VANDANA GAIKWAD Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 27.6.2013 by which respondent No.3 ? Chief Medical & Health Officer, Indore has terminated her from services on the charge of negligence in the duties.

(2.) The petitioner was appointed as Auxiliary Nurse Midwife (ANM) vide order dated 28.4.2010 and posted in Primary Health Centre, Kshipra Sanwer for a period of two years from the date of her joining. The appointment was further extended from time to time and an agreement dated 8.5.2010 was also executed between the petitioner and respondent No.3. Since then, the petitioner was working as ANM, but all of a sudden, vide order dated 27.6.2013, on the basis of inspection by 32 members' team, she has been removed from services. The copy of the aforesaid termination order is reproduced below : ...[VARNACULAR TEXT OMITTED]...

(3.) Vide order dated 26.1.201426.2.2014, the petition was admitted for final hearing and notices were issued to the respondents, but till today, the return has not been filed. Vide order dated 14.5.2019, four weeks' time was granted to the respondents to file the return. The matter came up again on 21.6.2019, this Court again directed the respondents to file the return positively within four weeks, failing which, the Officer- in-Charge of the case shall remain present before this Court.