Madhya Pradesh High Court
Ram Bahadur Singh Bhadoriya vs The State Of Madhya Pradesh Thr on 15 December, 2015
1
W. P. No. 8232/ 2015
15/12/2015
Shri M.P.S. Raghuvanshi, learned counsel for the petitioner.
Shri S.K. Jain, learned Government Advocate for the
respondents.
Heard on the question of admission as well as the interim relief.
On payment of process-fee by registered post with acknowledgment due within a week, issue notice on merits as well as the aforesaid interim relief, to the respondents.
Notices be made returnable within a period of four weeks. Learned counsel for the petitioner submits that the petitioner is posted in the institution, which has been taken over by the State Government. However, the services of the petitioner have not been absorbed by the State Government and therefore, the Commissioner, Chambal Division, District- Morena, has no authority in law to place the petitioner under suspension.
In view of the aforesaid submissions and in the facts of the case, it is directed that the operation and effect of the impugned order dated 26.08.2015 shall remain stayed till next date of hearing.
C.C. as per rules.
(Alok Aradhe) Judge @PK