Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decision.
(2.) HEARD the petitioner and the Officer -in -Charge of the case, who are present in person. The case is listed at serial number 125 in today's cause list in hearing category. The petitioner was appointed as "Anganwadi -Worker" on 09.09.2011 and was working as such for last more than two years, however, when suddenly her contractual employment was terminated/discharged by the impugned order dated 18.09.2013 (Annex. 6) on the alleged ground that she undertook the course of B.S.T.C. without proper permission of the respondents and without leave of the Chief Development Project Officer. The services of the petitioners were terminated while relying upon the Circular dated 12.07.2013 referred to in the impugned order (Annex. 6) dated 18.09.2013.
(3.) IN the reply to the writ petition, the respondents have reiterated the same stand, which they have given in the impugned order dated 18.09.2013.;