KAMDEV VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the petitioner was working on the post of Sub-Engineer in Block mahasamund. He was dismissed from service on 31. 01. 1981.

(2.) THE petitioner, by this petition seeks, inter-alia, following relief:

(3.) ON query that whether the dismissal order was passed on the basis of pendency of criminal case, and further what did the petitioner do since 31. 03. 1981 till date. Learned counsel, without replying to the query, contends that the case of the petitioner is squarely covered by a decision of the Supreme court in case of G. M. Tank Vs. State of Gujrat1, as the facts involved are similar.