NIRBHAY SINGH SULIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner who was working on the post of Additional District Judge has preferred the present writ petition assailing the order of punishment dtd. 2/9/2014, whereby the Petitioner was removed from the service by High Court of M.P., Jabalpur after conducting the departmental enquiry. The Petitioner has also assailed the legality and validity of the order passed by the State of M.P. in appeal on 17/3/2016 whereby the appeal preferred by the petitioner was rejected.

(2.) FACTS OF THE CASE

(3.) CONTENTIONS OF PETITIONER Shri Dhruv Verma, learned counsel appearing on behalf of the petitioner assailed the legality and validity of the order of removal as well rejection of appeal on various grounds infra: