KESHAV SINGH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 26.9.2009, Annexure P-5, passed by the Commandant and the order dated 13.9.2010, Annexure P-1, passed by the Deputy Inspector General.

(2.) Vide Annexure P-5, the services of the petitioner have been terminated and the appeal against which preferred by the petitioner stood rejected vide Annexure P-1.

(3.) The core legal issue raised by the petitioner at the outside is that the entire departmental enquiry conducted against the petitioner on the basis of which his services have been terminated stands vitiated as the same is in clear violation of the requirements under Rule 14 of the Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966.