DR. DHANNALAL RATHORE Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) The petitioner who is working as Medical Specialist has challenged the charge sheet dated 21/10/2010 issued by the Commissioner under Rule 14(3) of the M.P. Civil Services (Classification, Control and Appeal) Rules, 1966. The petitioner is also aggrieved with the order of the Commissioner dated 10/7/2012 whereby the Commissioner had appointed the enquiry officer and presenting officer.

(3.) Submission of learned counsel for petitioner is that the petitioner is a Class I employee working as Medical Specialist posted at Chief Medical and Health Officer, therefore, Commissioner is not competent to issue the charge sheet.