RASHMI BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 29/06/2018 whereby the two earlier orders passed by the same authority dated 07/05/2018 & 24/05/2018 has been cancelled.

(2.) The facts of the case in brief is that, the petitioner was working as an Assistant Teacher under the respondents and was posted at the Government Primary School, Putpura, Block Nawagarh, District Bemetara.

(3.) On account of the absence from duty for a considerable period of time unauthorizedly, the petitioner was placed under suspension on 30/12/2013. The petitioner continued under suspension for a continuous long period.