DEVI @ LEENA KUMARI Vs. THE STATE OF JHARKHAND & OTHERS
LAWS(JHAR)-2014-11-116
HIGH COURT OF JHARKHAND
Decided on November 05,2014

Devi @ Leena Kumari Appellant
VERSUS
The State of Jharkhand and Others Respondents

JUDGEMENT

Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The appointment of the petitioner as Aangan Bari Sahayeeka was terminated by the impugned letter dated 4th January, 2014 bearing Memo no. 12 issued by District Social Welfare Officer, respondent no. 4 (Annexure6) for Aangan Bari Centre Leeladah Kendra Serial no. 88, Block Poraiyahat, DistrictGodda. The said respondent also ordered for holding Aam Sabha for fresh selection to the post of Sahayeeka for the aforesaid centre.
(3.) During the pendency of the writ petition, process was initiated for holding fresh Aam Sabha also for the same centre by an order issued by Deputy Commissioner, Godda dated 2nd August, 2014 which was sought to be stayed by the petitioner through I.A. No. 4092 of 2014.;


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