PRAHLAD PRASAD RATHOUR Vs. STATE OF C.G.

JUDGEMENT

(1.) The appellant/ writ petitioner has filed this writ appeal assailing the order dtd. 7/1/2025 passed by the learned Single Judge of this Court in WPS No.2823 of 2024, by which, the learned Single Judge has dismissed the petition filed by the writ petitioner.

(2.) The brief facts of the case is that the appellant/ writ petitioner was appointed on the post of Food Inspector (post reserved for Ex. Serviceman (General)) vide order dtd. 30/8/2018. Upon receipt of the order of appointment, he joined service. After receiving the police verification report, taking note of the provisions under Rule 6 of the Chhattisgarh Civil Services (General Conditions of Service) Rules, 1961 (hereinafter for brevity referred to as the Rules, 1961) and Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 (hereinafter for brevity referred to as the Rules, 1966) he was terminated from service vide order dtd. 15/3/2024. Against which the appellant/ writ petitioner filled writ petition before the learned Single Judge. After hearing the parties the learned single bench vide order dtd. 7/1/2025 dismissed the writ petition.

(3.) In the order under challenge, the learned Single Judge has observed as under:-