RAJENDRA PRASAD YADAV Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition was originally filed before the M. P. State Administrative tribunal at Jabalpur on 22-3-1990. However, on account of abolition of the tribunal, this petition has been received by this Court for its adjudication.

(2.) IN this petition Annexure A-9 the order dated 16-2-1990 is impugned by which the services of the petitioner have been terminated. The petitioner has prayed for his reinstatement.

(3.) THE petitioner was appointed after due selection and passing the written examination on the post of Clerk in CRPC in the pay scale of Rs. 870-1420 on temporary basis. Thereafter, the petitioner was informed that since no post of Clerk (CRPC) is available in the office of District Prosecution officer, therefore, he was asked to report in the office of Director, Public prosecution, Bhopal. The said order dated 12-8-1988 has been placed on record as Annexure A-3. The petitioner accordingly submitted his joining report on 16-8-1988.