SEEMA JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Article 226/227 of the Constitution of India seeking following reliefs:-

(2.) Present petition is preferred against the order dtd. 7/10/2015 passed by the Project Officer, Integrated Child Development Scheme, Gohad, District Bhind (respondent No.3 herein), whereby services of petitioner from the post of Aganwadi Sahika have been terminated.

(3.) Precisely stated facts of the case are that petitioner was appointed as Anganwadi Sahika vide order dtd. 19/3/2010 and worked for more than 5 years on the said post. It appears from the impugned order that on 7/10/2015, Commissioner, Chambal Division, Morena (respondent No.2 herein) visited Anganwadi Kendra No.3 at Gurikha where petitioner was posted and found her absent. Therefore, he instructed the Project Officer to take instant action by way of removal of service of petitioner. In response to the said instruction, respondent No.3 immediately removed the petitioner from service as per the policy dtd. 10/7/2007 (Annexure P/5). Being aggrieved by the said order of termination, petitioner, without resorting to appeal before the Collector, approached this Court and vide order dtd. 12/7/2016, this Court issued notice to the respondents that any appointment made subsequent to passing of that order will be subject to final outcome of the writ petition.