RAMESH SINGH THAKUR Vs. JABALPUR DEVLOPMENT AUTHORITY

JUDGEMENT

(1.) With consent the matter is heard finally.

(2.) Correctness of the show cause notice dated 24-3-1999 is being questioned in this petition. By said show cause notice the petitioner is called upon as to why an action under the provisions of Madhya Pradesh Civil Service (Classification,Control and Appeal) Rules, 1966 (hereinafter referred to as 'Rules of 1966')be not taken and the petitioner be removed from service because the appointment of the petitioner on compassionate ground has been rendered invalid.

(3.) The relevant facts giving rise for the issuance of said notice are that the petitioner by order dated 9-11-1982 was appointed as Assistant Tractor Driver on contingency on a fixed pay of Rs.75 in grade Rs.75-140 on temporary basis. Thereafter by order dated 11-4-1984 he was promoted as Assistant Grade III in grade Rs.445-635 and by order dated 16-1-1991 he was promoted as Assistant Grade II in grade Rs.95-1530. The services of the petitioner thereafter were regularized by order dated 22-3-1997 with effect from 10-11-1984.