AVDESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) Any other relief which this Hon'ble Court deems fit in the facts and circumstances of the case may also kindly be granted.

(3.) It is submitted that since, the word "retrenchment" has been used in the impugned order, therefore, he has approached this Court.