ANITA SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By the instant petition, the petitioner is questioning the legality and validity of the orders dated 26.07.2019 (Annexure-P-12) and 05.10.2019 (Annexure-P-15) and sought for quashment of the same.

(2.) The basic question involved in this case is whether the charge of the Hostel Warden of the school, namely, Kasturba Gandhi Girls School, can be assigned to the petitioner.

(3.) From a bare perusal of the orders impugned it is clear that the selection of the Hostel Warden is going on and the petitioner is also one of the candidates in the said selection process, has made an application for appointment on the post of Hostel Warden. However, the charge of the said post has not been assigned to the petitioner and she was not allowed to continue to hold the said charge. The Collector in its order, which is impugned in this petition, has observed that as per the policy, a Hostel Warden which has completed three years on the said post cannot be assigned the said charge for further three years. It is also observed by the Collector in its order that the petitioner has been holding the charge of Hostel Warden of the said school continuously for last seven years, therefore, it is not appropriate to allow her to continue because the policy very categorically provided that once three years completed by a candidate, he/she should not be allowed to continue for next three years.