RAJENDRA PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) FOR the reasons stated in the order passed by me today in Miscellaneous petition No. 2815 of 1983 (Vishnu and others v. State of M.P. and others), the petition succeeds and is allowed. The impugned orders of the Registrar, Co-operative Societies, dated 15-2-1983, repatriating the petitioner to the Co-operative department, and the consequential order of the respondeat- Directorate of Handloom, dated 17-2-1983, directing release of the petitioner, are quashed. The petitioner shall be deemed to be the employee of the Directorate of Handloom and entitled to continue in the said department. The petitioner shall also be entitled to costs of this petition. Counsel's fee Rs. 100 if certified. The outstanding amount of security deposit, if any, shall be refunded to the petitioner. Order accordingly.