Madhya Pradesh High Court
Smt. Chetna Thakur vs The State Of Madhya Pradesh on 18 September, 2019
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-19621-2019
The High Court Of Madhya Pradesh
WP-19621-2019
(SMT. CHETNA THAKUR Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 18-09-2019
Shri S.K.Shrivastava, counsel for the petitioner.
Shri Vijaysunderam, GA, for the respondents/State.
Issue notice to the respondents on payment of process fee within three working days by RAD as well as ordinary mode, returnable within four weeks, failing which, this petition shall stand dismissed without reference to the court.
Counsel for the petitioner has drawn attention of this court to para 4 of the order dated 26.11.2012 passed Collector district Morena which clearly says that during course of arguments, marksheet of class V of respondent No.2 was produced before the appellate authority on which, the appellate authority has drawn inference that the marksheet of respondent No.2 appears to be false and forged. He further drawn attention of this court to order dated 31.3.2011 passed by appellant authority whereby, appointment of respondent No.1 was put to challenge by the petitioner. The appeal of the petitioner was allowed and since the year 2011, she has been working on the post of Anganwadi worker. Now, in the year 2019, without providing any opportunity of hearing to the petitioner, the appeal filed by respondent Smt. Janki was allowed and authority has passed the order of remand setting-aside the appointment of petitioner and has directed for issuance of fresh process for appointment of Anganwadi Karyakarta.
Considering aforesaid facts and circumstances of the case, effect and operation of the impugned orders shall remain stayed till next date of hearing.
List the matter in the week commencing 21st October, 2019.
(VISHAL MISHRA) JUDGE Rks R. K. SHARMA 2019.09.19 10:21:28 +05'30' 2 WP-19621-2019