MP HC Lets Terminated Gram Rojgar Sahayak Appeal To Collector Despite Earlier Writ Petition Dismissal

The appellant, appointed as a Gram Rojgar Sahayak in 2014, was removed from his duties and paid 50% remuneration after a criminal case was registered against him.

An enquiry report dated 13 June 2025 recorded that the complainant had proposed him as nominee and signed at the bank.

Following earlier writ proceedings directing the authorities to consider his case, the Chief Executive Officer terminated his service on 30 July 2026.

The appellant’s challenge to that order was dismissed by the Writ Court on 14 August 2026, leading to this appeal.

Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 provides for an appeal to the Division Bench from a Single Judge’s order.

Clauses 3.10 and 6.11 of the guideline dated 24 June 2025 provide a first appeal to the Collector/District Programme Coordinator against an order of the Chief Executive Officer or Additional District Programme Coordinator, ordinarily within 60 days, to be decided within 45 days.

The judgment states no precedent or further substantive legal doctrine.

The Division Bench did not determine the merits of the termination or the appellant’s entitlement to reinstatement.

It noted that an appeal against the impugned order was available under the guideline and considered it appropriate, in the interests of justice, to allow the appellant to pursue that remedy.

To ensure the earlier writ dismissal did not obstruct that course, the Court expressly directed that the Writ Court’s order would not come in the appellant’s way.

If filed, the Writ Court’s order dated 14 August 2026 would not bar its consideration.