GANGA GOYAL Vs. STATE OF MP & ORS

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition being aggrieved by the order dated 16/11/2016 by which her services have been put to an end.

(2.) Facts of the case reveal that the petitioner was appointed as 'Aanganwadi Worker' on 25/7/1997 and thereafter Show Cause Notice was issued in the year 2016 ie., on 05/10/2016 and the petitioner did submit a reply stating that she has not committed any irregularity in respect of Take Home Ration and Supply of Food to the Children, however, her contention is that without conducting any enquiry of whatsoever kind, the respondents have terminated the services of the petitioner.

(3.) The contention of the petitioner is that as per Circular dated 10/7/2007 no enquiry took place with the participation of the petitioner and, therefore, the impugned order is bad in law.