PURSHOTTAM PANDA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging order dtd. 25/6/2014 (Annexure P/7), passed by respondent No.3, whereby the services of the petitioner on the post of Assistant Internal Accounts Inspection and Taxation Officer has been terminated on the ground that charges levelled against him have been proved.

(2.) Mr. Harsh Wardhan Agrawal, learned counsel for the petitioner submits that in the chargesheet issued against the petitioner, it was alleged that the petitioner had unnecessarily harassed one Vibhishan s/o Ghanshyam, R/o Village Kodapalli by not disbursing the amount of second installment to him under the Indira Awas Yojana, Year 2011-2012, however, the delay in making the payment had occurred because the original beneficiary namely, Ghanshyam had died and his name was to be corrected in the official records. He would further submit that the petitioner was neither subjected to the second charge of causing loss of Rs.37,500.00, nor he was granted any opportunity of hearing against the same and, thus, it was beyond the scope of charges leveled against the petitioner. As such, the charges are liable to be set aside and the impugned order deserves to be quashed.

(3.) On the other hand, learned State counsel and learned counsel for respondent Nos.3 to 5 would support the impugned order.