Madhya Pradesh High Court
Smt. Draupati Tiwari vs The State Of Madhya Pradesh on 29 August, 2011
W.A. No.900/2011
29.08.2011
Shri Udyan Tiwari, learned counsel for the appellant.
Shri Prashant Singh, learned Addl. Advocate General
for respondent Nos. 1 to 4.
"Asha Coordinator" cannot be said to be a Government servant.
The brother-in-law of the appellant was Panchayat Secretary and the recommendation for the selection was made by the Panchayat.
However, the close relatives are defined in the Scheme under which appointment was made as including mother, father, brother, sister, husband, wife, son, daughter and daughter-in-law.
Considering these circumstances, the State counsel may file a response within a month.
Issue notice to respondent No.5 by Registered Post with A/D. Steps to be taken within a week.
Notice be made returnable within a month. List on the date fixed for appearance in the notice.
In the meantime, if the appellant has not already been removed from the post of Aanganwadi Worker, she will not be removed pursuant to the impugned order of the Commissioner.
C.C. as per rules.
(Sushil Harkauli) (K. K. Trivedi) Acting Chief Justice Judge AK