V K SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on admission,

(2.) THIS petition under Article 226 of the Constitution of India is directed against the order dated 4.3.11 passed by the Commissioner, Jabalpur, Division Jabalpur; whereby, the petitioner while posted as Chief Executive Officer, Janpad Panchayat, Mohgaon, District Mandla, has been placed under suspension in contemplation of a departmental enquiry. It is stated in the suspension order that, petitioner committed financial irregularities in respect of fund received for various schemes.

(3.) AS rightly stated by learned counsel for the petitioner four categories of officers are empowered to place the government servant vide suspension viz. (1) appointing authority, (ii) an authority superior to the appointing authority, (iii) disciplinary authority or (iv) any other authority notified as such by the Governor.