KAJAL SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Correctness and sustainability of the order dated 18-02-2020 passed in WPS No. 1071/2020 is put to challenge in this appeal.

(2.) Facts of the case in nutshell are that the appellant was initially appointed on the post of Shiksha Karmi Grade-III on 15-10-2007 and posted at Government Girls Primary School Binjhra, Janpad Panchayat Pondi-Uproda, District Korba C.G. The services of the appellant came to be terminated vide order dated 31-08-2009. The order of termination was challenged by the appellant before the Collector, District Korba, which came to be dismissed vide order dated 11-01-2010. Against the order of dismissal of appeal by the Collector, the appellant further challenged it before the Additional Commissioner, Bilaspur Division by way of revision petition which was dismissed on 31-05-2011 by a detailed order. The dismissal order of revision was further challenged by the appellant before the Secretary, Panchayat and Rural Development Department which also came to be dismissed on 18-11-2013. As the termination from services was on account of submission of false and forged certificate in procuring employment was reported to concerned police station, a criminal case was registered against 37 persons including the appellant bearing No. 1092/2012. The Criminal case was decided by the Judicial Magistrate, 1st Class, Katghora district Korba on 09-12-2019 and the appellant along with others have been acquitted of the charges levelled against her. After getting the decision of acquittal in the criminal case by the competent Court, the appellant approached this Court by way of filing Writ Petition(S) No. 1071/2020 with the following reliefs:

(3.) The writ petition filed by the appellant was dismissed by the learned Single Judge vide impugned order, observing that any order passed in the writ petition will amount to setting aside the order passed by the Collector and Commissioner which stands against the appellant which is not under challenge in the writ petition.