Section 8(b) in The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1984
(b)to stay the operation of an order for transfer, suspension, reduction in rank, compulsory retirement, dismissal, removal or otherwise termination of service of, or taking charge from, any person appointed to public service and post in connection with the affairs of the State including any employee of any company or corporation owned or controlled by the State Government; or
