- (1.) This petition has been filed against award dated 3.1.2007, Annexure P-2, dismissing the claim of the petitioner-workman against termination of her services.
(2.) Case of the workman was that she was appointed as Anganwari Worker at a salary of Rs. 600/- per month and her services were terminated on 30.6.1997 w.e.f. 10.4.1997, by stating that she had confessed her guilt. The order of termination was illegal.
(3.) The management contested the claim by submitting that appointment of the petitioner was under Integrated Child Development Scheme at a fixed honorarium of Rs. 600/-. She took away high protein biscuits and sold the same to a shopkeeper, which were recovered from the shop in presence of the villagers. She admitted her guilt and accordingly, her services were terminated 10.4.1997, the date upto which she worked. The biscuits were meant for distribution among small children, pRegulation nt women and nursing mothers as nutritional aid.;