ANIL SINGH BISEN Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition, petitioner has assailed an order (P/14) dated 8-2-1995 passed by respondent No. 3.

(2.) IT is averred in the petition that the petitioner was appointed as production Assistant. He was later on promoted as Manager. His services were terminated as per order (P/5) dated 12-6-1991 after holding of departmental enquiry. An appeal was preferred before the respondent No. 3. Nothing was done in appeal as such writ petition - W. P. No. 3346/1992 was preferred before this Court for setting aside the order of dismissal. The writ petition was entertained and appeal was directed to be decided by respondent No. l. Chairman passed an order in appeal and dismissed it as per order (P/8) dated 1-12-1992. Petitioner thereafter preferred second appeal before the Govt, of M. P. Same was dismissed as not maintainable as per order (P/10) dated 1-2-1994. Thereafter the petitioner preferred review petition seeking review of the order. Order (P/8) passed in appeal was reviewed and an order (P/12) dated 1-12-1994 directing reinstatement was passed. Order was approved by the Board of director as per resolution (P/13) dated 5-1-1995. Petitioner submitted joining on 5-12-1994 at Nagod. All of a sudden, he was served with an order (P/14)dated 8-2-1995 passed by the respondent No. 3; Chairman of the Sansthan by which earlier order (P/8) reviewed order (P/12) once again without issuance of any notice and the petitioner removal was upheld.

(3.) IN the return filed by respondent No. 2, it is submitted that there was no power for review with the Chairman, hence, the order which was passed in favour of the petitioner was recalled.