MADANLAL CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent heard finally.

(2.) The petitioner is seeking review of the order dated 13.3.2019 whereby W.P. No. 23188/2018 filed by the respondent No. 5 herein was allowed and the removal of the respondent No. 5 from the post of Vice President was set aside placing reliance upon the judgment of the Division Bench in the matter of Dhanwanti v. State of M.P. reported in 2013 (2) JLJ 84.

(3.) Learned counsel appearing for the petitioner has pointed out that subsequently the law laid down in the case of Dhanwanti (supra), has been held to be not a good law by the Full Bench by the judgment dated 4.10.2018 passed in WP No. 880/2018 in the matter of Om Kar Mahole v. State of M.P. and others 2019 (2) JLJ 6.