Sunny Mangal vs The State Of Madhya Pradesh
2021 Latest Caselaw 2987 MP

          HIGH COURT OF MADHYA PRADESH,
                BENCH AT GWALIOR

                         W.P.No.11087/2021
           ( Sunny Mangal Vs. State of M.P. and others )
                                 (1)

Gwalior, dated : 05.07.2021

      Heard through video conferencing.

      Shri R.B.S.Tomar, learned counsel one for the petitioner.

      Shri Neelesh Singh Tomar, learned Government Advocate for

the respondents/State.

I.A.No.7199/2021, an application for urgent hearing is

considered and allowed.

Heard on admission as well as interim relief.

Learned counsel for the petitioner contended that the

impugned order of suspension dt.17.06.2021 (Annexure P/1) has

been passed by the Officer in Charge, which could not have been

passed by him in the light of the judgment of the coordinate Bench

of this Court at Principal Seat in W.P.No.15189/2017. Secondly he

contended that the suspension of the petitioner is selective in nature

as no action against the main persons has been taken and thirdly the

impugned order is malafide.

Issue notice to the respondents on payment of process fee by

RAD mode within seven working days, failing which this petition

shall stand dismissed without further reference to the Court. Notices

be made returnable within four weeks.

In the meanwhile, effect and operation of the impugned order

dt.17.06.2021 (Annexure P/1), so far as it relates to the petitioner, HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR

W.P.No.11087/2021 ( Sunny Mangal Vs. State of M.P. and others )

shall remain stayed till next date of hearing.

List this case after four weeks.

Certified copy/E-copy as per rules/directions.

(S.A.Dharmadhikari) Judge SP

SANJEEV KUMAR PHANSE 2021.07.05 18:20:35 +05'30'