DASHRATH SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Since singular and similar issue is raised by the petitioners against the impugned suspension order, with the consent of parties, matters are analogously heard and decided by this common order. In these cases, the suspension order is called in question. The suspension order is approved/passed by Collector. The common ground is that the disciplinary/appointing authority of the petitioners is CEO. It is further contended that appointing authority as per new Rules of 2011 for Panchayat Secretary is CEO. Thus Collector has no authority to place the petitioner under suspension. It is further contended that CEO cannot be treated as subordinate to Collector.

(2.) Learned Govt. Advocate submits that this order is appealable and it cannot be said that order is passed by incompetent authority.

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