ABRAR MOHAMMAD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) - Petitioner has filed this petition being aggrieved by the order dated 10.10.2016, whereby after conducting the departmental enquiry, punishment under Rule 10 (8) of M.P. Civil Services (Classification, Control and Appeal) Rules, 1966 (hereinafter shall be referred to as the Rules of 1966) has been inflicted on the petitioner and he has been removed from the post of Peon in the office of District Education and Training Institution.

(2.) It is petitioner's contention that a charge sheet was issued to him vide Annexure P/9, wherein two charges were made namely; that he had filed an incorrect affidavit so to obtain compassionate appointment on the post of Peon and secondly, he furnished incorrect information and tried to mislead the superior officers so to suppress correct information.

(3.) Petitioner's contention is that the punishment order is not based on material, which has come in the enquiry and further no proper enquiry is conducted as is mandated under Rule 14 of the Rules of 1966.