MOHANLAL SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is plaintiff's appeal from the decree dismissing his suit for declaration.

(2.) THE plaintiff was a temporary employee in the Food Department. He alleged that he was promoted in the year 1047 on a permanent basis, but the Courts below have found against him on this point. This finding was not disputed before me.

(3.) THE Plaintiffs services were terminated by the State Government by a month's notice on 15th February 1950. His case was that the action taken against him was in contravention of Article 311 (2) of the Constitution of India and accordingly the order terminating his services was liable to be declared illegal.