DR. VISHAL KADAM Vs. STATE OF M.P

JUDGEMENT

(1.) The instant intra-court appeal preferred u/S 21. of the Madhya Pradesh Uchcha Nyayalaya Khand Nyayapeeth Ko Appeal. Adhiniyam, 2005, assails the final order dated 02.03.2020 passed by learned Single Judge in WP.4983/2020 while exercising writ jurisdiction u/ Art.226 of the Constitution dismissing the petition in question by affording opportunity to the petitioner to avail statutory remedy of appeal against the impugned order of suspension.

(2.) Learned counsel for the appellant has two-fold submissions; the first being that the impugned order of suspension Annexure P-1 dated 19.02.2020 was passed in the name and under the authority of Governor of State of Madhya Pradesh against which no appeal lies under the M.P. Civil Services Classification, Control and Appeal. Rules, 1966 and the second ground raised is that the misconduct alleged in the impugned order of suspension is not grave enough to justify placing the petitioner under suspension.

(3.) After hearing learned counsel for the rival parties on admission, this Court sees no reason to take a different view than the one taken by learned Single Judge.