MAHESH JOSHI Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition has been filed impugning the action of the respondents of non-payment of the subsistence allowance to petitioner with effect from 9-10-1997 till today, alongwith interest.

(2.) IT is the case of petitioner that he was appointed on the post of Panchayat and Social Education Organizer in the Panchayat and Social Welfare Department, Class III Executive Services, with effect from 1-2-1980. Later on he was promoted on the post of Block Development Officer on 4-10-1986. In the year of 1994, petitioner was reverted to the post of Panchayat and Social Education Organizer and posted at Block Maheshwar in District Khargone.

(3.) A charge-sheet dated 7-1-1994 was served on him by respondent No. 2, under Rule 14 of the M. P. Civil Services Classification Control and Appeal Rules, 1966. In the charge- sheet, two charges were levelled against petitioner. During pendency of the Departmental Enquiry petitioner was placed under suspension as per order dated 13-4-1994. The Departmental Enquiry was concluded ex parte and the report of enquiry has also been submitted. Petitioner has submitted the reply of the show- cause notice and thereafter an order of removal from services was passed by respondent No. 2 as per order dated 9-10-1997, Annexure A-6.