REWATI BAI Vs. STATE OF MP

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution, the petitioner has prayed for following reliefs:-

(2.) Brief facts necessary for the decision of this matter are as under:-

(3.) Shri Pravin Newaskar and Mrs. Meena Chaturvedi supported the order. It is stated that the respondent No.5 preferred an appeal on various grounds against the present petitioner including the ground of imposture. Mrs. Chaturvedi submits that in the appointment order of the petitioner it is mentioned that if the documents are found to be incorrect, her services could be terminated. It is further argued by the respondents that Annexure P-1 is only a consequential order and the basic orders passed by Collector and Commissioner are not called in question.