ICHCHHIT Garhple And Others Vs Special Estabilsihement
.... aring was given to petitioners and FIR was registered. It is also submitted that no sanction has been granted under Section 17-A of 1988 Act and FIR was registered and investigation has been started. Learned counsel for the petitioners has drawn attention of this Court on the Circular No.F 15-01 ...
Madhya Pradesh High Court
Rajesh Rajora (Dr.) Vs Lokayukt Organization and Another
.... Lokayukt or Up-Lokayukt shall, in each case before it, decide the procedure to be followed for making the enquiry and in so doing ensure that the principles of natural justice are satisfied. 12. Reports of Lokayukt and Up-Lokayukt.- (1) If, after enquiry into the allegations the Lokayukt or an Up ...
Madhya Pradesh High Court
Guman Singh Damor Vs State of Madhya Pradesh and Another
.... 08.2008 and thereafter, the petitioner submitted its reply and additional reply. After considering the same, the enquiry officer submitted the enquiry report dated 10.12.2008 before the Up-Lokayukt. The Up-Lokayukt on being satisfied that the allegation levelled against the petitioner is duly establ ...
Madhya Pradesh High Court (Indore Bench)
Guman Singh Vs State of M.P. and Another
.... he public authority concerned, and the case may be. (6) On receipt of a special order under sub-section (3), or the annual report under sub-section (4), the Governor shall cause a copy thereof together with an exaplanation memorandum to be laid before the State Legislative Assembly. (7) Subjec ...
Madhya Pradesh High Court (Indore Bench)
Dev Vrat Mishra Vs State of M.P. and Another
.... o the allegations made against a public servant on receiving a complaint or other information is altogether different. Even for inquiry, investigation by police agency put at the disposal of Lokayukt can be sought. The inquiry by Lokayukt culminates into a report u/s 12 of the "Lokayukt Adhiniyam" t ...
Madhya Pradesh High Court
Abdul Naim Vs State of M.P. and others
.... any other person or to cause undue harm to any person; (ii) was actuated in the discharge of his functions as such public servant by improper or corrupt motives; (iii) is guilty of corruption; or (iv) is in possession of pecuniary resources or property disproportionate to his known source ...
Madhya Pradesh High Court
M.P. State Coop. Bank Ltd., Bhopal Vs Nanuram Yadav and Others
.... 39. Regularisation, in our considered opinion, is not and cannot be the mode of recruitment by any "State" within the meaning of Article 12 of the Constitution of India or any body or authority governed by a Statutory Act or the Rules framed thereunder. It is also now well-settled that an appointm ...
Supreme Court of India
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