SHYAM KUMAR PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the Respondents.

(2.) The original Petitioner, Shyam Kumar Patel is no more. A substitution application has been filed which is IA No. 3 of 2016. The names of the legal heirs are provided in paragraph 3 of the said IA. The same is allowed.

(3.) In the year 1991, the so-called employee filed an Original Application being OA No. 2319 of 1991 before the Madhya Pradesh State Administrative Tribunal, Jabalpur (for short, 'the Tribunal') seeking quashment of the order of termination dated 11.06.1991 passed by the Incharge Joint Director, Panchayat and Social Welfare Department, Bilaspur Division. The said OA was neither heard nor decided. In the meantime, bifurcation of the State took place and the matter got transferred to this High Court and registered as Writ Petition (S) No. 461 of 2005.