Rajeev Ranjan Prasad, J. - (1.) Challenge in the present Letters Patent Appeal is to the judgment dated 29.01.2018 passed by the learned Writ Court in Civil Writ Jurisdiction Case No.14412 of 2013 by which the learned Writ Court has refused to interfere with the orders passed by the District Magistrate, Kishanganj, in Appeal No.2 of 2011.
(2.) The District Magistrate, Kishanganj, refused to interfere with the order of termination of the petitioner from the post of Anganwari Sewika at Center No.104, Takseer Tola, Bhoradah Panchayat under Bahadurganj Block, Kishanganj.
(3.) The learned Writ Court found that the allegation against the petitioner was that petitioner's center was found closed on 15.12.2010 which was a date fixed for distribution of Take Home Ration (THR) to the under privileged children between the age of six months and three years and also to pregnant women belonging to weaker and marginal section of society.;