V K ANANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order of suspension dated 29.8.2018 whereby the service of the petitioner has been placed under suspension.

(2.) Challenge to the order of suspension is on the ground that the petitioner was not one of the persons, who was supposed to be present in the review meeting which was organized by the department.

(3.) According to the petitioner, he was not holding any of the responsible post who was supposed to be present in the review meeting. It was further contended by the petitioner that the petitioner has also not been duly intimated in respect of the review meeting which was held on 1.8.2018 and unless he has been duly invited in the meeting he could not have remained present in the meeting and therefore the order of suspension for not attending the review meeting is per se bad and the same deserves to be interfered with by this Court.