KAMAL PRASAD DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Discrimination is the other name of injustice.

(3.) Outlining the attendant facts, the appellant who is presently posted as Manager, Primary Agriculture Credit Cooperative Society, Nayagaon, Panna District-respondent No. 5, a society registered under the Madhya Pradesh Cooperative Societies Act, 1960, and has the experience of 28 years of working in the Society, came to be appointed as Sahayak Samiti Sevak vide order dtd. 2/9/1987, on permanent basis.