NANNULAL SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner assails the order of his removal pursuant to the directions issued by the Government to remove all daily wage employees appointed after 1-1-1989.

(2.) Petitioner submits that he was employed in Municipal Council, Ganj Basoda, Distt. Vidisha. The petitioner was appointed in the year 1995. The petitioner submits that he had filed previously writ petition before this court in W.P. No. 1117/99 in which this court had issued following directions:-

(3.) The respondent No. 2 in its return contends that petitioner should avail alternative remedy for redressal of the grievance, if any, as it contends that there was direction by Government as per order dated 14.2.2000 the scrutiny of independent cases is to be carried out.