BHUNESH GANDHARWA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By the instant petition, the review petitioner seeks review of the order dtd. 20/2/2024 passed in W.A. No. 66/2024 by which this Court had partly allowed the writ appeal filed by the respondent No.3 herein against the order passed by the learned Single Judge in WPS No. 2487 of 2017 dtd. 24/11/2023 whereby the respondent No.3 herein was directed to reinstate the review petitioner in service along with all consequential benefits for which he is entitled in accordance with the relevant rules and law.

(2.) The facts of the case, in brief, are that the petitioner herein was appointed as Class IV employee in Gram Panchayat, Chhuriya, District Rajnandgaon and later on he was regularized on the post of Assistant Revenue Inspector on 31/8/2013. The appellant was charged with some financial irregularities, when he was posted as daily wager prior to his regularization. The respondent No.3 in a departmental enquiry held the appellant guilty of misconduct and thereby vide order dtd. 30/11/2016 had terminated the services of the appellant.

(3.) The order of termination was challenged before the learned Single Judge in WPS No. 2487 of 2017. After hearing the parties and perusal of the documents, the learned Single Judge came to the conclusion that neither proper departmental enquiry was conducted nor proper documents were provided to the appellant therefore the order of termination was set aside and the appellant was directed to be reinstated along with the consequential benefits. However, liberty was granted to the respondent to conduct a proper departmental enquiry. Relevant portion of the order reads as under: