- (1.) I have heard both sides.
(2.) I have perused the supplementary counter -affidavit also. The petitioner worked as 'Anganbari Sevika' for more than 22 years when her service was terminated in 2008 by the impugned order. There does not appear to be any clear cut reason spelt out either in the impugned order or in the counter affidavit for such drastic action of termination and more importantly the only reason, as shown in the impugned order, is her absence from duty for 5 to 6 days without giving any information to the respondents.
(3.) EVEN assuming this allegation to be correct, it would be definitely require a show -cause notice spelling out the allegation and consideration of the petitioner's reply before passing a reasoned order of termination.;