JYOTI RAMPRASAD KAWADE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Counsel for appellant and learned Assistant Government Pleader for respondent No.1. In spite of service, none for respondent Nos. 2 to 4.

(2.) Present petition is filed being aggrieved by the order dtd. 7/6/2024 passed by the respondent No.1-Divisional Commissioner, Nagpur, whereby appeal preferred by the petitioner against the order of termination dtd. 12/2/2024 issued by respondent No.2 was dismissed. The petitioner is also challenging the order passed by respondent No.2- the Chief Executive Officer, Zilla Parishad, Gondia, whereby services of the petitioner as an "Anganwadi Madatnis" came to be invalidated without giving any opportunity of hearing to the petitioner thereby absolute violation of principles of natural justice.

(3.) The Zilla Parishad published advertisement (page 42) on 2/3/2023, wherein educational qualification is prescribed as passing of 12th Standard examination of State Education Board or equivalent thereto. The petitioner applied in pursuance to this advertisement, accordingly came to be appointed vide order dtd. 13/7/2023. It needs to be noted here that it is specifically mentioned in the appointment order that she was appointed as per the terms in the Government Resolution dtd. 2/2/2022. She was directed to produce self attested documents wherein she was required to submit certificate of educational qualification along with other documents.