SHRICHAND MAHOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present petition under Article 226 of Constitution of India assails the order of suspension dated 02.02.2019 (Annexure P/1) passed by the Collector, Distt. Morena placing the petitioner who happens to be Panchayat Coordinating Officer, Ganpad Panchayat, Ambah, Distt. Morena under suspension for certain alleged misconduct for which disciplinary proceedings were said to be contemplated.