NAGAR PANCHAYAT, KYMORE Vs. HANUMAN PRASAD DWIVEDI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from a judgment of a Division Bench of the High Court of Madhya Pradesh dtd. 1/9/2020 in Writ Appeal No 812 of 2020 and a judgment of a Single Judge dtd. 20/2/2020 in Writ Petition No 2903 of 2010. The Division Bench has dismissed the Writ Appeal against the judgment of the Single Judge, setting aside the termination of the respondent and directing reinstatement with all consequential benefits and back wages from the date of termination until reinstatement.

(3.) The respondent was appointed as a casual employee by the Nagar Panchayat, Kymore, the appellant before this Court, in 1982. The respondent was allotted the work of issuing ration cards for which he was to collect money and deposit it with the appellant. After the issuance of a show cause notice, the services of the respondent were terminated on 4/6/1990. The respondent instituted a petition under Article 226 of the Constitution, Writ Petition No 3009 of 1991, to challenge his termination from service. The petition was dismissed by the High Court on 6/1/1994. The order dismissing the petition attained finality.