RANI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this writ petition, the petitioner prays for issuance of a writ in the nature of certiorari to quash the order dtd. 10/11/2020 by which her service as Gramin Safai Karamchari (Sweeper) with Gram Panchayat Dherdu has been dispensed.

(2.) The petitioner has pleaded that she was appointed as Sweeper in the village Dherdu, Tehsil Pundri, Block Dhand, District Kaithal. She further claims that she was working under the control of the Sarpanch of the Gram Panchayat. She did not cast her vote in favour of the elected Sarpanch in the elections held in the year 2016, therefore, he nourished grudge against the petitioner. In the year 2018, when she was ill, then her son used to help her. On 15/12/2018, when she alongwith her son went to the house of the Sarpanch, he accused her of not doing the work properly and misbehaved her while using derogative words towards her caste. She and her son were also given beatings. She moved an application before the police after having been medically examined on 17/12/2018, however, with the intervention of the villagers and respectable persons, the matter was settled on 8/1/2019. Still the Sarpanch kept looking for an opportunity.

(3.) The Block Development and Panchayat Officer issued a show cause notice to her on 4/11/2020 at the behest of the Gram Panchayat. She submitted reply on 11/11/2020, however, without holding any inquiry or granting opportunity of hearing, her relieving order was issued on 10/11/2020. She claims to have represented to the Deputy Commissioner, Kaithal, for redressal of her grievances, however, no action thereon has been taken.