RAMANAND SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 30th November, 2010 (Annexure - P/5) passed by the Chief Engineer, Mahanadi Project, Raipur, whereby the petitioner has been removed from the service.

(2.) THE facts, in short, are that initially the petitioner was engaged as Mazdoor on daily wages basis in the Irrigation Department on 1st July, 1984. In respect of murder of Smt. Sonarin Bai, wife of the present petitioner, on 18th December, 1991, a criminal case was registered against the petitioner and other co- accused namely; Om Prakash for offence punishable under Sections 302 & 394 of the Indian Penal Code (for short "IPC"). Thereafter, the petitioner was arrested and according to him, he was kept in detention from 21st March, 1992 to 30th August, 1992. When the petitioner was released on bail, he approached the respondent authorities for permitting him to join duties, but the said prayer was not allowed.

(3.) ON the other hand, Shri Bhaduri, learned Panel Lawyer appearing for the State, would submit that the petitioner has suppressed the material facts in respect of his detention, registration of offence and trial, etc. The petitioner obtained the Government service in an illegal manner. After receipt of the information from the police authorities in respect of criminal antecedents of the petitioner, the impugned removal order has rightly been passed.