A.P.Sahi, J. - (1.) Heard learned Counsel for the petitioner and learned standing Counsel for the respondent No. 2, respondent Nos. 4 to 6 and Sri P.D. Tripathi for the respondent Nos. 1 and 3.
(2.) The petitioner has challenged the order dated 29.9.2005 Annexure 1 to the writ petition, whereby the petitioner's appointment on compassionate basis, as a class IV employee, have been terminated, on the ground, that the petitioner has failed to adduce any evidence in respect of her alleged adoption by late Ramkali and as such the appointment has been obtained by playing fraud on the department.
(3.) The order has been challenged on the ground, that the same has been passed in undue haste by providing only three days time to the petitioner to submit her explanation and as such the respondents were duty bound to provide appropriate opportunity to the petitioner to contest the matter.;