KIRAN KANOONGO Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 15.02.2019 passed by the Commissioner Cum Director, Horticulture and Farm Forestry Department.

(2.) The facts of the case reveal that the petitioner is a Government Servant and he is working as Assistant Grade-III. A charge-sheet was issued on 18.04.2016 under Rule 14 of the Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules and the petitioner has categorically denied all the allegations levelled against him. The petitioner has categorically stated that he wants an enquiry in the matter. In spite of the aforesaid, a punishment of recovery was inflicted upon the petitioner and it was directed to recover a sum of Rs.97,500/- from the petitioner.

(3.) The petitioner came up before this Court by filing a writ petition i.e. W.P. No.5642/2018 and this Court by an order dated 03.01.2018 has allowed the writ petition with a liberty to the employer to conduct a Departmental Enquiry. The order passed by this Court in the aforesaid case reads as under:-