KAILASH PRAJAPATI Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) By the instant petition, petitioner is challenging the order dated 24/04/2020 (Annexure- P-1), whereby the services of the petitioner has been terminated.

(3.) Learned counsel for the petitioner submits that the petitioner has been engaged by the Pancahayat on contact basis on the post of Data Entry Operator and Peon. It is also stated by the petitioner that the State Government now has come up with the policy that the appointment if any is to be made by the Panchayat the same will be done as per the approval of the State Government and first the candidature of intending employee will be scrutinized by the State Government and thereafter appointment will be made. It is also decided by the State Government that the appointment already made by the Panchayat will also be scrutinized then Government will take decision whether those appointments are proper or not.