RANI BAIRAGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioner that the Collector, Shivpuri by order dated 26/09/2019 passed in Case No.25/a-89(15)/2017-18 had remanded the matter back to the Project Officer. However, without following the directions given by the Collector and without conducting any inquiry, the Project Officer by impugned order dated 11/12/2019 has cancelled the appointment of the petitioner on the post of Aganwadi Shayika.

(3.) It is further submitted by the counsel for the petitioner that the order dated 11/12/2019 cannot be said to be a fresh cause of action. It is the order, which was passed in consequence of the directions given by the Collector, Shivpuri.