RAKESH MISHRA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) INSPITE of the directions issued by this Court and the opportunities granted to the respondents on 14.07.2014 as also on 05.08.2014, they have not responded and have not filed any reply or affidavit.

(2.) APPELLANT has filed this appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 calling in question the tenability of an order dated 23.06.2014 passed in W.P . No. 8730/2014 by which the learned writ Court has dismissed the writ petition.

(3.) FACTS available on record go to show that appellant was appointed as Steno Typist in the Directorate of Handlooms. His services were taken on deputation to the Department of Urban Administration and Welfare and by order dated 20.02.2003 he was posted at Nagar Palika Parishad, Badwani against the post of Revenue Inspector. Thereafter by order dated 20.05.2003 passed by the State Government his services were directed to be absorbed in Nagar Palika Parishad. While so working, he was absorbed in the service of Nagar Palika Parishad as per resolution passed by the President -in -Council after due approval. This order was later on undone by order dated 21.04.2009, which was challenged by appellant in W.P . No.4686/2009(S). By order dated 29.10.2009 in W.P . No. 4686/2009(S), the order dated 21.4.2009 was set aside and the respondent authorities were directed to conduct a full fledged enquiry, as required by the Discipline and Appeal Rules of 1966 and thereafter to pass fresh orders in accordance with law.