Aparesh Kr. Singh, J. - (1.) Heard learned counsel for the petitioner and the State.
(2.) Petitioner an Anganbari Sevika of the Centre Babupur Kumhar Tola under Panchkathiya Bazar Panchayat Code No.36 was appointed on 22nd October 1992 vide Annexure-1 issued by the respondent no.7- the Child Development Project Officer, Barhait. She was served with a show-cause bearing letter no.233 dated 17th July 2017 (Annexure-3), acting on the instruction of the Deputy Development Commissioner, Sahebganj contained in memo no.208 dated 17th July 2017 with the following charges :-
(3.) On inspection conducted by the Deputy Development Commissioner, Sahebganj on 17th July 2017 at 9.45 A.M. the Anganbari Centre was found closed and both Sevika/petitioner herein and Sahayika Rambha Devi were found absent; bird drops were found inside the centre which was in a dirty condition; Sahayika informed that last Poshahar/Khichdi was prepared on 10th June and thereafter it has not been prepared; relevant registers such as ration register etc. were taken away.;