PUSHPA CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this present petition being aggrieved by the order of termination dtd. 26/4/2018 from the post of Assistant Warden, Balak Chhatrawas on the ground that she prima facie forged her High School and Higher Secondary School certificate. Petitioner's case

(2.) Respondents issued the advertisement for the recruitment to the 10 posts of Teacher-cum-Assistant Warden for a fixed term. The petitioner was selected for the post of Assistant Warden after due verification of her educational qualification of High School, Higher Secondary and B.Sc. At the time of appointment, the petitioner submitted the original mark sheets of the High School Examination, Higher Secondary School Examination and B.Sc. and entries were made in the register maintained in the office after due verification all the documents were returned to her. Vide order dtd. 10/10/2007, the petitioner was given appointment on the post of Teacher-cum-Assistant Warden on a fixed salary of Rs.2,400.00 initially for the period of six months. Thereafter renewal order dtd. 7/12/2010 has been issued extending the period for six months, thereafter vide order dtd. 28/3/2012, it was again extended for the period of one year.

(3.) The above appointment was made under Jila Shiksha Kendra, District Ujjain and the appointment order was issued by Chief Executive Officer Jila Shiksha Kendra, District Ujjain with the prior approval of Collector-cum-District Mission Director. In the month of April 2018, Mrs Manisha Mishra was posted as Assistant Project Coordinator, Gender and she directed all the Assistant wardens to submit their self-certified Mark Sheets to verify their service records. Vide letter dtd. 27/2/2018 the petitioner was called upon to submit an original mark sheet to Assistant Project Coordinator, Gender.