SMT. PINKI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioner being aggrieved by the order dated 11.1.2016, passed by the respondent No.5, by which the petitioner, who had been appointed as Aganwadi Worker on Centre No.2 in village Rama, Tehsil Surpura (Ater) District Bhind, has been removed from the said post on account of the fact that the revision filed by the respondent No.6 against her removal from the very same post has been allowed by the Additional Commissioner, Chambal Division, Morena and she has been directed to be reinstated.

(2.) It is submitted by the learned counsel for the petitioner that the impugned order has been passed without giving any opportunity of hearing and, therefore, deserves to be set aside.

(3.) Having heard the learned counsel for the petitioner and having perused the record, it is apparent therefrom that the respondent No.6 was initially appointed as Aganwadi Karyakarta at Centre No.2, Village Rama, Tehsil Surpura (Ater), District Bhind but was subsequently removed from the said post on account of the allegations against her. It is also undisputed and apparent that the respondent No.6 has been AFR 2 WP No.700/2016 reinstated on the said post by order dated 15.10.2015, passed by the Additional Commissioner, Chambal Division, Morena and her order of removal/termination has been set aside. It is also clear that it is pursuant to the order of reinstatement passed by the Additional Commissioner that the respondent authorities have passed the impugned order dated 11.1.2016 reinstating the respondent No.6 on the post of Aganwadi Karyakarta at Centre No.2, Village Rama and the petitioner, who had been appointed on the said post during the pendency of the proceedings initiated by the respondent No.6 against her removal, has been removed.