AJIT KUMAR CHAKRADHARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has been terminated from service as Panchayat Secretary (Panchayat Karmi) of Gram Panchayat, Katkona.

(2.) Facts necessary for disposal of the writ petition are that the petitioner was served with a charge sheet on 25-11-2010 alleging that (i) he did not handover the charge to his successor in office namely; Shri Sahid Khan; (ii) he remained unauthorisedly absent from duty after assuming charge of the office of the Panchayat Secretary (Panchayat Karmi) of Gram Panchayat Katkona on 4-8-2010; and (iii) while posted as Panchayat Secretary (Panchayat Karmi) of Gram Panchayat Puta, Baikunthpur, Korea, he had shown expenditure of Rs.6,09,584/- in construction work undertaken by the Panchayat, but on verification it was found that the work has been completed only for the value of Rs.3.00 lacs and the rest of the amount has not been deposited, despite notice.

(3.) In response to the show cause notice, the petitioner replied to the charges No.(i) and (ii) by submitting that he had already handed over the charge to Shri Sahid Khan and that he has regularly attended the duties from 4-8-2010 onwards, however, in relation to the charge No.(iii) he would state that the balance work for the value of Rs.3,08,469/- has already been commenced and shall be completed by 31st March, 2011.