HEERALAL PAWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with the consent of both the parties.

(2.) This writ appeal filed under Sec. 2(1) of of the Madhya Pradesh Uccha Nyayalaya Ki Nyayapeeth Ko Appeal Adhiniyam, 2005 the appellant has assailed the legality, validity and proprietary of the order dtd. 7/12/2021 passed in W.P No. 2465/2015 and the order dtd. 21/2/2022 passed in R.P. No.113/2022 whereby the writ petition has been partly allowed.

(3.) Earlier the appellant, a retired Panchayat Samanvayak Adhikari, Dawana, District-Barwani had filed writ petition under Article 226 of Constitution of India seeking following reliefs :-