SURESH CHANDRA SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition is directed against the order, Annexure A/15 dated 12.4.2001. By this order, the petitioner's promotion was cancelled.

(2.) BRIEF facts necessary for adjudication of this matter are as under: -

(3.) THE prayer is opposed by learned Government Advocate and by drawing attention to para 3(1) to para 7 of the impugned order dated 12.4.2001, it is contended that the order is speaking and no interference is warranted.