PARAS CHAND JAIN Vs. HIGH COURT OF MP

JUDGEMENT

(1.) AS challenge made in both these writ appeals filed under section 11 of the M.P. Uchha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, are to a common order dated 5.8.2003, passed in Writ Petition Nos. 1665/1996 and 2545/1996, both these appeals are being decided by this common order.

(2.) FOR the sake of convenience, documents and material available in Writ Appeal No.1140/2006 is being referred to.

(3.) CHALLENGING both these actions, writ petitions were filed. In Writ Petition No.1665/1996, challenge was made to the order of punishment dated 9.11.1996, by which salary of the petitioner was reduced to the minimum; and, in Writ Petition No.2545/1996, challenge was made to the order-dated 10.5.1996 compulsorily retiring the petitioner.