SMT. SHRADDHA SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the order dated 18.04.2017 whereby the services of the petitioner were terminated on the ground that the petitioner has been found negligent in performance of her duties.

(2.) Brief facts of the case are that in pursuance to an advertisement issued by respondent No. 2 for appointment on the post of Sub Engineer on contract basis, the petitioner has submitted his application for appointment on the said post. The petitioner after facing the selection process was appointed on the post of Sub Engineer vide order dated 04.10.2012 and was posted at Janpad Panchayat, Sohagpur. Initially, the period of contract was for a period of one year, however, the same has been extended from time to time. The petitioner was discharging her duties with full dedication, however, the progress work by the Gram Panchayats and other agencies involved in the works were not satisfactory. Therefore, the petitioner has issued show cause notices from time to time.

(3.) Learned counsel for the petitioner submits that the order dated 18.04.2017 issued by respondent No. 4 is illegal, arbitrary, malafide and in violation of the basic principles of natural justice. He submits that the petitioner has never shown any negligence in performance of her duties and he has never been issued any warning or counseling with regard to the deficiency in performance.