SUNITA JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of learned Counsel appearing for the parties, the petition is heard finally.

(2.) BY this petition, the petitioner impugns the order of termination dated 30-10-2009 (Annexure P-1) passed by the Chief Executive Officer, Janpad Panchayat, Bharatpur, District Koriya, on the ground that the authority is not competent to pass such an order.

(3.) FURTHER, applying the said ratio in U.P. State Spinning Co. Ltd. Vs. R.S. Pandey and another, (2005) 8 SCC 264, the Supreme Court observed as under :-