RAJESH RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 22.07.2019 passed by the Collector, Janjgir-Champa, District Janjgir-Champa in exercise of power under Section 40 of the Chhattisgarh Panchayat Raj Adhiniyam, 1993.

(3.) Learned counsel for the petitioner submits that the petitioner had made a complaint of corruption against two persons/officer bearers, which in tu resulted into counter action and report was made by those officers before the police. Subsequently, the SDM has recommended the Collector for action against the petitioner and the collector without any opportunity of hearing and principle as laid down in the case of Kailash Kumar Dangi Vs. State of Madhya Pradesh 2000 AIHC 1033 has passed the order of removal. He would further submit that though the petitioner has already preferred a revision before the Commissioner, which is pending adjudication against the order of the Collector dated 22.07.2019, however, since no opportunity of hearing was given to the petitioner by the Collector, this Court can also adjudicate the issue.