DIRECTOR (MGNREGA) Vs. SHAKTISINH GHANSHYAMSINH JADEJA

JUDGEMENT

(1.) By way of present appeal under Clause - 15 of the Letter Patent, present appellant - original respondent No.3 i.e. Director, MGNREGA has challenged the oral order dtd. 26/7/2022 passed by learned Single Judge in captioned writ petition, by which, the action of the appellant of terminating the services of the respondents herein, by order dtd. 4/9/2021, is quashed and set aside treating the order as stigmatic and passed without following due procedure of law and without holding any departmental inquiry.

(2.) The respondent No.1 herein was working as Assistant Programmer, respondent No. 2 herein was working as Account Assistant and respondent No. 3 herein was working as MIS Coordinator with the appellant herein and their services were extended time and again. It also appears from the record that a writ petition being Special Civil Application No. 13621 of 2014 was filed by the respondents herein before this Court. On 1/7/2016, the said petition was allowed, by which, following directions were issued by learned Single Judge, which reads as under:

(3.) By order dtd. 4/9/2021, the appellant, by observing that all the respondents have committed financial illegalities, terminated their services. The said decision was challenged by filing captioned writ petition by the respondents herein. Learned Single Judge, after hearing all the parties, allowed the petition. Hence, this appeal.