BUDHIRAJ SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has prayed for following reliefs:-

(2.) Admittedly, this is third visit of the petitioner to this Court for the same grievance. The petitioner, who was appointed by order dated 28-07-1994, was admittedly terminated from service on 17-02-1997. He filed first writ petition WP. No.9929/10 against the termination order before this Court, which was disposed of by order dated 02-08-2010. The respondents were directed to decide the representation in accordance with law. In turn, the respondents decided the representation by order dated 29-11-2010 (Annexure P/9). Aggrieved, the petitioner filed WP. No.1980/11, which was disposed of on 19-10-2015.

(3.) Shri Singh, learned counsel for the petitioner placed reliance on this order and submits that there exists a finding in this case that the petitioner is an employee of G.A.D. Department and not that of India China Society. Hence, the representation was required to be decided in this light but by communication dated 30-03-2016 (Annexure P/11), the respondents have again assigned the same reason for rejecting the representation. In addition, the petitioner is entitled to get the Provident Fund.