RAM NARAYAN SAHU Vs. STATE OF C G

JUDGEMENT

(1.) THE petitioner, while working as Panchayat Karmi, was appointed as Panchayat Secretary on 4.11.1995 (Annexure P/1).

(2.) THE Prescribed Authority i.e. Chief Executive Officer, Janpad Panchayat Baloda Bazar, by order dated 12.9.2006 (Annexure P/9), suspended the petitioner from working as Panchayat Secretary, village Nayapara during pendency of the departmental enquiry on the basis of serious allegations against him.

(3.) LEARNED counsel appearing for the petitioner submits that the impugned order dated 12.9.2006 was passed by the Chief Executive Officer, Janpad Panchayat Baloda Bazar, who is not the Prescribed Authority for appointing of Panchayat Secretary under Section 69(1) of the Chhattisgarh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (for short "the Adhiniyam, 1993"). Thus, the impugned suspension order is bad in law, unjust and without jurisdiction.