SANGEETA CHOUHAN Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by petitioner challenging the order dated 4/7/2015 whereby the petitioner's services as Aaganwadi Worker have been terminated.

(3.) In brief the case of petitioner is that she was appointed as Aaganwadi Worker at village Kheda Pindoniya vide order dated 28/4/07 since then she is discharging her duty diligently but abruptly by the impugned order dated 4/7/15 her services have been terminated.