MANJU CHOUHAN Vs. STATE OF RAJ AND ORS

JUDGEMENT

(1.) Instant petition has been filed by the Petitioner with the grievance that she was appointed as Gram Rojgar Sahayak in Gram Panchayat Surdiya on contract basis which was executed on 30.04.2008 for a period of one year and in terms of Clause (i) of Termination of Contract the Respondent could have terminated her contractual services with notice of one month or paying one month's package in lieu of notice.

(2.) Clause (i) of Termination of Contract reads as under:

(3.) Counsel submits that before passing of the order impugned no opportunity of hearing was afforded to her.