MEERA BAI RAIKWAR Vs. STATE OF M. P.

JUDGEMENT

(1.) This writ appeal has been filed by the appellant under Madhyaya Pradesh Uchcha Nayayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, being aggrieved by order dated 07.11.2008 passed in W.P. No.13384/2003, whereby the petition filed by the appellant/petitioner challenging the order dated 05.02.1999 by which her services were dispensed with, has been dismissed.

(2.) It is submitted by the learned counsel for the appellant that the appellant was initially engaged on adhoc basis for a period of 89 days by order dated 08.09.1995 and on the basis of the said order, the Collector subsequently recommended the appellant's case for payment of salary, etc. It is submitted that subsequently, on a complaint being filed by one Shri Maan Singh, Son of Munne Chamar, Village- Turwa, Post Office- Wartha, Tehsil-Bina, an inquiry was conducted behind the back of the appellant. It is submitted that on the basis of this inquiry that was conducted behind the back of the appellant, the respondent authorities recorded a finding that the appellant's appointment was dehors the provisions of law and was illegal and consequently, issued directions to the Principal to dispense with her services.

(3.) It is stated that on the basis of the directions by the higher authorities, the Principal of the college issued the impugned order Annexure-A/4 dated 05.02.1999 dispensing with her services.