ANITA VERMA Vs. STATE OF RAJ & ORS

JUDGEMENT

(1.) The matter comes up on an interim application (No.1137/2015) with a prayer for vacation of ad-interim ex-parte stay order dated 29th November, 2010.

(2.) At the time of issuing notice to the State-respondents, this Court, on the basis of pleadings and arguments advanced by the learned counsel for the petitioner, it was concluded that the contractual appointment of the petitioner was terminated vide impugned order dated 4th November, 2010, without affording an opportunity of hearing to the petitioner. Appointments similarly made were extended while the petitioner was signalled out for discriminatory treatment. The order, prima facie, was also found voilative of the principles of natural justice, and its operation was stayed.

(3.) In response to the notice of the writ application, the State-respondents have filed their counter affidavit, placing on record an enquiry report that was conducted for delayed payment by the petitioner under the Mahatma Gandhi, National Rural Employment Guarantee Act, 2005 (hereinafter referred to as 'MG NAREGA', for short).