PAWAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by the petitioner challenging the order dated 16/8/2014 whereby the petitioner who was working as Sub Inspector has been dismissed from service invoking the provisions contained in Article 311 (2) of the Constitution of India.

(3.) On the previous date Counsel for State was granted time to examine the matter in the light of the earlier judgment of this court, therefore, though no formal notice has been issued in the matter but considering the pure legal issue involved herein, the counsel for the State without seeking time to file reply has advanced argument in the matter.