RAJENDRA PRASAD SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of the counsel for the parties, this writ appeal is heard finally.

(2.) The appellant has filed this appeal assailing the order dated 20.11.2012 passed by the learned Single Judge of this Court in Writ Petition No. 8402/2012 (s).

(3.) A show cause notice was issued to the appellant on 13.9.2012 under Rule 16 of the MP Civil Services (Classification, Control and Appeal) Rules, 1966 [for brevity, the "Rules"]. It is mentioned in the said show cause notice that the Lokayukt Organization received a complaint in regard to construction of field channel and an enquiry was conducted by the Lokayukt. The authority observed that the appellant who was working at that time as Sub -Engineer had made payments of the work. The appellant submitted reply to the show cause notice, copy of which had been filed before the Writ Court as Annexure P/7. However, no reasons have been assigned by the authority as to why the appellant is liable to deposit the amount. Reply of the appellant has also not been considered by the authority nor it is mentioned in the impugned order that the reply of the appellant was not satisfactory.