MOHINDER SINGH KANWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for petitioner that petitioner is working on the post of Deputy Superintendent of Police. He is intending to contest the forthcoming State Assembly Election from a constituency of Chhattisgarh. An application for voluntary retirement was submitted on 6/9/2023 and since it is an unilateral act, therefore, respondents are only required to issue relieving order. However, the same is not being done.

(3.) A Coordinate Bench of this Court by order dtd. 25/10/2023 had directed the State Counsel to seek instructions. On 26/10/2023 the Coordinate Bench has recused, therefore, this case has come before this Court.