STATE OF MADHYA PRADESH Vs. PURUSHOTTAM

JUDGEMENT

(1.) This petition invoking writ as well as supervisory jurisdiction of this Court under Article 226 r/w Article 227 of the Constitution, assails the legality and validity of final order dtd. 5/5/2022 passed in OA. No.200/514/2020 by Jabalpur Bench of Central Administrative Tribunal whereby the Tribunal allowing said OA of respondent No.1 quashed the order of suspension and also the subsequently passed orders of extension of period of suspension.

(2.) Learned counsel for the rival parties were heard on the question of admission so also final disposal.

(3.) Facts in nutshell are reproduced below in a tabular form chronologically:- <IMG>JUDGEMENT_137_LAWS(MPH)11_2022_1.jpg</IMG>