ASHOK KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition was originally filed before the M. P. Administrative Tribunal, Bench at Indore on 22 -1 -1994. However, on account of abolition of the Tribunal, this petition has been received by this Court for its adjudication.

(2.) BY this petition, petitioner is seeking quashment of enquiry report dated 17 -10 -1991 (Annexure P/2), show -cause notice dated 30 -10 -1991 issued by respondent No. 4 (Annexure P/3), final order dated 18 -1 -1992 issued by respondent No. 4 (Annexure P/7), appellate order dated 17 -7 -1992 issued by respondent No. 3 (Annexure P/9) and second appellate order dated 3 -2 -1993 issued by respondent No. 2 (Annexure P/ll).

(3.) ON the basis of above misconduct committed by the petitioner, he was subjected to departmental enquiry and a charge was framed against him which reads thus : -