KAILASH PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India seeking following reliefs:-

(2.) It is the case of the petitioner that he was appointed on 10/10/1998 as Secretary (Panchayat Sachiv) in Gram Panchayat Aasandha, Tehsil Barod, District Agar, Madhya Pradesh. The petitioner continued to discharge his duties under the Panchayat administration for several years within the territorial jurisdiction of this Court.

(3.) It is further the case of the petitioner that during his service career, he was earlier placed under suspension on 31/12/2010 on the basis of a complaint, which suspension was revoked by order dtd. 27/01/2012 after consideration of the facts and evidence on record. Again, on 08/03/2019, he was suspended on another complaint, which was subsequently found to be forged and bogus, and he was reinstated by order dtd. 07/07/2021, recording that the allegations did not pertain to serious criminality or financial irregularity.