AMAR SINGH CHADEL Vs. STATE OF M.P

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution challenges the order dated 10.1.2013 (Annexure P -1). The petitioner was working as Panchayat Secretary in Gram Panchayat, Piprola. By impugned order the work of Panchayat Secretary was temporarily given till further order to respondent No.5.

(2.) SHRI Pratip Visoriya, learned counsel for the petitioner submits that this amounts to removal of the petitioner from the post of Panchayat Secretary and, therefore, in view of the judgment of this Court in (Lalla Prasad Burman Vs. State of M.P. and Others, 2008 3 MPLJ 394, interference be made. It needs to be made because, admittedly, before issuing Annexure P -1 no opportunity has been provided to the petitioner, nor the provisions of discipline and appeal rules are followed.

(3.) PRAYER is opposed by the other side on the ground that the petitioner has a remedy to prefer appeal.