MEHFOOJ KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by an order dtd. 22/6/2022 passed by the Commissioner, Indore Municipal Corporation whereby he has been terminated from service and vide order dtd. 27/9/2022 appeal has been dismissed. The facts of the case in short are as under:

(2.) Vide order dtd. 6/8/2005, this petitioner was given a compassionate appointment on the post of Beldar. Vide order dtd. 30/11/2017 he was assigned the work of maintenance of the records of Waste Collection from door to door in the Bulk Waste Collection Department.

(3.) On 8/8/2018 the Special Police Establishment (Lokayukt) conducted a raid in the house of Mohammed Aslam Khan Beldar of Indore Municipal Corporation in which possession of the properties disproportionate to his known source of income was found. The Investigation Officer of the Special Police Establishment vide letter dtd. 23/8/2018 demanded certain information from the service record of Mohammed Aslam Khan which was furnished vide note-sheet dtd. 23/8/2018 by the then In-charge clerk of the Establishment Sec. of IMC as at that time petitioner was posted in the Bulk Waste Collection Department.