KRISHNA KUMAR PATERIA Vs. STATE OF M P

JUDGEMENT

(1.) THIS is an appeal preferred by the original petitioner u/s 2 (1) of m. P. Uchha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 against the order dated 08/07/2008 passed by learned Single Judge in W. P. No. 13474/2003. The learned Single Judge has dismissed the petition.

(2.) THE petitioner was aggrieved by the order dated 11/01/1999 and the order dated 21/09/1999, filed a petition before this Court. By an order dated 11/01/1999 petitioner was dismissed from services and by an order dated 21/01/1999 an amount of Rs. 14,611. 40 was directed to be recovered.

(3.) THE petitioner was employed on the post of LDC and a first information report against the petitioner was lodged. The petitioner was prosecuted a criminal case. A charge sheet was also issued against the petitioner. The copy of the charge sheet is filed as Annexure-A-2 wherein the following charges against the petitioner were framed:-<IMG>np_47_ilr_(MP)_2009.jpg</IMG>