LAWS(MPH)-1971-8-19

RUDRA PRASAD KHARE Vs. STATE OF MADHYA PRADESH

Decided On August 26, 1971
RUDRA PRASAD KHARE Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) THIS appeal from the dismissal of his suit has been preferred by the appellant, who was a Public Prosecutor attached to the Court of the Sessions Judge, Satna, upto June 15, 1964, on which date he was relieved of his cases, when another Public Prosecutor was appointed. The appellant's claim is that he was a permanent Government servant so that his services could not be terminated except on compliance with the provisions of Article 311 of the Constitution.

(2.) THE appellant was initially appointed by the erstwhile Nagod State Government as an Assistant Teacher on Rs. 75 per month on probation for one year. THE appellant claims to have been promoted permanently as Head Master on July 9, 1947, on Rs. 110 per month. This was denied by the defendants and the finding of the trial Court is against the appellant.

(3.) ON April 5, 1949, the appellant was appointed a Public Prosecutor attached to the Sessions Court on a salary of Rs. 110 per month (Ex. P-36).