KU. RAKSHA FAGNA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 27.3.2018 passed by respondent No.3 - Chief Executive Officer, Janpad Panchayat, Tarana, District Ujjain, whereby she has been terminated from service.

(2.) The facts of the case, in short, are as under :

(3.) The petitioner has assailed the impugned termination order mainly on two grounds viz. (i) respondent No.3 has no authority or jurisdiction to terminate her services of Gram Rojgar Sahayak ; and (ii) the impugned order has been passed in gross violation of principles of natural justice and without issuing any show-cause notice to her.