Amareshwar Sahay, J. - (1.) HEARD the learned Counsel for the parties and with their consent this writ application is being disposed of at this stage itself.
(2.) THE petitioner was selected as Anganbari Sewika of Rajpur Centre in the district of Godda, by issue of letter as contained in Annexure -1 dated 7.12.2004. The grievance of the petitioner is that by issue of Annexure -2 dated 7.5.2007 under the signature of Child Development Project Officer (CDPO), Mahagama her selection as Anganbari Sewika has been cancelled on the ground that she is not a resident of Rajpur rather she is a resident of Babupur. It is stated that the ground for cancellation of her selection is wrong; since she is a resident of village Rajpur. Residential certificate issued to the petitioner by the Circle Officer, Mahagama (Annexure -3) shows that the petitioner is resident of Rajpur. It is stated that the petitioner has filed a representation for redressal of her grievance on 20.5.2007 before the respondent No. 4, but nothing has been done on her representation so far. It appears that only on the basis of a letter said to have been received by the C.D.P.O., the impugned order of cancellation of the selection/appointment of the petitioner as Anganbari Sewika has been issued by the C.D.P.O. without making any enquiry whatsoever. Considering the above facts and circumstances of the case, this writ application is being disposed of by giving liberty to the petitioner to file a fresh representation before the Deputy Commissioner. Godda, stating her grievance in detail along with the supporting document, if any, within a period of two weeks from today. If such a representation is filed by the petitioner within the said period, the Deputy Commissioner, Godda shall after making a proper enquiry into the matter shall pass an appropriate reasoned order in accordance with law within a period of 8 weeks thereafter. If it is found that the claim of the petitioner is correct and actually she belongs to village Rajpur then he shall pass an appropriate consequential order.
(3.) THIS writ application stands disposed or with the aforesaid observations and direction.;