DURGA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . Prayer in the petition is for quashment of orders dated 2-6-2011 (Annexure P-1) passed by Commissioner, Indore, 9-9-2010 (Annexure P-4) passed by Collector, Jhabua and dated 31-3-2010 (Annexure P-2) passed by respondent No. 5, whereby services of the petitioner were discontinued from the post of Anganwadi worker.

(2.) LEARNED Counsel for the petitioner submits that the petitioner was working as Anganwadi worker but without any show-cause notice and without following the procedure of law, services of the petitioner were discontinued, against which an appeal was filed before the Collector, which was dismissed vide order dated 9-9-2010 against which revision petition was filed before the Commissioner, which was also dismissed on 2-6-2011 against which present petition has been filed.

(3.) LEARNED Counsel for the respondents submits that on number of occasions the petitioner remained absent on his duties. On issuance of show-cause notice and after giving an opportunity of hearing to the petitioner, the impugned order has been passed which requires no interference. It is submitted that the Government of Madhya Pradesh has issued circular dated 27-5-2006 for selection and appointment of Anganwadi worker. Rule 5-A of the Rules dealing with the procedure for removal of Anganwadi worker reads as under : -