VIJAY BAHADUR DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been filed assailing Annexure P/1 dated 07.11.2014 whereby the petitioner has been placed under suspension by the Collector, Kabirdham. The petitioner have also questioned Annexure P/14 dated 05.12.2014 which again is an order initiating disciplinary proceeding against the petitioner by the Collector, Kabirdham.

(2.) The petitioner was working as Tracer at District Kabirdham. When the respondent has vide order dated 15.07.2014 issued an order of transfer, the name of petitioner stood reflected at serial No.37 and he was ordered to be transferred from Kabirdham to the office of Collector, Land Records, Koriya. The petitioner, pursuant to the said order of transfer went and joined the office at Koriya on 08.09.2014. While working on the said department at Koriya, the Collector Kabirdham had issued the order of suspension against the petitioner. Later on, the Collector, Kabirdham again issued an order initiating departmental enquiry against the petitioner.

(3.) The contention of the petitioner is that the entire grievance of the Collector, Kabirdham was on account of the petitioner having proceeded to join at transferred place at Koriya without proper handing over the charge to the next incumbent and without proper order of relieving. He submits that the said act on the part of the petitioner even if accepted, the same is too pity for which the petitioner should have been placed under suspension or required a departmental action against the petitioner.