SURENDRA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned Counsel for the parties. Appellant-Surendra Singh has filed this writ appeal against the impugned judgment dated 9-5-2007 passed in W.P. (S) No. 2867/2007.

(2.) THE appellant/petitioner filed the writ petition for the following reliefs: In view of the facts and grounds as mentioned in foregoing paragraphs, the petitioner prays for the following reliefs:

(3.) SHRI P. Diwakar, learned Senior Counsel for the appellant vehemently argued that the order impugned in the writ petition of appellant's suspension is ex facie illegal as no departmental inquiry was contemplated against the appellant/petitioner and the impugned order of suspension was not passed by the Appointing Authority of the appellant/petitioner as contemplated under Rule 9 of Madhya Pradesh Civil Service (Classification, Control & Appeal) Rules, 1966 (hereinafter referred to as "the Rules, 1966").