NILAMANI JAL Vs. COLLECTOR, BOLANGIR AND ORS

JUDGEMENT

(1.) This writ petition is against the order dated 16.11.2015 passed by the Collector, Bolangir whereby and whereunder, the petitioner has been disengaged from the post of Multi Purpose Assistant (GRS) for negligence in Government duty with immediate effect. The case of the petitioner in brief is that he having been engaged as GRS of Matiabhata G.P. in the district of Bolangir vide Order No. 2127 dated 17.12.2007 and has started discharging his duties. His service has been renewed from time to time seeing his performances. He has been served with a show-cause notice 16.9.2015 as to why disciplinary action be not taken against him for the lapses to expedite MGNREGS works and to achieve the projected person days of labour budget 2015-16.

(2.) The petitioner has submitted his explanation, but without considering the reply, in one line the authority has passed the order of disengagement on 16.11.2015 which is purely a non-speaking, non-reasonable and without considering the reply.

(3.) Mr. Panda, learned Additional Government Advocate has appeared on behalf of the opposite parties-State and have filed counter affidavit through the Block Development Officer, Khaprakhol district of Bolangir wherein it has been stated that the petitioner has been issued with show-cause notices with regard to the irregularities having been committed by him for execution of MGNREGS work, the reply submitted by the petitioner is not found to be satisfied, hence, disengagement. Apart from that, other various allegations have been leveled against him.