SUSHMA CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has challenged the suspension order dtd. 28/11/2022 (Annexure P/1) and show-cause notice issued for termination from service.

(2.) Brief facts reflected from the record is that the petitioner has been appointed on the post of Lab Technician on 30/04/2021 (Annexure P/5) by the Joint Director Health Services, Durg and was posted at Primary Health Center, Abhanpur, District-Raipur. The petitioner in pursuance of appointment order has joined duty on 05/05/2021. The record would further demonstrate that as per the terms of the appointment order dtd. 05/05/2021 vide Annexure P/5, the petitioner will be in probation for 03 years. The Clause-4 of the appointment order also provides that the service of the petitioner can be terminated by giving one month notice or Salary as per Chhattisgarh Civil Services (temporary and Semi-Permanent) Rule 1960.

(3.) The record would further reflect that during probation period it has been found that petitioner has secured employment on the basis of forged certificate, therefore notice dtd. 27/06/2022 was issued to the petitioner directing him to appear before the Enquiry Officer / District Health Officer, Raipur for appearance on 06/07/2022. The petitioner has submitted its reply and requested for providing the relevant document so that he may properly defend her-self. Thereafter, Block Medical Officer, Abhanpur has suspended the petitioner on 08/12/2022 and directed her to report in the office of Chief Hospital Superintendent, District Hospital, Raipur. The petitioner has submitted her reply on 30/01/2023 before the Joint Director, Health Services Raipur / Durg.