Lakhvir Kaur vs State Of Punjab & Ors
2023 Latest Caselaw 3691 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
210 2023:PHHC:049238

CWP-18752-2015
Date of decision: 11.04.2023

LAKHVIR KAUR ..Petitioner
Versus

STATE OF PUNJAB & ORS ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. B.S. Jaswal, Advocate for

Mr. Sandeep Sharma, Advocate for the petitioner.

Mr. Navdeep Chhabra, Sr. DAG, Punjab.

Ms. Neha Jain, Advocate

for Mr. K.S. Dadwal, Advocate

for respondent No.2 and 4.

Respondent No.3 proceeded ex parte v.o.d. 11.10.2018. Mr. Satya Pal Jain, Addl. Solicitor General, India

with Ms. Gurmeet Kaur Gill, Sr. Panel Counsel for Union of India.

ANIL KSHETARPAL, J(Oral)

The petitioner who was at the relevant time, working as Anganwadi worker prays for setting aside the order dated 29.08.2014, whereby, the respondent authorities have withdrawn the work from the petitioner on the ground that she remained absent for a sufficiently long period of time. Anganwadi workers do not hold any civil post. Their services are not protected under Article 311 of the Constitution of India. They are engaged under welfare scheme and projects by a committee constituted under the scheme itself.

In these circumstances, this Court does not find it appropriate to exercise the writ jurisdiction.

Dismissed.

All the pending miscellaneous applications, if any, are also disposed

of.

April 11%, 2023 (ANIL KSHETARPAL) Ay JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No MOHD AYUB 2023.04.13 14:21

| attest to the accuracy and authenticity of this order/judgment.