RANI KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant "Writ Appeal under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal Adhiniyam), 2005" is preferred against judgment and order dtd. 20/8/2025 passed in W.P.No.3144/2013, whereby petition preferred by the petitioner was dismissed.

(2.) Appellant/petitioner preferred the petition being crestfallen by order dtd. 17/1/2023 (Annexure P/1 of writ petition), whereby her appointment on the post of Anganwadi Sahayika has been cancelled on account of reinstatement of respondent no.5 on the said post.

(3.) Question raised by the appellant in this Writ Appeal is that when appellant appointed on the post of Anganwadi Sahayika vide order dtd. 20/2/2020 on account of vacancy arose because of termination of one Smt. Mamta Vishwakarma (respondent no.5 herein) on the ground of complaint of absenteeism, but if she subsequently succeeds in appeal before Commissioner, then whether respondent/State was justified in cancellation of appointment of appellant.