REGENT COMPUTRONICS PVT. LTD.

G.C. Chourasiya Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
STATE OF UTTAR PRADESH LUCKNOW DEVELOPMENT AUTHORITY VS. MAHARAJA DHARMANDER PRASAD SINGH:MAHARANI RAJLAXMI KUMARI DEVI [REFERRED TO]
BHAGWATI PRASAD BHAGWATI DEVI VS. DELHI STATE MINERAL DEVELOPMENT CORPORATION:DELHI STATE MINERAL DEVELOPMENT CORPORATION [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
D P CHADHA VS. TRIYUGI NARAIN MISHRA [REFERRED TO]
PANCHAM CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MAKHANO KORI VS. STATE OF M P [REFERRED TO]
AJAY KUMAR CHOUDHARY VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
OMKAR COLLEGE OF NURSING SCIENCES VS. M.P. NURSES REGISTRATION COUNCIL [REFERRED TO]

JUDGEMENT

(1.) The present petition is preferred by petitioner under Article 226 of the Constitution seeking following reliefs:

(2.) Petitioner is aggrieved by the order dtd. 9/12/2022 (Annexure P/1) passed by Additional Director (complaint), Health Services, M.P. whereby petitioner who was working as Radiologist/Chief Medical and Health Officer, District Chhindwara was placed under suspension. Petitioner is further aggrieved by the order dtd. 12/12/2022 (Annexure P/2) passed by the Collector, District Chhindwara whereby in place of petitioner respondent No.3 has been handed over the charge of CMHO, Chhindawara temporarily.

(3.) Precisely stated facts of the case are that petitioner is Radiologist and holding Class -I post. Vide order dtd. 26/6/2020 he took charge of CM&HO in pursuance of order dtd. 24/6/2020 issued by the Office of respondent No.2.

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G.C. CHOURASIYA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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