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Judgment
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.