COLLECTOR CUM DISTRICT PROJECT COORDINATOR Vs. CHANDRAHASYA PATEL

JUDGEMENT

(1.) The present appeal is directed against an order dtd. 21/3/2018 passed by the learned Single Judge allowing W.P.(C) No.25685 of 2017 filed by Respondent No.1.

(2.) In the said writ petition, Respondent No.1 had challenged an order passed by the present Appellant disengaging him as Gram Rozgar Sevak (GRS) in Paikmal Block without complying the principles of natural justice.

(3.) A perusal of the said order dtd. 17/1/2017 issued by the present Appellant reveals that the disengagement was only on account of Respondent No.1 having been remanded to judicial custody in G.R. Case No.703 of 2016 under Ss. 420/506 IPC on 3/10/2016 and then having been released on bail by the S.D.J.M., Padampur on 11/11/2016. It was concluded that since he had been imprisoned for more than 48 hours, Respondent No.1 had committed breach of trust and, therefore, was being disengaged "on the ground of misconduct" with effect from the date of his arrest, i.e., 3/10/2016.