MAHENDRA SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 19.4.2017 by which he has been removed from service and order dated 24.10.2017 whereby respondent No.1 being appellate authority has dismissed the appeal.

(2.) Facts necessary for disposal of this writ petition are as under :

(3.) Being aggrieved by the aforesaid order of removal from service, petitioner preferred an appeal before the Divisional Commissioner (Revenue) Indore, who vide order dated 24.10.2017, has dismissed it, hence the present petition before this Court.