Smt. Sapna Dhakad vs The State Of Madhya Pradesh
2022 Latest Caselaw 6846 MP

                                         1
                  IN THE HIGH COURT OF MADHYA PRADESH
                               AT GWALIOR
                                  WP No. 10416 of 2022
                 (SMT. SAPNA DHAKAD Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 06-05-2022
          Shri K.K. Shrivastava, learned counsel for the petitioner.

          Smt. Padamshri Agarwal, learned PL for the respondents/State.

Issue notice to the respondents on payment of process fee within seven working days through registered A.D. as well as ordinary mode, returnable within four weeks.

Heard on the question of interim relief.

It has been argued by the counsel for the petitioner that the petitioner was appointed on the post of Anganwadi Worker on 29.11.2019 and since then she is working on the said post at Banskhedi, District Shivpuri. It is further argued that on the basis of some news report her service has been terminated vide order dated 27.04.2022 (Annexure P-1) without adhering to the condition of the policy and without giving any show cause notice and opportunity of hearing. She placed reliance on judgment of coordinate bench of this Court in the case of Kansa Vs. State of M.P. and others reported in 2015(4) M.P.L.J. 151 , and submits that since there is violation of principle of natural justice, the order of termination is bad

in law.

After hearing learned counsel for the petitioner, operation and effect of the impugned order dated 27.04.2022 is hereby stayed till the next date of hearing.

List this case in the week commencing 1st August, 2022. C.c as per rules.

(MILIND RAMESH PHADKE) JUDGE

neetu NEETU SHASHANK 2022.05.07 15:30:57 +05'30'