Mahesh Manjwani vs The State Of Madhya Pradesh
2021 Latest Caselaw 3035 MP

                                                   1                              WP-5262-2021
                       The High Court Of Madhya Pradesh
                                  WP-5262-2021
                           (MAHESH MANJWANI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Jabalpur, Dated : 06-07-2021
              Heard through Video Conferencing.
              Shri Dharmendra Soni, learned counsel for the petitioner.
              Shri Prakhar Trivedi, learned Panel Lawyer for the respondents/State.

Petitioner has filed the present petition challenging order dated 25.11.2020 contained in Annexure P/1. By said order, petitioner has been

demoted to the post of Assistant Grade-II from Assistant Grade-I.

Counsel appearing for petitioner submitted that said impugned order is passed without giving him an opportunity of hearing and further order is passed mechanically in view of order of status quo passed by Apex Court in the matter of R.B. Rai. It is further submitted by counsel appearing for the petitioner that petitioner is a candidate of General Category and order of status quo granted by Apex Court will not affect his promotion since he does not belong to reserved category. He relied on judgment dated 16.04.2019 passed in W.P. No.13241/2017.

Issue notice to the respondents on payment of process fee within seven days by registered A.D. as well as by ordinary mode, returnable within three weeks.

As an interim measure, order dated 25.11.2020 contained in Annexure P/1 shall remain stayed in respect of petitioner till next date of hearing.

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

(NANDITA DUBEY) JUDGE

b Digitally signed by BHARTI GADGE Date: 2021.07.06 16:32:14 +05'30'