NANADRAM KUSHWAH Vs. STATE OF M P

JUDGEMENT

(1.) This Full Bench has been constituted by Hon'ble the Chief Justice on a reference under Chapter 4 Rule 8 (1) of the M.P. High Court Rules, 2008 being made by the learned Single Judge of this Court, for answering the following issues :-

(2.) In order to appreciate the submission made by learned Senior Counsel for the petitioner, we have gone through the record. After a close scrutiny of the earlier orders passed by this Court in petitioner's own case, we find that earlier when the petitioner's regularisation was cancelled he had filed a Writ Petition No. 226/09 (s) before this Court. The said writ petition was disposed of by Single Bench of this Court in 20-2-2009 by quashing the order dated 8-10-2004, by which the regularisation order was cancelled, with liberty to the respondents to challenge the fresh order which was passed after issuing show-cause notice and affording opportunity to the petitioner. The relevant paragraph of the order dated 20-2-2009 passed in Writ Petition No. 226/09 (s) reads thus :-

(3.) The aforesaid order dated 20-2-2009 passed in Writ Petition No. 226/09 (s) was challenged by the respondents/State in Writ Appeal No. 418/09. The said appeal was dismissed by a Division Bench of this Court in view of the various earlier orders passed in the matter.