ABHISHEK SINGH Vs. STATE OF C G

JUDGEMENT

(1.) With the consent of learned counsel appearing for the parties, the petition is heard finally.

(2.) By this petition, the petitioner challenges the legality and validity of the order dated 19-11-2009 (Annexure - P/l) passed by the Director General of Police, Chhattisgarh, Raipur, whereby and whereunder the appeal preferred by the petitioner against the order dated 26-3-2009 (Annexure - P/2) has been rejected. The petitioner also challenges the legality and validity of the order dated 26-3-2009 passed by the Superintendent of Police, Surguja, whereby and whereunder the petitioner was removed from the post of Constable.

(3.) The facts, in brief, as projected by the petitioner, for adjudication of the case, are that pursuant to the advertisement issued by the respondent authorities, the petitioner applied for the post of Constable (GD). On being selected in the selection process, the petitioner was appointed on the post of Constable by order dated 1-9-2008 (Annexure - P/3).