2020 LAB. I. C. (NOC) 299 (M.P.) ::AIROnline 2020 MP 716

Madhya Pradesh High Court

Hon'ble Judge(s): Vandana Kasrekar , J

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam (1 of 1994) , S.79, S.95— Madhya Pradesh Panchayat Service (Discipline and Appeal) Rules (1999) , R.7— Termination from service - Petitioner working as Panchayat Secretary of Gram Panchayat terminated on allegations of misappropriation of government fund - Neither charge sheet issued nor any enquiry conducted with participation of petitioner - Procedure as per R.7 not followed - Termination set aside. (Para 7)