ASHWANI KUMAR KHANDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) THE facts, in nutshell, are that the petitioner was working as Secretary of the Gram Panchayat, Vicharpur. A show-cause notice was issued to the petitioner for his alleged misconduct. THE petitioner replied to the show-cause notice. THE reply, on being found unsatisfactory, the respondent No. 5 vide its resolution dated 29-9-2001 resolved to remove the petitioner from the post of Panchayat Secretary. THEreafter, vide order dated 30-1-2002 (Annexure P-1), the petitioner was removed from the post of Panchayat Secretary/Panchayat Karmi. Against the said termination order, the petitioner preferred and appeal before the respondent No. 4, which was dismissed vide order dated 27-1-2003 (Annexure P-6). Being aggrieved, the petitioner preferred a revision before the respondent No. 3, which was also dismissed vide order dated 31-12-2003 (Annexure P-7). '

(3.) SHRI Vimlesh Bajpai, learned Counsel appearing for the respondent Nos. 5 and 6 pleads no instructions.