KESHAV SINGH RATHORE Vs. SACHIV ALP BACHAT

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has prayed for his reinstatement / re -engagement in service on the post of Assistant Grade -III.

(2.) LEARNED counsel for the petitioner submits that order dated 06.02.2010 (Annexure P/1) is bad in law.

(3.) PRAYER is opposed by the other side.