SURUCHIBAIDHOBA Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER is aggrieved by the order dated 15 -10 -2000 passed by the Project Officer, Intigrated Child Development Project, Mawai, District Mandla, (Annexure P -4).

(2.) SERVICES of the petitioner were ordered to be terminated with immediate effect on the ground that complaint was received and was found to be correct. Petitioner was appointed as Aanganbadi worker in village, Baigakhera on August 28th, 1984 by the Project Officer, Intigrated Child Development Scheme, Mandla. Petitioner worked at Baigakhera for seven years. Thereafter she was transferred to village, Dheko in 1994. Her services were abruptly terminated on 15 -10 -2000 without affording any opportunity of hearing to her. Petitioner submits that complaint filed by Madan Singh was found to be false in the enquiry conducted by the Supervisor in 1999 and also by the Panchayat in May, 2000. In "Samadhan Shivir" organised at Medha, District -Mandla in which the Collector and the Project Officer were present, Madan Singh gave a written complaint on which the services of the petitioner were terminated. No enquiry was conducted; no opportunity was given to explain; the order is illegal and void.

(3.) LEARNED counsel for petitioner submits that order was passed in utter violation of principles of natural justice; without issue of show cause notice; no enquiry was conducted and the documents which are filed with the return shows that no enquiry was conducted; petitioner was never heard; the charges were not made known to her and some of the documents relate to the period 1994 -1995.