SHAILESH SINGH BHADOURIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) The present appeal under Sec. 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is preferred by the appellant being crestfallen by the order dtd. 24/3/2025 passed by learned Single Judge in Writ Petition No.4715 of 2014, whereby the writ petition filed by the appellant has been dismissed.

(2.) Precisely stated facts of the case are that appellant was appointed on the post of Lower Division Clerk vide order dtd. 15/7/1988 passed by the Chief Medical and Health Officer, Narsinghpur. Thereafter, vide order dtd. 31/5/1989, the services of petitioner were absorbed in the office of Chief Medical and Health Officer Morena in Universal Immunization Center, Morena. In compliance thereof, he joined at Morena on 9/6/1989. Since then he was working in the department.

(3.) It appears that some complaints were made to Lokayukta and inquiry started by Lokayukta organization with regard to his appointment. Therefore, a show cause notice dtd. 9/5/2014 was issued by respondent No.4-Joint Director, Health Services, City Center, Gwalior alleging foul play in appointment of petitioner. Name and address of father of appellant in the appointment order were not mentioned. Even it was found that appointment order of appellant does not bear the signatures of the then Chief Medial and Health Officer who was the appointing authority and interestingly, no record pertaining to the appointment of petitioner was also found in the office of CMHO, Narsinghpur. His service book was also missing.