RASHMI GANGRA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this petition being aggrieved by order dated 20.09.2010 passed by the District Project Coordinator, District Education Centre, Damoh whereby the additional charge of the post of Warden of Kasturba Gandhi Girls Hostel, Khaderi has been taken away from her.

(2.) It is submitted by the learned senior counsel appearing for the petitioner that the substantial post of the petitioner is Shiksha Karmi (Assistant Teacher) and she was initially posted at Naveen Girls Primary School, Harrai. Subsequently, the State Government floated Kasturba Gandhi Girls School Scheme in the year 2008-09 proposing to establish Kasturba Gandhi Girls School with hostel facilities and thereafter issued detailed instructions regarding selection and appointment of the wardens and other staff.

(3.) Undisputedly, the petitioner was selected for appointment as warden of the Kasturba Gandhi Girls School, Hostel, Khaderi District Damoh pursuant to which she was given additional charge of the post of warden of Kasturba Gandhi Girls School, Hostel by order dated 02.07.2007 along with the charge of the post substantially held by her.