TILAK SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD Shri Arun Upadhyaya, learned counsel for the petitioner as well as Shri K. N. Gupta, Government Advocate representing the respondent No. I/state on advance notice.

(2.) PERUSED the record.

(3.) THE petitioner has approached this Court by means of the present writ petition praying for a direction requiring the respondents to continue in service of the respondents No. 2 and 3 on the post of Time Keeper and prohibiting them not to terminate his services otherwise than in accordance with law. He has further prayed for a direction requiring the respondents to absorb him in a permanent post according to the rules applicable to the Municipalities and for quashing of the order dated December 31, 1999 issued by the State Government. It has also been prayed that the respondents be directed to release his salary for the month of December 1999 and onwards.