BRAMAHANAND MISHRA Vs. GOVERNMENT OF M.P.

JUDGEMENT

(1.) THIS petition was originally filed before the State Administrative Tribunal, Jabalpur on 30 -9 -1993, however, on account of abolition of the Tribunal, this petition has been received by this Court for its adjudication.

(2.) LONG long back Martin Luther King has said :

(3.) THE petitioner on 16 -6 -1989 in presence of Dy. Controller Shri Seth, misbehaved with Shri Gupta, Head Clerk and in order to cause physical injury to him he gave threat to him and also told him to leave Rewa. The said action of petitioner is in violation to Rule -3(1) of M. P. Civil Services (Conduct) Rules, 1965. Eventually, a departmental enquiry was initiated and conducted in accordance to the Rules provided under M. P. Civil Services (Classification, Control and Appeal) Rules, 1966 against the petitioner on the following charges :