BHARAT PRASAD SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has invoked jurisdiction of this Court under section 2 (1) of M. P. Uchch Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam 2005, by assailing order dated 6. 9. 2006 in W. P. No. 97/2002, by which the writ petition filed by the petitioner under Article 226/227 of the constitution of India, was dismissed on merits.

(2.) THE appellant challenged the order of suspension dated 17. 7. 2001 Annexure P-1, show cause notice dated 3. 1. 2002 Annexure p. 1-A and prayed that he may be reinstated with full salary, allowances, with interest w. e. f 17. 7. 2001 and to treat the period from 17. 7. 2001 till the date in continuity of service and grant of all consequential benefits. The petition was filed on following facts :-

(3.) THE respondents nos. 1 to 5 filed the reply and submitted as under :-