COLONEL HARSHVARDHAN KAUSHAL Vs. STATE OF MP

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has challenged the order dated 24.2.2012, whereby his services were terminated by giving him one month's pay in lieu of one month's notice. The petitioner was appointed on contract basis by order dated 23.4.2010 (Annexure P/2). His term was for two years or till attaining the age of 60 years, whichever is earlier.

(2.) THIS Court heard this matter at length on 29.11.2012 and passed the following order:-

(3.) SHRI Pravin Newaskar, learned Deputy Government Advocate, has produced the file for perusal of this Court. Relevant note sheet dated 27.2.2012 reads as under:-