ASHOK KUMAR SANTOSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of the parties heard finally.

(2.) Initially, the petitioner has filed the present petition being aggrieved note sheet dtd. 16/3/2021 (Annexure P/1) written by Minister, Panchayat and Rural Development Department directing high-level enquiry against the petitioner by placing him under suspension.

(3.) After filing of this petition, vide order dtd. 27/3/2021, the petitioner has been placed under suspension, hence by way of amendment, the petitioner has also assailed the validity of the order of suspension.