MAMTA TIROLE Vs. PROJECT OFFICEER

JUDGEMENT

(1.) With the consent, finally heard.

(2.) This petition assails the impugned order dtd. 27/01/2020 whereby petitioner was terminated from services. The petitioner has also assailed the appellate orders dtd. 29/07/2020 and 04/12/2020 whereby her appeals were dismissed by learned Additional Collector and the Commissioner.

(3.) The admitted facts between the parties are that while working as Aaganwadi Worker, petitioner received a show cause notice dtd. 06/01/2020 wherein it was alleged that petitioner remained absent and accordingly, petitioner was directed to file reply. In turn, petitioner filed reply (Annexure P/5) and took a stand that because of some gynecological problem, she remained absent on 27/12/2019. Dissatisfied with the said reply, the Project Officer by order dtd. 10/01/2020 decided to deduct 08 days' honorarium of the petitioner and observed that henceforth, if any such misconduct is committed, the petitioner may be subjected to disciplinary proceedings. The Project Officer by order dtd. 27/01/2020 (Annexure P/8) again issued a show cause notice on the strength of a direction issued by the Collector Khandwa to terminate the petitioner and decided to recall the previous order dtd. 10/01/2020 whereby honorarium was deducted. In turn, petitioner submitted her fresh reply. The Project Officer by order dtd. 27/01/2020 terminated the petitioner from service. The petitioner unsuccessfully challenged it by filing appeals before the Additional Collector and Commissioner, Revenue Division.