Virendra Kumar Tripathi vs The State Of Madhya Pradesh
2021 Latest Caselaw 193 MP

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                   THE HIGH COURT OF MADHYA PRADESH
                                        W.A. No. 193 / 2021
                    (Virendra Kumar Tripathi vs. State of Madhya Pradesh and others)


Jabalpur, Dated: 24.02.2021

                   Mr. Prashant Singh, Senior Advocate, with Ms. Mala Singh and Mr.
Anshul Tiwari, Advocates for the appellant.
                   Mr. A.R. Rao, Government Advocate, for the respondents.

This appeal is directed against the the judgment of the learned Single Judge dated 15.2.2021, by which the writ petition filed by the appellant/writ petitioner against the order of suspension dated 17.12.2020 has been dismissed.

The appellant/writ petitioner was working on the post of Assistant Grade II and he has been suspended by the order of the Collector dated 17.12.2020 for certain reasons. The learned Single Judge declined to entertain the writ petition taking note of the fact that the appellant/writ petitioner apart from filing the writ petition had also availed the remedy of appeal before the Divisional Commissioner, Shahdol on 1.2.2021 and, therefore, he cannot be permitted to avail two remedies.

Having regard to the fact that the appeal has already been filed by the appellant/writ petitioner, the writ appeal is disposed of with a direction to the Divisional Commissioner, Shahdol to decide the appeal as early as possible, but not later than 30 days from the date of production of a copy of this order.

The writ appeal stands disposed of with the aforesaid observation.

                    (MOHAMMAD RAFIQ)                     (VIJAY KUMAR SHUKLA)
                     CHIEF JUSTICE                               JUDGE
Digitally signed
Aks/-
by ANIL KUMAR
S
Date:
2021.02.25
14:43:54 +05'30'