Satyendra Singh Chauhan, J. - (1.) HEARD learned Counsel for the Petitioner and learned Standing Counsel.
(2.) SINCE the common question of fact are involved in these writ petitions, therefore, they have been taken up together and decided by a common judgment. This writ petition has been filed with the prayer that the Petitioner may be allowed to continue on the post of Anganwari Karyakatri even though she was elected as Gram Pradhan.
(3.) THE submission of the learned Counsel for the Petitioner is that the Petitioner participated in the election proceedings and she was elected as Gram Pradhan but after the election various Anganbari Female Workers continued on their posts. The Government proceeded to issue a Government Order dated 20th December, 2000 whereby it was directed that such candidates who have been elected as Gram Pradhan may submit their resignations. Thereafter, the Petitioner did not submit any resignation. She was issued a show cause notice on 04 -12 -2001 whereby the Petitioner was restrained to work on the post of Anganbari Karyakatri with the condition that she can remain in service either of one post. The Petitioner submitted her reply on 01 -02 -2002. Being aggrieved, the Petitioner filed writ petition No. 16763 of 2002 before this Court in which an interim order has been passed. But despite the knowledge of the Court's order, Respondent No. 3 i.e. Bal Vikas Pariyojna Adhikari, Baitalpur, Deoria, vide his order dated 24 -05 -2002, has terminated the service of the Petitioner.;