SMT. SANTOSHI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the order dated 14/05/2008 by which the services of the petitioner have been terminated as well as the order passed by respondents No.2 and 3. The petitioner was appointed on the post of Aaganwadi Worker. Some complaints have been made against the petitioner and on the basis of the said complaints, services of the petitioner have been terminated vide order dated 14/05/2008, however, as alleged by the petitioner, the said order of termination was never served upon him. Being aggrieved by the said order of termination, the petitioner has preferred an appeal before respondent No.3. Respondent No.3 vide order dated 13/10/2008 has dismissed the appeal preferred by the petitioner on the ground that the appeal memo has not been filed along with certified copy of the termination order dated 14/05/2008. Against the said order, the petitioner has preferred an appeal before the Commissioner, Bhopal Division, Bhopal. The Commissioner vide order dated 10/10/2011 has affirmed the order passed by the Collector. Being aggrieved by that order, the petitioner has preferred this present writ petition.