RAJA BAI BASOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant is aggrieved by the dismissal of the writ petition filed for payment of salary. The factual matrix relevant for the appeal lies in a narrow compass.

(2.) According to the appellant, she was appointed on the post of Peon on payment of daily wages as per the Collector rate vide Annexure P/2. Perusal of Annexure P/2 shows that it is a communication issued by the Office of Collector, Chhattarpur to the Sankul Pracharya, Shashkiya Uchhatar Madhyamik Vidyalaya, Buxwaha, District Chhattarpur. After going through the order, we do not find that it is an appointment order, however, there is a hand written note of the Principal, Government Excellence School, Buxwaha, District Chhattarpur to the effect: ...[VARNACULAR TEXT UMITTED]...

(3.) Perusal of Annexure P/2 further reveals that it is a hand written note which reads as under:- ...[VARNACULAR TEXT UMITTED]...