VIKRAM PATEL Vs. M P S E B

JUDGEMENT

(1.) With the consent of the learned Counsel for the parties, the matter is being heard finally.

(2.) Facts necessary for disposal of the instant appeal, briefly stated, are that the appellant is employed as Paricharak Grade II (line) with respondent No. 2, namely, M.P. Poorva Kshetra Vidyut Vitran Company Ltd. The appellant vide order dated 15-7-2010 was placed under suspension on the ground that in view of the order dated 30-6-2010 passed by the Judicial Magistrate First Class, Katni in Criminal Cases No. 1364/2004,1365/2004 and 1366/2004 the appellant was taken into custody on 30-6-2010 and remained in custody till 3-7-2010. The appellant in the aforesaid criminal cases was sentenced to undergo Rigorous Imprisonment of one year each with fine of Rs. 8 lacs, 1.5 lacs and 2 lacs, respectively.

(3.) The. appellant challenged the validity of the aforesaid order before learned Single Judge in the writ petition. Learned Single Judge vide order dated 16-8-2010 dismissed the writ petition preferred by the appellant on the ground that the appellant failed to substantiate the plea that the provisions of Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 [in short 'the (Standing Orders) Rules, 1963'] are applicable to the case of the appellant.