RAGHURAJ SINGH Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of parties, matter is finally heard.

(2.) This petition filed under Article 226 of the Constitution challenges the order dated 2.6.2006 (Annexure P -1) whereby the secretarial powers of the petitioner are taken away. The petitioner has also challenged the order dated 17.4.2007 whereby petitioner's appeal is rejected on the ground that it is belatedly filed.

(3.) Learned counsel for the petitioner, at the outset, submits that taking away of secretarial powers amounts to removal of the petitioner from the post of Secretary. It is covered by a Division Bench judgment of this Court reported in (Lalla Prasad Burman Vs. State of M.P. & Others, 2008 3 MPLJ 394). It is specifically pleaded by the petitioner in paragraph 5.7 of the petition that before passing the impugned order the respondents have not followed the principles of natural justice. Shri Raghuvanshi submits that no enquiry was conducted before passing the order Annexure P -1.