MANISH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner is a law abiding citizen of the country and is a permanent resident of city of Indore. He is a Journalist by profession and is pursuing law course in the city of Indore. It has come to the knowledge of the petitioner that Incharge Officer posted as the Chief Superintendent, Fire Services has been issued with the chargsheet laying out charges of misconduct and in furtherance reviewing of the order of the similarly placed authorities and threatening the lower rank officer in the department with dire consequences in case they do not abide by the irregular and arbitrary orders issued by the delinquent officer namely Shri Ram Singh Nignwal.

(3.) The petitioner has prayed for the following reliefs: