RAMAKANTA SAHU Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) This writ petition is under Article 226 and 227 of the Constitution of India wherein the order of suspension dtd.11.11.2017 passed by the Collector, Kalahandi is under challenge whereby and where under the petitioner has been put under suspension in contemplation of disciplinary proceeding.

(2.) The petitioner, while assailing the order of suspension, has taken two grounds:-

(3.) Per Contra, learned Additional Government Advocate appearing for opposite party State has submitted that so far as ground no.(i) is concerned, the Collector cannot be said to have having no authority because in view of the provision as contained in Section 122(2) of the Act, 1964 provides that the Panchayat Executive Officers appointed under sub-section (1) shall act as such within the local area of such Grama or Gramas as may be assigned to them by the Collector.