SUNEMI MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia prayed for direction upon the respondents to accept the joining of the petitioner and to allow her to continue as an Anganbari Sewika in Surjudih Anganbari Centre considering her acquittal in Criminal case and further prayer has been made for direction upon the respondents to dispose of the representation submitted by the petitioner.

(2.) Heard Mr. Durga Charan Mishra, learned counsel for the petitioner; Mr. Kaustav Rai, J.C to Sr. S.C. III for the respondents-State and Mr. Navin Kumar Singh, for respondent no. 5.

(3.) Learned counsel for the petitioner submitted that initially petitioner was appointed vide memo dated 12.07.1988 as Anganbari Sewika in Surjidih Anganbari Centre and continued upto December, 2000 to the utmost satisfaction of the authorities concerned. While continuing as such, a criminal case was instituted against the petitioner, being Gopikandar P.S Case No. 32 of 2000 against the petitioner, in which, later on the petitioner was acquitted by learned Additional District Judge in Cr. Appeal No. 72 of 2005 vide order dated 09.01.2007. Learned counsel for the petitioner further submitted that during pendency of the criminal case, the petitioner made an application before the Child Development Project Officer, Gopikandar requesting therein to stop the selection of Anganbari Sewika in that Centre till disposal of the case but in spite of that the respondent no. 5 was appointed de hors the rules. However, after acquittal in criminal case, the petitioner again represented before the respondents-authorities for accepting her joining but it did not evoke any response.