VIVEK SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petition was directed against the order dated 02.01.2015 which is in the following terms:-

(2.) RP.393/2017 "uo vkj{kd 790 foosd 'kekZ ftyk iqfyl cy fHk.M dh lsokvksa dh vko';drk ugha gksus ls fnukad 02-01-2015 ds vijkUg ls mldh lsok;sa lekIr dh tkrh gSA "

(3.) The petitioner was appointed by order dated 15/03/2013 as Constable in grade Rs.5200-20200+ grade pay Rs.1900/-. The appointment was temporary and subject to certain terms and conditions including that: ...[VARNACULAR TEXT OMITTED]...