MOHAN LAL VISHWAKARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is heard finally.

(2.) This Writ Petition has been filed by the petitioner invoking jurisdiction of this Court by challenging the order dtd. 14/11/2017 (Annexure P/1), by which the petitioner, who is Revenue Sub Inspector posted at Nagar Panchayat, Kirodimal Nagar, District Raigarh has been placed under suspension.

(3.) Brief facts of the case are that the petitioner was initially appointed as Panchayat Karmi of Gram Panchayat, Kirodimal Nagar, District Raigarh. After up gradation of Gram Panchayat, Nagar Panchayat was carved out and on 13/6/2011 (Annexure P/2), the service of the petitioner was absorbed in Nagar Panchayat, Kirodimal Nagar on the post of Assistant Revenue Inspector (Moharrir) and, thereafter, on 30/8/2013 (Annexure P/ 4), after completion of the probation period, he was confirmed on the said post. Thereafter, on 11/5/2017 (Annexure P/5), he was promoted as Revenue Sub Inspector. By the impugned order, respondent No.2/Collector without any authority of law, suspended the petitioner. Since the regular Chief Municipal Officer of Nagar Panchayat, Kirodimal Nagar was on leave, the petitioner was given the charge of In-charge Chief Municipal Officer from 2/9/2017 to 6/9/2017 and during the said period, the danger of dengue was on high alarm in Kirodimal Nagar and the incomplete work of drainage was to be completed on priority basis as directed by the regular CMO. Hence, this Petition.