VED PRAKASH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present writ petition under Article 226 of Constitution of India has been filed seeking following reliefs:-

(2.) The petitioner is aggrieved by order dtd. 13/4/2022, whereby, the petitioner who is holding the post of Madhyamik Shikshak in Government Higher Secondary School, Johariya, District Datia has been placed under suspension alleging that the order of suspension is with an ulterior motive as the petitioner has made complaint against the respondent No. 3 i.e. Collector, District Datia in respect of various irregularities and illegalities committed by him and also since the petitioner belongs to OBC category, he is being victimized.

(3.) Short facts of the case are that petitioner is working of Madhyamik Shikshak in Government Higher Secondary School, Johariya, District Datia and is also District Secretary in M.P. Rajya Karamchari Sangh, which is recognized body of the State of M.P. The petitioner, in the capacity of Secretary of the aforesaid union, has made certain complaints against respondent No. 3/Collector with regard to certain irregularities and illegalities committed by him and in that context keeping grudge over the petitioner, the impugned suspension order was passed.