BHARATLAL PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the notice dated 11.12.2019 passed by respondent No.3 in Case No.7/2019-20/A-56.

(2.) It appears that by the impugned show cause notice, the petitioner has been informed that one Ranvir Singh has filed an application for his appointment on the post of Kotwar and, accordingly, the petitioner has been called upon to submit his reply as to why he may not be removed from the post of Kotwar.

(3.) It is submitted by the counsel for the petitioner that his father was working on the post of Kotwar and after his death, the petitioner was temporarily appointed on the post of Kotwar by order dated 29.3.2010.