SURESH SAKET Vs. SECRETARY THE STATE OF MADHYA

JUDGEMENT

(1.) CHALLENGING the orders Annexure P-12 and P-13 passed by the Commissioner Rewa and resolution passed by the Gram Panchayat terminating the services of petitioner, this writ petition has been filed.

(2.) THE petitioner has a chequered history and for the purpose of deciding the writ petition a brief fact is indicated hereinbelow.

(3.) ACCORDINGLY, the petition is allowed, resolution dated 12.5.2008 passed by the Gram Panchayat as contained in Annexure P-9 and the orders passed by the Additional Commissioner Rewa as contained in Annexure P-12 and P-13 are quashed. The petition is allowed and liberty is granted to the Gram Panchayat to take action against the petitioner, if they so desire after following the procedure contemplated under Discipline and Appeal Rules, 1995 and if in enquiry conducted it is found that petitioner is guilty the Gram Panchayat is free to proceed in the matter in accordance to law.