SANESH KUMAR RATNAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) W.P. Nos. 265, 266 and 267 of 2006, involved common facts and a common question of law and, as such, they are being considered and disposed of by this common order.

(2.) Challenge in these petitions is to the order dated 24-12-2005 (Annexure P-l) passed by the Additional Collector, District Janjgir-Champa cancelling the appointment made earlier by order dated 7-11-2005 (Annexure P-7) for two years on probation.

(3.) Learned Counsel appearing for the petitioners submits that the appointment was made in accordance with the selection process and thereafter, the petitioners were appointed on probation for a period of two years. The Additional Collector, without having any authority, cancelled the appointment stating that there were irregularities in the selection, as several relatives of the candidates were in the Selection Committee as members. Learned Counsel further submits that once the petitioners have been appointed, the appointment order could not have been cancelled without affording an opportunity of hearing, when there is no specific allegations against any persons including the petitioner.