KANHAIYA LAL MEHAR Vs. REGISTRAR, HIGH COURT

JUDGEMENT

(1.) IN the present writ petition, the petitioner challenges the validity of the impugned order dated 8-2-1993 (Annexure A-14), whereby the petitioner was retired compulsorily and the appellate order dated 8th June, 1994 (Annexure A-16) dismissing the appeal filed by the petitioner.

(2.) THE indisputable facts in brief are that the petitioners was working on the post of Amin (Nazarat) in the District Civil Court, Raigarh. THE petitioner made complaints to the District and Sessions Judge, Raigarh by letter dated 21-11-1989 (Annexure A-1) and by letter dated 15-3-1990 (Annexure A-2) against the Nazir, Shri Nandlal Mourya to the effect that the Nazir was unnecessary harassing the petitioner. THE petitioner further made complaints against the then Nazir, Shri Nandlal Mourya to Hon'ble the Chief Justice, High Court of Madhya Pradesh at Jabalpur (M.P.) also on 24-3-1991 (Annexure A-3) and 25-3-1991 (Annexure A-4). THE petitioner was served a memo dated 17th July, 1992 (Annexure A-5) under signature of the steno to the District and Sessions Judge, Raigarh, which according to the petitioner was received on 20-7-1992. THE said memo states as under:

(3.) THE petitioner submitted his reply to the above stated charge-sheet, denying all the allegations vide letter dated 12-8-1992 (Annexure A-9). THE petitioner wrote an application to the District and Sessions Judge, Raigarh on 26-8-1992 for supply of following documents. THE list of documents are as under: ...[VERNACULAR TEXT OMMITED]...mldh fnukad lfgr fjiksVZ dh uksV 'khV udy A** THE petitioner further wrote an application to the District and Sessions Judge, Raigarh on 26-8-1992 for supply of following documents. THE list of documents are as under: ...[VERNACULAR TEXT OMMITED]...