RANJIT SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioner that by order dated 27/07/2016 the services of the petitioner were terminated and the appeal has been dismissed by order dated 06/08/2018. The petitioner has filed a review under Rule 29 of Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966 on 26/12/2018. However, the said review application has not been decided and it is still pending.

(3.) I have gone through the application for review dated 26/12/2018. The said application reads as under:-