Nahida Akhtar vs The State Of Madhya Pradesh
2021 Latest Caselaw 4683 MP

                                                                   1                               WP-4119-2020
                                         The High Court Of Madhya Pradesh
                                                    WP-4119-2020
                                            (NAHIDA AKHTAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                 3
                                 Jabalpur, Dated : 25-08-2021
                                       Heard through Video Conferencing.
                                       Shri Ashok Kumar Gupta, counsel for the petitioner.
                                       Ms. Ankita Khare, Panel Lawyer for the respondent-State.

Heard on the question of admission.

Learned counsel for the petitioner submits that services of the

petitioner were terminated by order dated 08.09.2000 (Annexure P/8) on the ground of registration of a criminal case against her. He submits that thereafter the petitioner was acquitted by the trial court by judgment dated 28.09.2013 (Annexure P/10) on the basis of benefit of doubt. He submits that petitioner has also made an application on 31.03.2016 (Annexure P/11) before the respondent No.2 for her reinstatement in service, but the said application is still pending and no order has been passed thereon so far.

Considering the aforesaid, this petition is disposed of directing respondent No. 2 to consider the pending application of the petitioner dated

31.03.2016 (Annexure P/11) and pass appropriate order thereon in accordance with law taking note of the fact that petitioner has been acquitted in the criminal case and her services were terminated on the basis of registration of the said criminal case. The said exercise shall be completed by the respondent No.2 within a period of 60 days from submitting certified copy of this order.

It is made clear that this Court has not expressed any opinion on merit of the case. The respondent No. 2 shall consider the application of the petitioner and decide the same in accordance with law.

With the aforesaid, this petition is disposed of.

(SANJAY DWIVEDI) Signature Not Verified SAN JUDGE

Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.08.26 12:08:14 IST 2 WP-4119-2020 RAGHVENDRA

Signature Not Verified SAN

Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.08.26 12:08:14 IST