ANTESH RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner was appointed as Anganwadi Up-Karyakarta by the Project Officer vide Annexure P/2, which was challenged by the private respondent by filing an appeal before Collector. By order dated 16.08.2011 (Annexure P/3) Collector rejected the appeal. This order of Collector was challenged in further appeal No. 222/2010-11 before the Commissioner. The Commissioner opined in paras 5 and 6 as under:-

(2.) THE said order is criticized by the petitioner on the ground that suspicion cannot be a ground to set aside the order of Collector. In the event of suspicion, the matter should have been remanded back for proper enquiry and the fate of the petitioner can be based on the outcome of such enquiry.

(3.) I have heard learned counsel for the parties and perused the record.