Madhya Pradesh High Court
Kalyan Singh vs The State Of Madhya Pradesh on 20 June, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-9287-2018
(KALYAN SINGH Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 20-06-2018
Shri Mohan Sausarkar, learned counsel for the petitioner.
Ms. Sonali Shrivastava, learned Panel Lawyer for the
respondents/State.
sh I.A. No. 7158/2018, an application for urgent hearing during summer vacation is dismissed as having been rendered e ad infructuous.
I.A. No. 5565/2018 is considered and allowed. Heard on the question of admission. Pr a The grievance of the petitioner is that he has been hy terminated from service by an oral order without giving him an ad opportunity of hearing and holding an enquiry behind his back. It M is submitted that the same has been done in violation of Section 56 and 57 of the M.P. Municipalities Act, 1961.
of Notices have been served Hamdust but no reply has been rt filed till date.
ou Learned counsel appearing for the respondents prays for and is granted four weeks' time to file reply. C Considering the aforesaid, as an interim measure, the h ig petitioner be allowed to continue in his service till next date of H hearing.
List this matter after four weeks. Certified copy as per rules.
(NANDITA DUBEY) JUDGE b Digitally signed by BHARTI GADGE Date: 2018.06.21 11:44:03 +05'30'