RAGHUNANDAN CHOLUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India challenging order dtd. 21/3/2025 (Annexure-P/1) by which petitioner was removed from service.

(2.) Learned counsel appearing for petitioner submitted that no departmental enquiry has been conducted against petitioner before his removal. Action of removal without conducting departmental enquiry is contrary to the Rules and there is violation of procedure required to be followed by respondent. Petitioner as well as respondents are governed by the The Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966. In view of same, impugned order may be quashed.

(3.) Learned Government Advocate appearing for State opposed Writ Petition. It is submitted by him that petitioner has been convicted in an offence under Sec. 420 of IPC. Appeal preferred by petitioner is pending. In departmental enquiry services of petitioner has been terminated. It is submitted that no fruitful purpose will be served in entertaining Writ Petition. Petitioner is a convicted criminal and if impugned order of departmental enquiry is quashed, then petitioner will rejoin the service. He has been convicted of charge of moral turpitude. In these circumstances Writ Petition may not be entertained and same be dismissed.