PURUSHOTTAM PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Manoj Paranjpe, learned counsel, appearing for the appellant. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for the respondents.

(2.) This appeal is presented against an order dtd. 7/3/2022 passed by the learned Single Judge in Writ Petition (S) No. 1510 of 2022, wherein the challenge made to an order dtd. 4/2/2022 by which the appellant was placed under suspension for the second time, was dismissed.

(3.) The appellant-petitioner is a Principal of Government Higher Secondary School, Tuman, District Korba, Chhattisgarh. By an order dtd. 7/9/2021 passed by the Under Secretary, School Education Department, he was placed under suspension under the provisions of Sec. 9(1)(a) of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966, for short, the Rules of 1966, on the grounds that (i) he used to treat his subordinate staff unequally, (ii) he did not pay any heed to the suggestions/requests of the local public representatives and the parents of the students, (iii) he used to pollute the atmosphere of the school, (iv) he made the students carry out a rally and raise slogans in connection with incident of theft and ransacking to the property of the school, (v) in the brief audit, some financial irregularities were detected. It is stated in the said order that the aforesaid acts of the appellant is a serious misconduct in terms of Rules 3 and 5 of the Chhattisgarh Civil Services (Conduct) Rules, 1965, for short, the Rules of 1965.