UMESH SINGH KARANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is petition purporting to be under Articles 226 and 227 of the Constitution, addressed to this Court, for the quashing of the order dated 20-6-1991 (Annexure P/7) passed by the Collector (Scheduled Tribes Welfare Section), Morena, terminating the services of the petitioner with immediate effect.

(2.) THE circumstances for filing the petition in this Court have been stated at page 8 of the petition in Ground (G) in the following terms :

(3.) IN the application for an ad interim writ (I. A. No. 1/91) it was stated at paragraph 4 :-