TEERATH RAJ TIWARI Vs. STATE OF CG

JUDGEMENT

(1.) BY this petition, the petitioner seeks to challenge the legality and validity of the order dated 16-3-2001 (Annexure - P/1) passed by the Additional Collector. Sarguja (Ambikapur). In case No. 1/B-121/2000-2001 Teerath Raj Tiwari v. Sarpanch Smt. Asha Kujur & Another whereby and where under the revision filed by the petitioner herein was rejected, upholding the order dated 23-10-2000 (Annexure - P/8) passed by the Sub Divisional Officer Ambikapur, in case No. 90-B-121/99-2000 Teerath Raj Tiwari v. Sarpanch. Gram Panchayat. Onchdeeh.

(2.) THE facts, in nutshell, for disposal of the case, are that the petitioner was appointed as Panchayat Karmi/Panchayat Secretary on 19-12-1995. All of a sudden by order dated 14-4-2000 (Annexure - P/6) passed by the Sarpanch the petitioner was removed from the post of Panchayat Karmi without following the due process of law. Being aggrieved by the said order, the petitioner preferred an appeal before the Sub Divisional Officer, Ambikapur, which was rejected on 23-10-2000. There against, the petitioner preferred a revision before the Additional Collector, Sarguja, which was also rejected by order dated 16-3-2001. Thus, this petition.

(3.) FURTHER in Beegam Ram v. State of CG and others 2008 LT (CG) 41, this Court observed as under :