RAM RATAN PRAJAPATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Present Writ Petition has been filed challenging the order of suspension-Annexure-P/1 dated 27/04/2012 and also the chargesheet- Annexure-P/2 dated 28/04/2012.

(2.) The facts of the case in brief is that, the petitioner was working with the respondents as an Accountant and was posted under the respondent No.2. That on 27/08/2007, the petitioner was served with a chargesheet wherein the main allegation against the petitioner was reproduced herein under:-

(3.) Thereafter, a departmental enquiry was conducted and the Divisional Forest Officer, Bilaspur was appointed the enquiry officer who after a detailed departmental enquiry submitted an enquiry report on 16/06/2011. Based on the findings of the enquiry report, the disciplinary authority i.e. the Conservator of Forest, range Bilaspur vide his order dated 28/07/2011 passed the following order:-