HARSH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 30/09/2019 passed in Writ Petition No. 20733/2019.

(2.) The Writ Petition was directed against the order dated 20/09/2019; whereby, the services of the appellant was attached with Chief Executive Officer, Janpad Panchayat Chachoda, District Guna, in respect of the scheme operated by Social Justice and Disabled Welfare Department, State of Madhya Pradesh.

(3.) Learned Single Judge on a finding that attachment was in administrative exigency in respect of the scheme of the Department to which the appellant belonged, declined to cause any indulgence.