NARAINDAS DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS order shall also govern the disposal of Miscellaneous Petition No. 166 of 1983 (Narayanas Dubey v. The State of M.P. and others.)

(2.) THIS is a petition under Art. 226 of the Constitution of India for quashing the order (Annexure P -4) dated 24 -5 -1983 of the State Government, respondent No. 1 herein.

(3.) Shri Mahesh Chandra Sharma s/o ShriRamswaroop.