S.J.MUKHOPADHYA, J. - (1.) THIS case relates to engagement and disengagement of Angan Bari Sevikas of centres at Sukaldih and Kalikapur, both within the district of Bokaro.
(2.) THE brief fact of the case shows that after recommendation of Selection Committee, the petitioner was selected and appointed as Angan Bari Sewika in March, 1983 and since then performed duty. Such selection and appointment was made for Kalikapur centre but the centre was changed at Sukuldih by letter dated 12th April, 1984. After seven years of her appointment, a notice for removal was issued on 3rd July, 1990 which she challenged before this Court in CWJC No. 1140/90(R) and war allowed on 15th November, 1990 being without jurisdiction. However, liberty was given to the respondents to proceed in accordance with law.
(3.) ADMITTEDLY , thereafter no step was taken for removal of petitioner, but she was sent back to original centre at Kalikapur by letter dated 2nd December, 1998. This order of change of centre was challenged by petitioner in CWJC No. 3643/98(R), which was dismissed by the Court, vide order dated 6th November. 1999. The Court held that the petitioner had no statutory or legal right to run centre at one or other village and thereby did not choose to interfere with the order of transfer to other centre.;