RAGHUNATH SINGH Vs. STATE OF M P

JUDGEMENT

(1.) RECORD is perused and learned counsel for the State is heard.

(2.) THE petitioner by filing the original application before the M.P. State Administrative Tribunal challenged the order dated 23.10.1996 (Annexure A/7) whereby the services of the petitioner have been dispensed with by the respondents under Rule 19(I)(II) of the M.P. Civil Services (Classification, Control and Appeal) Rules, 1966 in pursuance of the order passed by this Court on 17.1.1996.

(3.) IN pursuance of the petitioner having been found guilty of the offence also by this Court in Criminal Appeal No.953/1986 the respondent issued a show cause notice to the petitioner on 19.9.1996 (Annexure A-3) calling upon him as to why his services be not dispensed with immediately as the finding of guilt was arrived at by this Court. The petitioner filed replied to the said cause notice on 1.10.1996 and requested the respondent for withdrawal of punishment of removal from services on the ground that sentence imposed by the High Court was already undergone by him before the affirmation of conviction by the High Court and sentence was not undergone after the order of the High Court and that fine amount was already deposited by him. However, the respondents after taking into consideration the reply of the petitioner and all other relevant aspects passed the order of dispensation of services of the petitioner on 23.10.1996, which is impugned in this petition.