ARIF HUSSAIN SIDDIQUI Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner challenges the order passed by the respondent No. 7-Commissioner, Bilaspur Division, Bilaspur, dated 14-2-2000 (Annexure P-6) and that of Chief Municipal Officer-respondent No. 4, Nagar Panchayat, Dharamjaigarh, Dist. Raigarh (Annexure P-7).

(2.) Briefly stated the facts are that the petitioner was appointed on 18-3-1999 as per Annexure P-3 on the post of Shiksha Karmi, Grade-Ill, Purva Madhyamik Shala, Bazaarpara, Dharamjaigarh. He joined the said post immediately thereafter and was serving.

(3.) It is submitted that one Saiyacharan Sarkar, respondent No. 9 filed an appeal under Section 91 of Panchayat Raj Adhiniyam before the Commissioner, Bilaspur against the order dated 25-8-1999 (Annexure P-