- (1.) Petitioner being aggrieved with the order dated 27.4.2010 by which her service as Anganwari Sevika has been cancelled, has approached this Court. The brief facts of the case as has been argued on behalf of the learned counsel for the petitioner is that the petitioner was appointed as Anganwari Sevika on. 26.8.2009. She started her duty, but on the basis of complaint made by one Karim Ansari, the Child Development Programme Officer, Jamua issued a show cause notice on 16.4.2010 asking the petitioner to the reply within two days.
(2.) It has been submitted on behalf of the counsel for the petitioner that the copy of the show cause notice dated 16.4.2010 had been received by her only on 29.4.2010 as such she could not be able to give reply to the same.
(3.) It has been submitted that since the impugned order has been passed on 27.4.2010 which cannot be said to be an order rather which is in the form of communication issued under the signature of the Deputy Development Commissioner, Giridih wherein the Child Development Project Officer, Jamua was directed to cancel the selection of the petitioner, institute an F.I.R. against her, directed to proceed within a week for selection process of Anganwari Sevika.;