LALJIRAM MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) XXXXXXX.

(2.) SHRI Jain submits that the petitioner intends to prefer a specific representation stating that the disciplinary authority has not issued the charge sheet within 45 days from the date of suspension and, therefore, by operation of Rule 9(5)(a) of Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966, the suspension stood automatically revoked. Prayer is reasonable.