LAWS(MPH)-2018-3-2

SMT. RENU JAAT Vs. STATE OF MADHYA PRADESH

Decided On March 01, 2018
Smt. Renu Jaat Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This appeal under Section 2(1) of Madhya Pradesh Uccha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 23.01.2018 passed in Writ Petition No. 23006/2017.

(2.) The Writ Petition was at the instance of respondent No.4 directed against the order dated 06.10.2017 passed by Project Officer, Integrated Child Development Scheme, Karahal, District Sheopur which in turn was in furtherance to order dated 30.08.2017 passed by Additional Collector, district Sheopur in an appeal preferred by present appellant resulting in her reinstatement as Aganwadi Karyakarta.

(3.) Learned Single Judge allowed the petition in following terms :