S.N. Pathak, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) Petitioner has approached this Court with a prayer for a direction to the respondents to reinstate the petitioner in services of Angan Bari Sahayika with full back wages. Further prayer has been made for quashing the letter dated 13.04.2016 and 25.04.2016 (Annexure-4 and 4/1) issued by respondent Nos. 6 and 7.
(3.) The case of the petitioner lies in a narrow compass. In view of notification issued by the Department of Social Welfare for appointment of Angan Bari Sevika/ Sahayika, in which the petitioner along with others appeared in the process of selection before the Aam Sabha held on 15.04.2015. The Aam Sabha found the petitioner fit for appointment to the post of Angan Bari Sahayika and appointment letter was issued to that effect. Petitioner, upon receipt of appointment letter, joined the said post on 05.10.2015. The appointment of the petitioner was duly approved by the respondent-authorities. The petitioner continued to work with full satisfaction of the respondents. It is the specific case of the petitioner that one fine morning, the District Transport Officer visited the Angan Bari Centre of Mayadih, P.O. Kathikund under Dumka district. It has been alleged that at the time of inspection, the petitioner was not found present on the said centre and as such, a show-cause notice was issued seeking reply from the petitioner along with others as to why their services may not be terminated. In reply to the said show-cause notice, the petitioner filed a detailed reply mentioning therein that she never absented herself from the Angan Bari Centre which has also been admitted by the said Officer, rather, she had just gone to fetch water from the nearby hand-pump in the school premises itself. However, no consideration has been shown to the reply of the petitioner and subsequently, petitioner along with others were terminated from the services. Thereafter, the petitioner made representations before the respondent-authorities but no consideration has been shown to his representations and hence, the petitioner has knocked the door of this Hon'ble Court. ;