Ramji Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 3911 MP

                                                                      1                               WP-12399-2021
                                           The High Court Of Madhya Pradesh
                                                      WP-12399-2021

(RAMJI PATEL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 03-08-2021 Heard through Video Conferencing.

Shri A.P.Singh, learned counsel for the petitioner. Shri Darshan Soni, learned Govt. Advocate for the State prays for further time to obtain instructions in the matter.

Counsel for the parties are also directed to point out the relevant rule

governing the appointment on the post of Additional Public Prosecutor.

Counsel for the petitioner has placed reliance upon the judgment of this Court in the matter of Rajesh Sharma Vs. State of M.P. and others, reported in 2005(3) M.P.H.T. 84; but, in that case, the petitioner was appointed on 27.11.2002 as Special Public Prosecutor for three years but before completion of three years, his appointment was terminated; whereas, annexure P/1 in the present case indicates that the petitioner was appointed for a period of one year or till 62 years, whichever is earlier, on probation.

Learned counsel for the petitioner has stated that vide annexure P/4 the

probation period was confirmed; but, annexure P/4 does not say so and it only states that the work and character of the petitioner was good. In these circumstances it is necessary for the counsel for the petitioner to point out the relevant rule which governs the appointment as also the right of the petitioner to continue on the post in question.

List on 9.8.2021.

(PRAKASH SHRIVASTAVA) JUDGE

HS

Signature Not Verified SAN

Digitally signed by HEMANT SARAF Date: 2021.08.04 17:14:03 IST