HIRALAL KACHAWA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by order dated 14/11/2011 passed by Collector, Mandsaur in Case No.147/B-121/10-11. The petitioner is also against the order passed by the appellate authority on 11/06/2012 by which the appeal preferred by the petitioner has been dismissed.

(2.) The facts of the case reveal that the petitioner was serving as a Panchayat Karmi and a show cause notice was issued on 20/10/2011. The petitioner has categorically denied the allegation levelled in a show cause notice and thereafter, by the impugned order he has been denotified as a Panchayat Karmi and the appeal has also been dismissed.

(3.) Learned counsel for the petitioner at the outset has drawn the attention of this Court towards the judgment delivered by the Division Bench of this Court in the case of Lalla Prasad Burman Vs. State of M. P. & Others reported in 2008(3) MPLJ 394 and his contention is that the action of the respondent is bad in law as no charge sheet has been issued at any point of time and no formal inquiry was held.