TULSIDAS MARKAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed assailing the order dated 28.12.2017 (Annexure P/5) whereby the services of the petitioner was placed under suspension. The petitioner seeks a direction to the respondents to revoke his suspension and to permit him to resume his duties at Tehsil Office Ambikapur.

(2.) The challenge to the said suspension order is primarily on the ground that the order of suspension is vindictive, arbitrary and with malafide. According to him, the same has been passed on account of repeated writ petitions that the petitioner had filed against the decision of the respondents and in each of the cases, the petitioner having got an interim order in his favour has caused annoyance to the respondents because of which the impugned order has been passed. The petitioner had been appointed as Tehsildar in the year, 2013 and was posted at Tehsil Office, Ambikapur. Subsequently, he was posted at Tehsil Office Sitapur. According to the petitioner, vide order dated 30.06.2016 the services of the petitioner was transferred from Ambikapur to Tehsil office Bhaiyathan which the petitioner immediately complied with and assumed charges on 26.09.2016. Immediately thereafter the petitioner was again transferred vide order dated 21.06.2017 from Tehsil office Bhaiyathan to Tehsil office Premnagar, District Surajpur.

(3.) This transfer order dated 21.06.2017 was questioned by way of a writ petition vide WPS No.2900 of 2017. The High Court while admitting the petition gave an interim protection to the petitioner vide its order dated 21.07.2017. Subsequently, the said writ petition got disposed of as withdrawn. Shortly thereafter i.e. on 27.09.2017 the respondents issued another order of transfer transferring the petitioner from Bhaiyathan to District Sukma.