RAJNI YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER by Shri Anoop Shrivastava, Advocate. Respondents by Shri S.S. Bisen, G.A. They are heard.

(2.) THE present petition is filed by the petitioner challenging the order of dismissal dated 28.3.2005 and the order dated 15.2.2006 may be declared as illegal and improper, The petitioner has also claimed for an appropriate direction to reinstate the petitioner with all consequential benefits.

(3.) LEARNED Counsel for the petitioner submitted that petitioner preferred an appeal against the order of dismissal (Annexure P/1) to the appellate authority and the appellate authority also by passing the order Annexure P/2 dated 15.2.2006 dismissed the appeal of the petitioner on the ground that petitioner did not appear for the duty as directed to her by letter dated 1.12.1998 and she has not furnished the relevant certificate of her being sick, therefore, the appeal was rejected.