SURESH KUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 02/06/2018 which was served upon the petitioner on 05/06/2018 whereby the services of the petitioner has been placed under suspension.

(2.) Perusal of record would show that, the order of suspension appears to have been issued under Rule 9 of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966.

(3.) Rule 23 of the said rules specifically envisages a provision for appeal and any order passed under Rule 9 also is an appelable order under Rule 2