VIJAY SINGH BHADOURIA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner, who was working on the post of Peon (Class IV) in the office of District and Sessions Judge, District Court, Bhopal has preferred the present petition assailing the order of punishment dtd. 24/2/2007, whereby the petitioner was removed from the service by the Disciplinary Authority after conducting the Departmental Enquiry.

(2.) With the consent of the parties, arguments heard for the purpose of final disposal of the petition.

(3.) Brief facts suffice for disposal of the present petition are that the petitioner was initially appointed on the post of Driver on temporary basis in the contingency establishment of District & Sessions Judge, District Court, Bhopal and later on he was appointed in the regular pay scale from