ASHOK KUMAR CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) As far as the first ground is concerned, impugned order on its bare reading shows that departmental enquiry against the petitioner is in contemplation. The requirement of Rule 9 of the Chhattisgarh Civil Services (Classification Control and Appeal) Rules, 1966 (for short the Rules of 1966 ), stand substantially complied with when the material contained in the suspension order indicates that a departmental enquiry is likely to be initiated. That is how the word 'contemplation' used in the Rules of 1966 has to be understood and interpreted. It is not the requirement of law that the word 'contemplation' should find place in the order of suspension. It is sufficient that contemplation of enquiry is reflected from the entire reading of the order of suspension. Therefore, this ground fails.

(3.) There is no other ground which goes to the aspect of jurisdictional competence of the State Government to issue the suspension order.