Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has inter alia, prayed for quashing order dated 29.05.2010 relating to termination of services of the petitioner from the post of Anganbari Sevika and further prayed for reinstatement on the said post with all consequential benefits.
(2.) The brief facts, as disclosed in the writ application, is that pursuant to Aam Sabha held on 21.05.2007, applications were invited from the villagers of Nawadih Baijnathpur for appointment on the post of Anganwari Sevika, in which, the name of the petitioner was proposed for appointment on the said post and after getting approval of the competent authority i.e. Deputy Development Commissioner, appointment letter dated 08.06.2007 was issued to the petitioner. On being selected, the petitioner was sent for Induction Training and on successful completion of the training, the certificate was issued to the petitioner.
(3.) After the appointment of the petitioner, one Smt. Sunita Devi @ Sunita Yadav (here respondent No. 7) challenged the appointment of the petitioner by filing W.P. (S) No. 4157 of 2007, which was disposed of directing respondent No. 7 to file representation before respondent -Deputy Commissioner, who, in turn, was directed to take appropriate decision thereof. It has been submitted that thereafter due to non -fulfillment of illegal demands and for extraneous consideration, the petitioner was handed over the termination letter by respondent No. 3 on 28.05.2010. Thereafter, the petitioner submitted a detailed representation to Director, Social Welfare, Jharkhand - respondent No. 2 for setting aside order dated 29.05.2010, but, the said representation did not evoke any response by respondent No. 2. Hence, challenging the order of termination, the petitioner having no alternative, efficacious and speedy remedy has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of her grievances.;