THAKUR RAM DHRUV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner herein calls in question the order dated 23.11.2010 (Annexure P-3) passed by respondent No.2 by which he has been terminated from the post of Panchayat Karmi, Gram Panchayat Behrabuda, Tahsil Gariyaband, District Gariyaband.

(2.) Mr.Raja Sharma, learned counsel for the petitioner, would submit that the impugned order passed by respondent No.2 is not in accordance with the provisions contained in Rule 7 of the Chhattisgarh Service (Discipline and Appeal) Rules, 1999 (hereinafter called as 'Rules of 1999') and respondent No.2 has not conducted any enquiry as envisaged in Rule 7 of the Rules of 1999, as such, the impugned order deserves to be set aside.

(3.) On the other hand, Mr.Siddharth Dubey, learned Deputy Government Advocate appearing for respondent No.1/State, would support the impugned order.