SUMAN BARWADE Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed against the order (Annnexure P-9) whereby the petitioner's services as Anganwadi worker have been terminated on allegation of misconduct by passing stigmatic order.

(2.) The documents placed on record indicate that prior to termination of services vide (Annexure P-1) a show cause notice was issued to the petitioner vide (Annexure P-9) which runs into as many as four pages and contains allegations right from the year 2015 till the year 2017. Many of the allegations related to not keeping of cordial relation with the members of community and not providing mid-day meals in time. One allegation related to encroachment of land of private person and one allegation related to using marksheet of sister to get appointment. The allegations in the said show cause notice are 15 in number.

(3.) The petitioner replied to the said allegations by filing a reply and denied the allegation. After such denial no further opportunity was given to the petitioner and straightaway order (Annexure P-1) was issued which hardly runs in one page and speaks about earlier warnings given to the petitioner in the year 2017. The notice (Annexure P-9) and the reply thereon has been considered hardly in half page and the authority has simply written that the reply has not been found to be satisfactory and approval has been received from SDO Revenue, Shahpur and on his approval the services are being terminated.