UMASHANKAR AGNIHOTRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dtd. 1/8/2023 passed by respondent No.2 in Files No.Estt./A-1/710/497 and Estt./A-1/710/499 by which a show cause notice has been issued to the petitioner on the allegation that in W.P.No.10430/2022 the petitioner had suppressed the fact that he was served with a charge sheet in the year, 2018.

(2.) It is the case of petitioner that earlier he was working as Mandi Secretary in Krishi Upaj Mandi Samiti, Sidhi. By order dtd. 28/1/2022, he was transferred to Krishi Upaj Mandi Samiti, Sausar, District Chhindwara.

(3.) Being aggrieved by the said order, the petitioner preferred W.P.No.3416/2022 and the said petition was disposed of by a Coordinate Bench of this Court with a direction to decide the representation and till then he was permitted to continue at Sidhi. Accordingly, by order dtd. 8/4/2022, the representation filed by the petitioner was dismissed. However, his place of posting was modified and in place of Krishi Upaj Mandi Samiti, Sausar, District Chhindwara, he was posted at Krishi Upaj Mandi Samiti, Devendra Nagar, District Panna. Against the order dtd. 8/4/2022, the petitioner preferred W.P.No.10430/2022 by specifically pleading that no departmental action was ever initiated against him and the order dtd. 8/4/2022 has been passed on erroneous allegations. The said writ petition was dismissed by this Court by order dtd. 10/8/2022