Ashish Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 4102 MP

                                                                  1                                WP-1257-2019
                                        The High Court Of Madhya Pradesh
                                                   WP-1257-2019
                                            (ASHISH SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           9
                           Jabalpur, Dated : 09-08-2021
                                       Heard through Video Conferencing.
                                       Shri Siddharth Gulatee, Advocate for the petitioner.
                                       Shri Swapnil Ganguly, Deputy Advocate General for the respondents-

State.

Learned counsel for the respondents-State may seek instructions as to

why the petitioner herein may not be given the treatment similar to the one granted in the case of a co-employee Satish Sharma in W.P. No.11349/2015 decided on 5.8.2015, inasmuch as, a similar judgment has already been passed by the Division Bench of this Court in the case of the petitioner herein on 24.6.2016 in W.P. No.10219/2016 ( Ashish Sharma vs. State of M.P. and others), with only consequential benefit for the intervening period and no actual monetary benefit, with liberty to proceed against the petitioner in disciplinary proceedings.

Matter to come up on 01.09.2021.

                                   (MOHAMMAD RAFIQ)                                (VIJAY KUMAR SHUKLA)
                                    CHIEF JUSTICE                                             JUDGE


                          S/


Digitally signed by SACHIN CHAUDHARY
Date: 2021.08.09 17:09:47 +05'30'