RAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner has filed this petition against the orders Annexure P/1, dated 29th October, 2006, Annexure P/2, dated 15th February, 2007 and Annexure P/3, dated 11th June, 2007.

(2.) THE petitioner had been working as Constable [Trade man] in State Armed Forces [in shot 'SAF'] and he was charge- sheeted for a misconduct that he had taken money of Rs.1,20,000.00 from one Arvind Singh Jatav S/o. Late Shri Panchu Jatav for the purpose of securing a job in SAF. Hence, he had committed corrupt practices and tarnished the image of the Department in public due to his conduct.

(3.) AGAINST the aforesaid order, the petitioner filed an appeal, that was dismissed vide Annexure P/2. Thereafter, a revision was filed, that was also dismissed vide Annexure P/3.