MUKESH KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent of learned counsel for the parties, petition is heard finally. Orders dated 14.2.2012 and 5.3.2013 are being assailed vide this petition.

(2.) By order dated 14.2.2012, petitioner, a lower Division Clerk, Jabalpur Development Authority, was placed under suspension, because criminal case as to disproportionate assets being registered by the special Police Establishment Lokayukta Organization and search proceedings being carried out.

(3.) Whereas by order dated 5.3.2013 an appeal preferred by the petitioner against suspension has been dismissed.