BISWANATH SOMADDER,J. - (1.) Let the report in the form of an affidavit filed on behalf of the respondent no. 5 be kept on record.
(2.) Perusing the same and upon going through the contents of the writ petition, it appears that the writ petitioner has filed the instant writ petition challenging an order of suspension dated 23rd August, 2011 and is also seeking reinstatement to the post of Anganwari Karmee in Achbarh Anganwari Centre No. 249 situated under the jurisdiction of the Narayangarh, ICDS Project, District - Paschim Medinipur.
(3.) The writ petitioner who was working as an Anganwari Karmee had applied for a promotional examination to the post of Anganwari Worker stating her qualification as 'Class X pass', based on a Registration Certificate issued by the West Bengal Board of Secondary Education as an external candidate for Madhyamik Pariksha (SF), 2003. On the basis of such declaration as contained in her application, the writ petitioner was allowed to appear before the Project Level Selection Committee of Narayangarh ICDS Project. After conducting promotional examination she was selected as Anganwari Worker by the Selection Committee upon taking into consideration her qualification as 'Class X pass'. Subsequently, on 19th September, 2011, a complaint was received from some persons wherein they stated that the writ petitioner had suppressed her qualification at the time of promotional examination and as such action ought to be taken against her for suppression of actual facts. Upon receiving the complaint, the writ petitioner was issued a show cause notice dated 11th August, 2011. On 17th August, 2011, the writ petitioner replied to the said show cause and furnished a Class - VIII 'Reading Certificate' together with the Registration Certificate of the West Bengal Board of Secondary Examination, which she had earlier relied on to prove that she was 'Class X pass'. In such a factual backdrop, the concerned respondent no. 5 came to a conclusion that the writ petitioner had suppressed the fact that she had not even passed Class - VIII and had obtained her job by such suppression and as such her service was required to be terminated and accordingly terminated her service.;