NARENDRA RAO BHOSLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India by the petitioner against the orders dtd. 20/12/2012 (Annexure P/1), 14/12/2012 (Annexure P/2) and 19/7/2012 (Annexure P/3) passed by the respondent authorities.

(2.) Brief facts of the case as projected by the petitioner are that the petitioner was working as a Junior Assistant in Chhattisgarh State Civil Supplies Corporation Ltd., posted at Jagdalpur, District-Jagdalpur (C.G.) and was summoned by the J.M.F.C. Pithora, Distict- Mahasamund (C.G.) for examining himself before JMFC as a defense witness in Criminal Case No.113/2009 and after due process of law, the accused was acquitted of the charges by giving benefit of doubt. Thereafter, SHO Kotwali Mahasamund, District- Mahasamund (C.G.) wrote a letter to respondent No.3 and on the basis of said letter, respondent No.3 initiated departmental enquiry against the petitioner and passed the order (Annexure P/3) for termination of his service.

(3.) The petitioner appeared before the Court on the basis of summons and deposed as per the record available in the department but the respondent authorities terminated the service of petitioner. Against the order dtd. 19/7/2012 (Annexure P/3), the petitioner preferred an appeal before respondent No.2 who set aside the termination order and ordered that only in case the petitioner deposits a lump sum amount of Rs.5,00,000.00 in favour of Chhattisgarh State Civil Supplies Corporation Ltd. in that condition, he shall be reinstated in services and after that his five annual increments with cumulative effect will be withheld and also his service period shall begin to be counted from that day onwards. Hence, this petition filed by the petitioner for the following reliefs:-