Madhya Pradesh High Court
Smt.Sadhna Singh vs The State Of Madhya Pradesh on 27 August, 2012
Smt. Sadhna Singh vs. State W.P. No.13177/2012 27/8/2012 :
Petitioner in person.
Having heard the petitioner it is seen that an appeal filed by the petitioner in the matter of appointment to the post of Aanganwadi Karyakarta is pending before the Collector, District Rewa since 2010 and it is the grievance of the petitioner that the appeal has not being decided.
Keeping in view the aforesaid, it is directed that appeal filed by the petitioner as contained in Annexure P/2 dated 15.12.2010 be decided by the Collector, Rewa after hearing all concern in accordance to law within a period of 45 days from the date of receipt of certified copy of this order.
With the aforesaid, the petition stands disposed of. c.c. as per rules.
(Rajendra Menon) Judge Mrs mishra