HARI SINGH RAWAT Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution assails the punishment order dated 21.07.2011 and the appellate order dated 02.09.2013.

(2.) SHRI Prashant Sharma, Learned counsel for the petitioner, advanced singular contention. He submits that under Rule 27 of M.P. Civil Services (Classification, Control and Appeal) Rules, 1966, appellate authority is under a statutory obligation to deal with the points raised in the appeal memo. The appellate authority has not considered the points raised by the petitioner in his appeal memo.

(3.) PRAYER is opposed by Mrs. Pachauri.