AJAY KUMAR RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this writ petition under Article 226 of the Constitution of India making following prayer:-

(2.) Learned Senior Counsel appearing for the petitioner submitted that petitioner holds lien on the post in Nana Ji Deshmukh Veterinary Science University, Jabalpur therefore, he may be permitted to come back.

(3.) Learned Senior Counsel relied upon the judgment passed in case of State of Rajasthan and another Vs. S. N. Tiwari and others, (2009) 4 SCC 700. The Supreme Court held in para 17 which is reproduced as under:-