MAHMOOD KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) SINCE W.P.(S) No. 1214, 1215, 1216, 1218, 1219, 1220, 1221, 1222, 1224, 1225, 1223, 1226, 1227, 1228 and 1229 of 2011 involve common facts and common question of law, thus, they are being disposed of by this common order.

(2.) CHALLENGE in these petitions is to the orders dated 07.02.2011 (Annexure P/1) passed by the respondent No. 2 i.e. Managing Director, Chhattisgarh State Cooperative Marketing Federation Ltd., whereby the petitioners, working on the post of Senior Assistant, Paddy Storage Centre, Basna, Mahasamund, Area Assistant, Paddy Storage Centre, Fundabhata, Durg, Area Assistant, Paddy Storage Centre, Dabrabhata, Kawardha, Senior Assistant, Pady Storage Centre, Mahasamund, Assistant Manager, Paddy Storage Centre, Bagbahra, Mahasamund, Area Assistant, Paddy Storage Centre, Lormi Open, Bilaspur, Senior Assistant, Paddy Storage Centre, Bharni Open, Bilaspur, Assistant Manager, Paddy Storage Centre, Pithora, Mahasamund, Assistant Manager, Paddy Storage Centre, Jagtara, Durg, Area Assistant, Paddy Storage Centre, Dharsiwa, Raipur, Area Assistant, Paddy Storage Centre, Saraipali, Mahasmund, Area Assistant, Paddy Storage Centre, Kharara, Raipur, Senior Assistant, Paddy Storage Centre, Jevra Sirsa, Durg, Senior Assistant, Paddy Storage Centre, Karanja Bhilai, Durg, and Assistant Manager, Paddy Storage Centre, Bijabhata, Durg, respectively, have been placed under suspension under the provisions of Rule 27(1) of the Chhattisgarh State Cooperative Marketing Federation Service Rules, 2007 (for short 'the Rules, 2007') stating that for the Kharif Marketing Year 2009-2010, there has been a loss in storage and disposal of paddy and further, that a decision has been taken for initiating disciplinary action against the petitioners.

(3.) HEARD learned counsel appearing for the petitioner, perused the pleadings and documents appended thereto.