RAJA SHITLANI Vs. STATE OF M.P.

JUDGEMENT

(1.) The learned counsel for the petitioner is heard on the question of admission.

(2.) This petition has been filed under Article 226 of the Constitution of India challenging the orders dated 03. 01. 2019 (Annexure-P/1) and 26. 08. 2019 (Annexure-P/4) passed by the respondent No. 2.

(3.) The petitioner has been issued the charge-sheet by the respondent No. 2 and vide order dated 26. 08. 2019 (Annexure-P/4), the said authority has issued an order appointing the Enquiry Officer and Presenting Officer and simultaneously revoked the order of suspension of the petitioner directing him to be posted in District Hospital, Anuppur.