HARCHARAN SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Dharmendra Nayak, learned counsel for the appellant.

(2.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nyalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 02/04/2018 passed in Writ Petition No. 6742/2018, whereby; learned Single Judge declined to cause any interference with the order dated 30.01.2018 whereby the petitioner was placed under suspension.

(3.) Elected as a member of Krishi Upaj Mandi Samiti, Lashkar, Gwalior in the year 2012, the appellant was subjected to show cause notice on 04.01.2018 under Sub-section (1) of Section 55 of Madhya Pradesh Krishi Upaj Mandi Samiti Adhiniyam, 1972.