DHARMENDRA Vs. STATE OF M P

JUDGEMENT

(1.) This intra Court Appeal under Section 2(1) of the M.P. llchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, is filed against the order] dated 5-4-2011 passed by the learned Single Judge of this Court in Writ Petition 1 No. 7054/09 (S).

(2.) Brief facts necessary for disposal of this writ appeal are that the 1 appellant/petitioner was appointed as Deputy Collector on 30-1-1987. He was promoted from the said post to the post of Joint Collector w.c.f. 1-1-1994. Thereafter he was further promoted as Additional Collector vide order dated I 30-12-2000 and was granted selection grade vide order dated 15-12-2008 w.e.f.

(3.) On 21-7-2009 a charge-sheet was issued to the appellant/petitioner for the alleged misconduct committed by him during the period 1992-1993 and 1999. Aggrieved by belated issuance of the charge-sheet, the appellant had filed the aforesaid Writ Petition No. 7054/09 (S) praying for quashment of the charge-sheet on the ground of delay and latches.