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Judgment
Proceedings of this matter have been taken up through video conferencing.
Learned counsel for the petitioner would submit that petitioner was appointed on the post of Shiksha Karmi GradeÂI on 08.07.2011 by respondent
No.4 vide Annexure â€" P/5, but she has been terminated by order dated 11.08.2011 vide Annexure â€" P/2 without giving opportunity of hearing and
without affording any opportunity to file reply and justify her appointment which is in violative of principles of natural justice.
Learned State counsel would support the impugned order.
I have heard learned counsel for the parties considered their rival submission made herein above and went through the record with utmost
circumspection.
It is not in dispute that petitioner has appointed as Shiksha Karmi GradeÂI by order dated 08.07.2011 (Annexure â€" P/5) but that order has been
recalled/cancelled by order dated 11.08.2011 (Annexure â€" P/2) without giving opportunity of hearing and without affording opportunity to explain
and justify her appointed on the post of Shiksha Karmi GradeÂI which is in violative of principles of natural justice and the appointment of the
petitioner on the post of Shiksha Karmi GradeÂI cannot be taken away without giving minimum opportunity of hearing, accordingly, impugned order
dated 11.08.2011 is set aside. However, respondent No.4 is at liberty to proceed in accordance with law.
The petition is allowed to the extent indicated hereinÂabove.