VIJAY LAXMI BHATI Vs. PROJECT OFFICER

JUDGEMENT

(1.) CHALLENGING the order Annexure P/4 dt. 16.11.2005 passed by the Project Officer Integrated Child Development Project Badnawar District Dhar, terminating the petitioner from the post of Anganwadi Worker of Gram Panchayat Dhamana, this petition has been preferred under Article 226 of the Constitution of India.

(2.) IT is the contention of the petitioner that the order impugned has been passed by the Project Officer who is not competent to terminate the services of the petitioner. IT is further contended that the order is stigmatic which is unsustainable in law without observing the principles of natural justice. Reliance has been placed on a judgment of this Court in the case of Suaurabh Bai vs. State of Madhya Pradesh and three ors. decided on 28.11.2011.