RESHMA RESHWAL Vs. PUBLIC SERVICE MANAGEMENT

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra Court appeal has been filed against the order dated 20.3.2017, by which learned writ Court upheld the order dated 7.1.2016 by which contract appointment of the appellant to the post of District Manager (Public Services) has been cancelled.

(3.) The facts of the case are that the appellant was appointed on contract basis as District Manager, Public Services at District--Dhar vide order dated 20.3.2013. The appointment was made under the provisions of M. P. Lok Sewaon Ke Pradhan Ki Guarantee Adhiniyam, 2010. The terms and conditions of the appointment have been incorporated in the appointment order dated 20.03.2013. Under Clause 5.10 if the appointed officer/employee was found involving in a criminal activities or mis-conduct, the appointing authority may terminate the services. On 21.03.2013 an agreement was executed for the period of one year. Clause 11 of the agreement pertains to the termination of service after giving reasonable opportunity of hearing. The appellant has started working on the said post and the said appointment was again extended for a period of one year from 21.03.2014 to 21.03.2015. Thereafter, the Collector vide order dated 24.04.2015 again extended the contract appointment for the period of one year.