- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application, has challenged the order dated 2.8.2006 (Annexure-8) issued under the signature of District Welfare Officer, Jamtara, whereby her services from the post of Aanganwari Sevika, was terminated. Challenge is also made to the order dated 27.8.2007 (Annexure-10) whereby, the representation of the petitioner was also rejected.
(3.) From the rival submissions, the admitted facts are as follows: The petitioner was appointed as Aanganwari Sevika at the Aanganwari Centre at village panjania within the district of Jamtara on 1.7.1991 and thereafter, she continued to render her services. By the impugned order dated 2.8.2006, her service was terminated. The petitioner challenged the impugned order of her termination by filing a writ application before this Court. While disposing of the writ application vide order dated 1.9.2006, this Court had directed the respondent Deputy Commissioner of the district to reconsider the petitioner's case on the basis of the representation which she had filed and was pending undisposed on the date of the court's order. It appears that pursuant to the direction of this Court in the earlier writ application, the Deputy Commissioner constituted a three member committee to inquire into the grievance of the petitioner and other related matters relating to her prayer for her appointment on the post. The petitioner was duly informed about the date of meeting of the three member committee and was given opportunity of being heard.;