KALPANA DEVI Vs. STATE OF MP

JUDGEMENT

(1.) THE brief facts necessary for adjudication of this matter are as under:-

(2.) THE respondent No.3 was appointed as Anganwadi Assistant. Petitioner preferred a representation against the said appointment. It is stated by placing reliance on Annexure-P/5 that an enquiry was conducted against the appointment of respondent No.3. It is opined in the enquiry report that the name of respondent No.3 did not find place in the voter list. Consequently, her appointment was cancelled and petitioner was appointed by order dated 18/06/2007 Annexure- P/6. Against this order, respondent No.3 preferred an appeal before the Collector. The Collector by order dated 26/02/2009 decided the appeal and remanded the matter back for proper enquiry.

(3.) I have heard learned counsel for the parties and perused the record.