SHAMBHOO DAYAL SHRIVASTAVA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 19.10.2012, placing the petitioner under suspension.

(2.) Petitioner , who is working on the post of General Manager under the Madhya Pradesh Rural Road Development Authority was placed under suspension by an order dated 19 -10 -2012 passed by Additional Chief Secretary (Panchayat) and Rural Development Department.

(3.) His contention is that in the aforesaid case also in similar circumstances, the impugned order of suspension has been set aside. Learned counsel appearing for the Madhya Pradesh Rural Road Development Authority has argued before this Court that the order of suspension was approved by the Hon'ble Minister and he produced the note, -sheet, which bears the signature of the Hon'ble Minister and his contention is that the order was rightly communicated by Additional Chief Secretary (Panchayat) and Rural Development Department.