BAIJNATH BANDE Vs. STATE OF MADHYA PRADESH NOW CHHATTISGARH

JUDGEMENT

(1.) THE petitioner had filed this petition before the madhya Pradesh State Administrative Tribunal, Raipur, which was registered as Original Application No. 945/1998. After dissolution of the Tribunal this petition has been transferred to the High Court and it is registered as w. P. (S) No. 2674/2005.

(2.) THE petitioner impugned the order dated 25. 10. 1997 (Annexure A/1), passed by the State Government, whereby the appeal preferred against the order of the Commissioner dated 24. 10. 1995 was dismissed.

(3.) THE brief facts, in nutshell, are that the petitioner was appointed as Second Grade Clerk vide order dated 30. 5. 1973 (Annexure A/15), passed by the Commissioner, bilaspur Division, Bilaspur. He was made quasi permanent second Grade Clerk vide order dated 17. 12. 1976 (Annexure a/3 ). At the relevant time the petitioner was working as reader (second grade clerk) to the Tahsildar Lormi, District - Bilaspur.