RAKESH KUMAR RAIKWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking the following reliefs:-

(3.) The petitioner is aggrieved by the order dtd. 28/5/2024, whereby, he has been dismissed from service on account of his conviction in Special Case No.4/2023 under Sec. 7 of the Prevention of Corruption Act, 1988 and Sec. 120-B of the IPC, against which the petitioner has already preferred a criminal appeal, bearing Cr.A. No.424 of 2024 on 29/8/2024. However, on account of the petitioner's conviction, he has been dismissed from service, without affording any opportunity of hearing.