GOP CHAND RAI Vs. STATE OF M P

JUDGEMENT

(1.) THIS L. P. A. is taken up for final disposal with the consent of parties.

(2.) THE ticklish question before the Court is what can one do with a Constable in the Special Armed Force if he performs his second marriage which is in violation of Rule 22 of M. P. Civil Services (Conduct) Rules, 1965 with the consent of the first wife but without obtaining permission of the Government as required under the rules.

(3.) THE answer to this question has to be looked at both from our human angle and also in accordance with the law prevailing at the relevant time.