ADITYA DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This Appeal under Section 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 22/11/2018 passed in Writ Petition No.27180/2018.

(2.) The Writ Petition was directed against the order dated 29/09/2018 passed by the Chief Executive Officer, Janpad Panchayat Kolaras, District Shivpuri, dispensing with the services of the Appellant on the ground of non-satisfactory service.

(3.) The Appellant was on re-appointment for a period of one year as Assistant Grade-III. Thus, re-appointment was in furtherance to the resolution dated 19/05/2017 passed by the Janpad Panchayat, Kolaras which was in consonance with the Rules, viz, Madhya Pradesh Civil Padon Par Samvida Niyukti Niyam 2017(hereinafter referred to as "Rules of 2017"), framed under the proviso to Article 309 of the Constitution, by order dated 23/04/2018, on the following conditions: