DILIP KUMAR KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These are two writ petitions which are of identical nature where the impugned orders and the facts also being the same, this court proceeds to decide these petitions by this common order.

(2.) The challenge in these petitions is to the order dated 20.04.2012 (Annexure P/2) passed by the Commissioner, Municipal Corporation, Ambikapur. Challenge is also to the order dated 09.12.2012 (Annexure P/1) passed by the Collector, Surguja, which was the basis for issuance of the order dated 20.04.2012.

(3.) The brief facts of the case is that an advertisement was issued for filling up of the post of Assistant Engineer (Civil) vide Annexupre P/3 dated 21.10.2011. Both the petitioners fulfilling the requisite eligibility criteria applied for the post and were duly found to be suitable and placed in the order of merit. Thereafter, an order of appointment was issued on 16.12.2011 (Annexure P/5) and on the basis of which the petitioners gave joining and resumed their respective charges. In the due course of time it is alleged that a complaint was received by the Collector somewhere in February, 2012 made by the respondent No.4 alleging discrepancy in recruitment process. On receipt of such complaint, the Collector ordered for an enquiry and appointed the Commissioner, Municipal Corporation, Ambikapur, to conduct an enquiry.