PEERAPPA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The learned counsel for the petitioner fairly submitted that the second prayer may be dismissed as not pressed. The said submission is placed on record. The said prayer dismissed as not pressed.

(2.) The suspended bill collector is before this Court for Writ of certiorari to quash the order, dated 01.07.2016 made in No. GP/Bill Collector/2016-17 passed by the 3rd Respondent vide Annexure-C. The same is opposed to the principles of natural justice and in violation of Articles 14, 16(1), 21 and 311 of the Constitution of India and also mandamus to direct the Respondents to grant all monetary benefits i.e., salary and other benefits available to bill collector and permit him to discharge his job.

(3.) It is the case of the petitioner that on 26.04.2006, 3rd Respondent passed resolution appointed the petitioner as a bill collector and he was working from the date of appointment till private complaint lodged by one Mohammad Ahmed S/o Mohammad Khasim. On the basis of the said complaint 3rd Respondent Panchayat Development Officer proceeded to pass the impugned order suspending the petitioner from service. Therefore, the petitioner is before this Court.