DEV KISHORE DIGARSE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner herein calls in question the order dtd. 05/04/2013 (Annexure P/9) by which the Appellate Authority has maintained the order of the Disciplinary Authority terminating the services of the petitioner.

(2.) Mr. Abhishek Pandey, learned counsel for the petitioner, would submit that petitioner's appeal has been decided by the Appellate Authority in the most casual and perfunctory manner without following Rule 27(2) of Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966. He would also submit that Presenting Officer has not been appointed in the disciplinary proceeding and the Enquiry Officer has played the role of Judge as well as the prosecutor, as such, the impugned order deserves to be set aside.

(3.) Mr. Siddharth Dubey, learned State counsel, would oppose the submission made by learned counsel for the petitioner and submit that the instant writ petition deserves to be dismissed.