Goutam Bhaduri, J
1. Heard.
2. Learned counsel for the petitioner would submit that the petitioner has been suspended by order dated 04.09.2019 (Annexure P-1) for not following
the guidelines of 14th Finance Commission.
3. It is contended that in response to the complaint made, the enquiry was conducted and during enquiry it was found that there has been some
technical glitch occurred with respect to the infrastructure and was alleged certain guidelines were not followed. Learned counsel for the petitioner
would submit that an enquiry was conducted and after enquiry it was found that no financial irregularities have been committed, which would be
evident from the report of the team of three enquiry officers. It is further submitted that only because some person is not satisfied, it will not make out
a case so that the petitioner can be subjected to suspension.
4. Per contra, learned State counsel opposes the arguments advanced by learned counsel for the petitioner and would submit that the alternative
remedy of filing an appeal under Section 91 of the Panchayat Raj Adhiniyam, 1993 read with Rule 3 of the Chhattisgarh Panchayat (Appeal &
Revision) Rules, 1995 is provided, therefore, this petition is not maintainable.
5. Perused the documents. Specially Annexure P-8 and the enquiry report. The petitioner may agitate these grounds too before the appellate authority.
Considering the same, the liberty is granted to the petitioner to file necessary appeal before the appropriate authority against the order dated
04.09.2019 (Annexure P-1). The petitioner, if so advised, may file such appeal within a period of one week before the appellate authority. In the
meanwhile, there shall be stay of the order dated 04.09.2019 (Annexure P-1) for a period of three weeks.
6. With the aforesaid observation, the writ petition stands disposed of.
