DINESH KUMAR BILTHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) The challenge mounted in this petition filed under Article 226 of the Constitution is to the order dtd. 27/11/2020 (Annexure P-6) whereby petitioner, a teacher, is removed from service under Rule 19(1) of M.P. Civil Services (Classification, Control and Appeal) Rules, 1966 (for brevity, CCA Rules).

(3.) The admitted facts between the parties are that petitioner was convicted by the Court in case No. 141/15 for committing offence under Sec. 324 of IPC and directed him to undergo 6 months R.I. with fine of Rs.1,000.00 The petitioner preferred revision against the aforesaid judgment dtd. 17/3/2016 and sentence was suspended. No stay was granted against the conviction.