NANHEBAI AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed against the order dtd. 18/9/2023 passed by Regional Director, Health Services, Sagar in File No.Est.Avi/2023-13203-15, by which the services of petitioner have been terminated on the ground that he had procured service on the basis of forged marksheet of Higher Secondary School and an FIR in Crime No.47/2022 has been registered at Police Station, Patharia District Damoh for offence under Sec. 420, 467, 468 and 471 and he was also arrested in the same.

(2.) Accordingly, in exercise of power under Rule 19 of Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, the services of petitioner have been terminated.

(3.) It is submitted by counsel for petitioner that petitioner has preferred an appeal to Regional Director, Health Services, Sagar Division, Sagar, Chief Medical and Health Officer, Damoh and Chief Block Medical Officer, CHC, Patharia, District Damoh and the said appeal is pending.