MADHUSUDAN AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India challenges the order dated 01.08.2006 (Annexure-P/1), whereby petitioner is dismissed from service by the respondents because he was convicted by the trial Court in Case No.407/2001 on 17.04.2006 for offence under Section 302 of I.P.C. Petitioner was directed to undergo life imprisonment and was further directed to pay fine of Rs.2,000/-.

(2.) Mr. D.K. Tripathi, learned counsel for the petitioner advanced singular contention. He submits that impugned order does not contain any reasons as to why requirement to conduct inquiry is dispensed with. He submits that impugned order runs contrary to the judgment of Supreme Court passed in the case of [Union of India vs. Tusliram Patel] reported in AIR 1985 SC 1416.

(3.) Mr. Pradeep Sahu, learned P.L. for the State supported the order and submits that order impugned is in consonance with Article 311 of the Constitution read with Section 19 of CCS (CCA) Rules 1966.