SARASWATI BAI Vs. STATE OF C.G.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking for the following reliefs:

(2.) Brief facts of the case as projected by the petitioner are that, after following due process of law, the petitioner was appointed to the post of Rojgar Sahayika on 08/09/2006, by the Chief Executive Officer, Zila Panchayat, Rajnandgaon. A false complaint and undated complaint was made against the petitioner, Sarpanch and Secretary of the Gram Panchayat Sitakasa that without taking the work they are making payment. Further allegation is that to near and dearer, they are providing the work under the Rojgar Guarantee Scheme.

(3.) On the complainant a new process had been adopted, which is unknown to law, by the authority and in Jan Sunvaee, the matter was put, without any notice to the petitioner. The Sub Divisional Officer, (Revenue) Dongargaon, come to the conclusion, that there was an irregularities and recommended the disciplinary action against the petitioner and others. On that respondent no. 5 issued a show cause notice to petitioner, Sarpanch, and Secretary vide its notice dtd. 06/04/2010. Show cause notice for Secretary is being filed herewith for showing that he is still working to the post of Secretary and as per the petitioner knowledge, no action had been taken against the Sarpanch and Secretary and only the petitioner had been targeted, just to give appointment to other person.