DEV KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) SINCE WP (227) Nos.1151 & 1263 of 2009, WP (S) Nos.2848, 2935, 7140 & 7481 of 2009, WP (S) Nos.1159 & 2108 of 2010, WP (S) No.1345 of 2009, involve common facts and question of law, thus, they are being disposed of by this common judgment.

(2.) CHALLENGE in these petitions is to the orders dated 23-12-2008, 23-12-2008, 23-12-2008, 30-1-2009 & 23-12-2008 passed by the Director Panchayat in WP (227) No.115009, WP (S) No.2935/2009, WP (S) No.2848/2009, WP (227) 1263/2009 & WP (S) No.2108/2010, respectively and the orders dated 24-11-2008, 16-11-2009, 16-11-2009 & 16-11-2009 passed by the Collector in WP (S) No.1345/2009, WP (S) No.7140/2009, WP (S) No.748009 & WP (S) No.1159 of 2010, respectively, by which the appointment of the petitioners on the post of Shiksha Karmi Grade - III has been cancelled.

(3.) LEARNED counsel would further submit that the impugned orders have been passed on the allegations that the petitioners have obtained the appointment by playing fraud and stigmatic order has been passed without holding proper enquiry. The Director Panchayat has also passed the impugned order without appreciating the grounds raised in memo of appeal and has further upheld the order of the Collector in holding that the Collector has exercised the power under Section 85 (1) of the Adhiniyam, 1993 rightly.