RADHACHARAN TIWARI S/O LATE R S TIWARI Vs. STATE OF CHHATTISGARH THROUGH ITS SECRETARY URBAN ADMINISTRATION AND DEVELOPMENT

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By Annexure P/1 dated 28.01.2012, Petitioner was dismissed from service from the post of Revenue Inspector. The impugned order indicates that since the Petitioner had obtained employment on the basis of fraud, therefore, such a decision was taken by the President-in-Council of the Nagar Parishad, Jashpur.

(3.) The facts which emerge from the pleadings are that on 30.11.1995, Petitioner was given an appointment on compassionate ground as Sub-Inspector (Revenue). He came to earn promotion on the post of Revenue Inspector on 06.10.2008 i.e. after almost 13 years. He was also made In-charge Chief Municipal Officer some time in the year 2009 and then, came to be transferred from Jashpur to Chikhallakasa in the same capacity as In-charge Chief Municipal Officer.