SANTOSH KUMAR CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) SHRI Gupta seeks time for filing return. Shri Jain opposes the prayer and draws our attention to the order of this Court dated 19.1.1994 whereby last opportunity was granted to the respondents to file return. In view of the order of this Court dated 19.1.1994 no further adjournment can be granted to the respondents, hence, prayer for grant of time is, rejected. Let State should suffer for its inaction and negligence.

(2.) THE petitioner has made two grievances in this petition -the appointment of the petitioner as Secretary was made by the State Government, therefore, the Director of Mandis is not empowered to suspend the petitioner. The other contention is that as no charge -sheet has been issued within 90 days as provided under rule 9 of M.P. Civil Services (Classification, Control & Appeal) Rules, 1988, therefore, the suspension stands automatically revoked, For that reliance was placed on a Short -Noted decision of this Court reported in S.K Shrivastava v. State of M.P. (1983 MPWN 42).

(3.) PETITION is disposed of but no order as to costs. 1983 MPWN 42 relied on.