AJEET SINGH JAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Since common question of law and fact is involved in both the writ petitions, both were clubbed together, heard together and are being disposed of by this common order.

(3.) In a recruitment held for the post of Shiksha Karmi Grade-III in Janpad Panchayat, Abhanpur, in the year 2007, selection committee was constituted consisting of Chief Executive Officer and Block Education Officer - the petitioner herein. On the basis of selection and verification of certificates, 13 Shiksha Karmi Grade-III were appointed, but later-on, on the basis of some complaint, by order dated 13-2- 2008, a three-members enquiry committee was constituted which submitted its report on 14-5-2008 and according to the report, the certificates filed by 7 Shiksha Karmi Grade-III were found to be forged and their services were accordingly terminated by order dated 23-5- 2008 and thereafter, the petitioner was served with show-cause notice dated 22-5-2008 as to why appropriate action be not taken against him for the act of misconduct of not properly verifying the certificates of the said Shiksha Karmi Grade-III which the petitioner replied and ultimately, by order dated 6-12-2008, the competent authority imposed minor punishment of withholding of two increments with noncumulative effect which the petitioner has called in question in W.P.(S) No.4981/2009.