SUNITA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner before this Court has filed this present writ petition being aggrieved by the order of termination dt. 7/10/2010 and the order rejecting the appeal dt. 27/4/10.

(2.) THE contention of the petitioner is that she was appointed as an 'Aanganwadi Karyakarta' on 20/10/97 and she has worked without any blemish with the Department for about 13 years. The contention of the petitioner is that she was not well on 14/7/10 and on 14/7/10 the 'Aanganwadi Kendra' was inspected by the Collector, Distt. Rajgarh and based upon the petitioner's absence an order of termination has been issued on 24/7/10. Petitioner has further stated that she has submitted medical certificate / medical report and has also preferred an appeal, however, the appeal has also been dismissed on 17/10/10. Grievance of the petitioner is that the respondents have not followed the prescribed procedure while discontinuing the petitioner from service and, therefore, the impugned orders passed by the respondents deserves to be set aside. Learned counsel for the petitioner has placed reliance upon a judgment delivered by this Court in the case of Smt. Usha Yadav Vs. State of Madhya Pradesh and others reported in 2002 (2) MPHT 315 and in the case of Suruchi Bai Dhoba Vs. State of Madhya Pradesh and others reported in [2002 (2) MPLJ 439].

(3.) HEARD learned counsel for the parties at length and perused the record. The matter is being disposed of at the motion hearing stage itself with the consent of the parties.