SHRIBAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) By the instant petition, the petitioner is assailing the order dated 20.04.2015 passed by the Project Officer whereby the petitioner has been removed from the post of Aaganwadi Worker assigning reasons that the petitioner was not serious in performing her duties and was in habit of remaining absent from duties without any intimation to the Authorities. It is also alleged in the order that in the Center in which, the petitioner is working as Aaganwadi Worker, breakfast and food is supplied by the Self Help Group in which the daughter of the petitioner was the President. It reflects from the order that the said Group supplied the food to the Center of the petitioner whereas the petitioner's Center was being supplied the food separately. It is also alleged that the daughter of the petitioner though the President of a Self Help Group does not have shed under which the food could be prepared. As such, several irregularities were noticed in performing the duties or running the Aaganwadi Center.

(3.) A show-cause notice was also issued to the petitioner and the reply filed thereto, was not found satisfactory, therefore, her services have been terminated. An appeal preferred before the Collector, was rejected and second appeal to the Commissioner faced the same result. Hence this petition has been filed by the petitioner.