JAGDISH PRASAD PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner by way of present petition seeks following relief :

(2.) At the out set it is noticed that earlier also for the selfsame relief the petitioner had approached Madhya Pradesh State Administrative Tribunal vide application-O.A.590/2002. The said application was transferred to High Court after abolition of Tribunal; wherein, in a Lok Adalat held on 09.10.2004 following order came to be passed :

(3.) That in pursuance to said order the petitioner was called for personal hearing/re-conciliation on 15.12.2004. The petitioner's son appeared for the petitioner on 17.01.2005.