ASHOK KUMAR SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed by the petitioner, who is aggrieved by the order dated 06-01-2020 passed by the respondent No. 2 placing the petitioner under suspension. The said order has been challenged by the petitioner on the ground of lack of authority. In other words, learned counsel for the petitioner contends that the impugned order has been passed by an authority incompetent to pass it.

(2.) Learned counsel for the petitioner has drawn the attention of this court to Annexure P/1, which is the order of appointment dated 04-10-2008, by which the petitioner was appointed on the post of Executive Engineer, in Sidhi Division of the Public Works Department. He was posted at the time of his appointment in the Public Works Department, Sub-division Umaria. Under the circumstances, there is no dispute that the petitioner is an employee of the State Government, the Parent Department being the Public Works Department.

(3.) Annexure P/2 is an order dated 23-01-2017, by which, the petitioner, in addition to his duties as the office of the SDO, Public Works Department, Division Umaria was given additional charge of supervising the electrical works of the under construction buildings of the Municipal Council at Chandia, Pali, Nowrazabad and Umaria. The said order was passed by the Collector who was the Project Officer in the Department of District Urban Development Authority. The said order is very clear that it is not an order of posting or appointment of the petitioner to the Municipal Council, Chandia and the other three Municipal Councils. It very clearly reflects that the'petitioner, in addition to his duties as SDO of the Public Works Department at Umaria was to supervise the electrical fittings of the buildings under construction in the four Municipal Councils mentioned hereinabove.