ASHARAM DOHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is the case of the petitioner that the respondents No.7 and 8 had manipulated the official records and thus, they have made themselves liable for Departmental Enquiry. Since, the respondents are not taking action against them, therefore, this petition has been filed seeking the direction to the respondents No.1 to 3 to take action against the respondents No. 7 and 8 and to initiate a Departmental Enquiry against them under the Provisions of M.P.

(3.) Civil Services Rules, 1965 and M.P. Civil Services (Classification, Control and Appeal) Rules, 1966 and punish them.