- (1.) The petitioner being aggrieved with the order dated 15.2.2010 passed by the Deputy Development Commissioner by which her selection as Aanganbari Sewika has been cancelled and also against the order dated 26.2.2010 by which the petitioner was asked to handover the records in favour of one Sahayika, has approached this Court. Brief facts as has been argued on behalf of the petitioner is that the petitioner was appointed as Sewika of Aanganbari Kendra, Guniasol-2, (Pujhartola), Deoghar, by Aam Sabha. Accordingly, she was issued provisional appointment letter on 24.8.2009. After being appointed as Aanganbari Sewika she started discharging her duties.
(2.) The petitioner's services as Aanganbari Sewika was cancelled by order passed in this regard on 15.2.2010 by the Deputy Development Commissioner on the ground that the petitioner does not belong to that locality where the Aanganbari Centre is situated.
(3.) In terms of the order dated 15.2.2010, the Child Development Project Officer has passed the order on 26.6.2010 directing the petitioner to handover records in favour of one Sahayika namely, Laxmi Devi.;