Tilamuni Singh Wife of Umesh Singh vs The State of Bihar

Heard learned counsel for the petitioner and learned

counsel for the State.

Angan Bari Centre No 132, where the petitioner was

Sevika, was inspected on 17.04.2012 by the District Level Inspection

Team. The petitioner has been found absent from the Centre. She

was issued a show cause by the competent authority being the District

Programme Officer, Bhojpur. She has submitted her reply to the

show cause and was also personally heard. The petitioner''s show

cause is Annexure 6. Absence of the petitioner from the Centre on the

date of inspection is admitted but the petitioner has tried to explain the

same by saying that she had gone for treatment of some child.

Since the issue of absence has been admitted and since

the entire procedure prescribed under the Rules for removal of the

Sevika has been observed up to the passing of the appellant order

dated 28.04.2014, there is no occasion for this Court to interfere in the

matter exercising writ jurisdiction under Article 226 of the

Constitution as the Court of judicial review is limited to the decision

making process which has been observed. Further, counsel for the

petitioner has also informed this Court that in the meantime, another

person has already been appointed as Angan Bari Sevika of the Centre

in question.

For the reasons aforesaid, the writ petition is dismissed.