G S DEWANGAN Vs. STATE OF CG

JUDGEMENT

(1.) THE petitioner, an Executive Engineer in the Department of Panchayat and Rural Development, Government of Chhattisgarh has called in question the impugned order of suspension passed by the Joint Secretary of the Department on 2-12-2011 on the ground that after he was caught red handed for accepting illegal gratification of Rs.10,000.00 by the Anti Corruption Bureau, Raipur, a charge sheet has been filed against him, therefore, he is suspended under Rule 9(2) of the C.G. Civil Services (C.C.A.) Rules, 1966 (for short the Rules, 1966').

(2.) IT has been argued that the petitioner was once suspended on 9-9-2010 vide Annexure-P/1 and was reinstated on 25-10-2011 vide Annexure-P/ 2, therefore, his fresh suspension order is illegal.

(3.) THIS Court has heard learned counsel for the petitioner at length and perused the papers annexed with the writ petition.