NARENDRA SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has filed this appeal against the order dated 13.06.2016 (Annexure-A-1) passed by the writ Court in writ petition No.9502/2016. In view of the urgency, with the consent of both the counsel, the appeal is heard disposed of finally at motion hearing stage itself.

(2.) The appellant was posted as Incharge Executive Engineer in Public Works Department Rewa Division Rewa from 14.12.2011 to 01.10.2014. Principal Secretary Mr. Pramod Agrawal, made a visit of Rewa-Satna Districts on th and 5th November, 2015. He had made inspection of certain roads and buildings i.e. Lalgaon-Sudarshan College, Keoti to Jankahai Road, Devas Keoti, Keoti Phool Gangev, Gangev-Girvari Road and Medical College Hostel, Tikar-Dihariya-Shivpurva Road, Simaria-Satna road, Kotar Mehuti Road, Kotar Tikuri Akona road, Koti-UdaysagarMankahari road, Barondha-Jaba Rone road, BarondhaPatna road and Nagoid District Court Building. He had issued instructions orally to enquire about the quality of road. Consequently, Superintending Engineer, Public Works Department, Rewa Circle Rewa constituted a Committee on 07.11.2015 consisting of following persons to enquire the condition of construction of roads and buildings.

(3.) The Superintending Engineer submitted a report to the Principal Secretary, PWD on 19.11.2015 and he has observed that there were some irregularities in the construction of roads and buildings and certain employees were involved in the irregularities. Apart from this, the Superintending Engineer vide letter dated 05.12.2015 (Annexure D-8) forwarded the charge-sheets, imputation of misconduct, list of witnesses, documents at the charge-sheets against the employees. The Chief Engineering vide letter dated 17.12.2015 forwarded the charge-sheets vide letter to the Principle Secretary.