Pramath Patnaik, J. - (1.) By way of filing instant writ application, the petitioner has prayed for quashing order dated 05.04.2008, by which the appointment of the petitioner has been cancelled.
(2.) The facts, as delineated in the writ application, in brief, is that a general body meeting under the chairmanship of C.D.P.O was held for appointment on the post of Anganbari Sewika and Sahayika, in which, the petitioner-Mrs. Parmila Devi along with two other candidates (1).Mrs. Kiran Devi and (2) Mrs. Suma Devi participated. But, it is alleged that the CDPO, Mohanpur with ulterior motive in her report, mentioned only the name of Suma Devi as a candidate, against which objections were raised by the villagers before the Deputy Commissioner. Thereupon the respondent no. 2-Deputy Commissioner, Deoghar took cognizance of the matter and directed the District Land Acquisition Officer, Deoghar to enquire the matter and submit a report and on the basis of report submitted by District Land Acquisition Officer, the petitioner was selected as Anganbari Sewika vide memo dated 08.06.2007 by respondent no. 4-CDPO, Mohanpur. Thereafter, the petitioner started discharging her duties but all of a sudden, the respondent no. 2 passed order dated 05.04.2008 whereby appointment of the petitioner was cancelled and CDPO, Mohanpur was directed to call a general body meeting to reselect a suitable candidate. Aggrieved thereof, the petitioner represented before the respondents-authorities but it turned deaf ear, which compelled the petitioner to approach this Court for redressal of her grievances.
(3.) Heard Mr. Ram Lakhan Yadav, learned counsel for the petitioner; Mr. Sarvendra Kumar, A.C to learned S.C. (L & C) for the respondents-State and Mr. Arbind Kumar Choudhary, learned counsel for respondent no. 6.;