PANCHU RAM THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The short question involved in this writ petition is whether the Commissioner, Raipur Division/respondent No.2 (Disciplinary Authority) in exercise of his power delegated under Section 12(2) of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 (hereinafter called as "Rules of 1966") is justified in placing the petitioner (Class II gazetted officer) under suspension by the impugned order dated 18.5.2016 (Annexure P-1) and further justified in changing his headquarter.

(3.) The aforesaid question has arisen in following factual backdrop:-