PRAKASH NARAYAN TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, who is working as Assistant Grade II in the office of the Block Education Officer, Baikunthpur, was suspended on 4-6-2014. At that time his headquarter during suspension period was fixed at the office of the Assistant Commissioner, Tribal Development, Korea. Subsequently, by order dated 16-7-2014 charge sheet was issued against the petitioner and a departmental enquiry has been constituted.

(3.) The Collector, Korea by the impugned order dated 27-8-2014 has revoked the order of suspension, however, the petitioner has now been posted in the Government Secondary School, Sonhat, District Korea.