CHAUHAN JYOTSNABEN NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to join Project Officer, ICDS Branch, Kheda.

(2.) RULE. Respective learned AGPs waive services of rule on behalf of respondent No. 1 and Mr. H. S. Munshaw, learned Advocate who is on caveat waives service of Rule on behalf of respondent No. 2 in each of the petitions. With the consent of the learned Advocates appearing on behalf of the respective parties, the petitions are taken up for final hearing today.

(3.) AS common question of facts and law arise in these petitions, they are being disposed of by this common judgment and order. It is not in dispute that all the respective petitioners came to be appointed as Aganwadi Workers at respective centers of the Village they belong and they also resumed their duty as Aganwadi Workers. It appears that there were some allegations with respect to irregularities in the appointment of Aganwandi Workers by the concerned Child Development Project Officer, and therefore, representation was made to the District Development Officer, Kheda and it appears that after necessary inquiry, concerned District Development Officer directed the selection Committee to reconsider their decision and thereafter on reconsideration, services of the petitioners came to be terminated by holding that their appointments were illegal and not in accordance with the scheme and they came to be relieved immediately and others came to be appointed on the very day in place of respective petitioners and it is reported that on the very day they resumed their duties immediately. Being aggrieved and dissatisfied with the impugned decision dated 05. 02. 2009 canceling appointments of the respective petitioners as Aganwadi Workers, the respective petitioners have preferred present Special Civil Applications under Article 226 of the Constitution of India.