ARJUN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner, who was the ex-peon of MPERC, has filed the present Public Interest Litigation under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) After hearing counsel for the parties and on perusal of the petition we find that it is a service matter and not maintainable in view of the law laid down by the Supreme Court in the case of Hari Bansh lal Vs. Sahodhar Prasad Mahto And Others. (2010) 9 SCC 655 in which, in paragraphs 13,14 and 15 the Apex Court has held as under :-

(3.) In view of the above legal principles enunciated by the Apex Court, learned counsel for the petitioner prayed that he may be allowed to withdraw this writ petition with liberty to take recourse to all such other remedies as are available to him in accordance with law.