ROOP SINGH ALAWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed challenging the order Annexure P/7 dtd. 19/10/2015 whereby the petitioner who was working as Additional District and Sessions Judge being member of the M.P. Higher Judicial Services, has been dismissed from service by the Government of M.P. by its Department of Law and Legislative Affairs, based upon the recommendation made by the Full Court of the High Court which in turn endorsed the decision taken by the concerned Administrative Committee of the High Court. Consequent to order Annexure P/7 the petitioner had preferred an appeal and the said appeal has also been rejected by order dtd. 2/3/2017 and communicated vide letter dtd. 17/7/2017.

(2.) It is the case of the petitioner that he was appointed as Civil Judge Class-II in the year 1987 and upon satisfactory discharge of his duty, was promoted to the post Additional District and Sessions Judge on 12/4/2004. It is further the case of the petitioner that his career was unblemished from initial date of appointment i.e. 1987 till the present matter arose which lead to his ultimate dismissal from service.

(3.) It has been categorically stated by the petitioner that apart from the present allegation against him leading to his dismissal from service by order Annexure P/7 dtd. 19/10/2015, there is nothing on record against the petitioner in his entire service career.