PAWAN KUMAR MESHRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 14.11.2019 passed by the learned Single Judge in Writ Petition (S) No. 9260 of 2019, whereby the learned Single Judge declined to grant relief as sought by the Appellant and dismissed the writ petition.

(2.) The crux of the case is that the Appellant is working as Executive Engineer, in Rural Engineering Service, Department of Panchayat and Rural Development, Jagdalpur, District Baster, (C.G.).

(3.) On certain allegation of misconduct, the Appellant was suspended on 20.06.2019 and thereafter, a charge sheet was issued on 12.09.2019. This charge sheet was challenged by the Appellant before the learned Single Judge in Writ Petition (S) No. 9260 of 2019 on the ground that the charges levelled against the Appellant are vague as it does not disclose any misconduct on the part of Appellant by which he could be punished. The charges levelled is not clear and violates principle of Natural Justice. The learned Single judge after giving deep consideration to the contents of charge sheet annexed alongwith writ petition have arrived at the conclusion that the charges levelled against the Appellant does not show that even after admitting the complete charges levelled against him, would exonerate him from the charges and dismissed the writ petition.