SHIV BADAN CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) The matter pertains to suspension, pleadings are complete, record called from the office of Joint Director, Public Instructions, Rewa, has also been furnished, therefore, the matter is heard finally with the consent of learned counsel for the parties.

(2.) This petition has been filed under Article 226 of the Constitution of India, wherein the petitioner has claimed quashment of the resolution dated 11.11.2017 passed by respondent No.5 and order dated 28.11.2017 (Annexure-P/10) passed by respondent No.3.

(3.) The petitioner is an employee of respondent No.5 namely Jawa Uchchatar Madhyamic Vidyalaya Samiti, Jawa, District-Rewa, which is an institution receiving 100% grant from the State Government. The petitioner is holding the post of Lecturer in the institution and in pursuance to the resolution passed by respondent No.5, the petitioner has been placed under suspension and thereafter, approval has been taken from respondent No.3 i.e. Joint Director, Public Instructions, Rewa, vide Annexure-P/10 dated 28.11.2017.