PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT Vs. NIGARSULTAN KHAN

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 30.04.2019 passed by the learned Single Judge in W.P.No.18168/2017 by which the writ petition preferred by the respondent has been allowed.

(2.) The facts of the case reveal that an advertisement was published on 21.05.2007 for appointment on the post of Accounts Officer and the respondent was selected on the said post vide order dated 07.03.2008 by virtue of her performance. She was holding the qualification required for the post which includes a PGDCPA certificate. The certificate was issued by All India Society for Electronic and Computer Technology set up under core support from Department of Science and Technology, Government of India.

(3.) Thereafter, a show cause notice was issued to the respondent on 30.03.2016. The respondent did submit a reply to the show cause notice and without taking into account the reply, the service of the respondent were put an end. The respondent thereafter came up before this Court by filing a writ petition which was registered as W.P.No.3127/2016 and this Court vide order dated 02.11.2016 directed the appellate authority to decide the respondent's appeal.