Show-cause notices issued to about 1000 Govt Employees for having more than 2 Children

A show-cause notice has been issued to Govt teachers and employees seeking an answer for having more than 2 children in the Bhopal district of Madhya Pradesh, said AK Modgil, DEO of Vidisha city.

DEO AK Modgil told the news agency that "We have issued show-cause notices to them. Many are now citing reasons like the rule was not mentioned in their appointment letter, the childbirth was not deliberate or they have given their third child".

He said, in 2000, the Govt of Madhya Pradesh specified that if any employee will have a 3rd child born after Jan 26, 2001, then those employees will not be eligible for the job. The education department official said that the administration did not inform the employees about this rule.

The DEO said that "A circular issued by the Madhya Pradesh government in the year 2000 specified that if any government employee had a third child born after January 26, 2001, then they'll be ineligible for the government job they are posted at. Every appointment letter post-January 26, 2001, specified the rule".

He also informed that an MLA, recently, sought information in Vidhan Sabha on employees against whom the action was taken under this rule.

He said that "Recently an MLA sought information in Vidhan Sabha on employees against whom the action was taken under this rule. We started collecting information and there are 1,000 teachers and employees who had three or more children".

Reacting to the notice, a government teacher said that they are "scared and paranoid" and action should be taken against those whose appointment letter had the rule mentioned in it.

"A showcase notice was issued to us. We've intimated to the authorities that there's no mention of the rule in our appointment letter. We're scared and paranoid. Action should be taken only against those whose appointment letter had the rule mentioned in it," said Mohan Singh Kushwaha, Teacher.

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