ANIL KUMAR SAXENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner, erstwhile Civil Judge, Class II, in the subordinate judicial services of the State of Madhya Pradsh is aggrieved by the order dated 5 -11 -1990 of the State Government terminating his temporary services consistently with Rule 12 of the Madhya Pradesh Government Services (Temporary and Quasi Permanent Services) Rules, 1960, pursuant to the recommendation made in Full Court Meeting of the High Court of Madhya Pradesh.

(2.) THE impugned order of termination is reproduced hereunder : - 'Madhya Pradesh State Gazette Part I Orders of State Administration Legal and Legal Works Department Bhopal, Dated 5 November, 1990 No. 6647 -3(B) -8 -90 Twenty One -B Since Shri Anil Kumar Saxena was appointed on the post of Civil Judge II as temporary vide order No. F.3(B) -20 -83 -Twenty -B dated 13th December, 1985 of this Department till the further order.

(3.) THE present petition was filed under Article 32 of the Constitution of India before Hon'ble the Supreme Court. On 10 -1 -1991 their Lordships were pleased to direct the petition to be transferred to this Bench of - this High Court to be dealt with as a petition under Article 226 of the Constitution.