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Smt. Meena Tiwari vs The State Of Madhya Pradesh
2021 Latest Caselaw 3206 MP

Citation : 2021 Latest Caselaw 3206 MP
Judgement Date : 12 July, 2021

Madhya Pradesh High Court
Smt. Meena Tiwari vs The State Of Madhya Pradesh on 12 July, 2021
Author: Chief Justice
                                                                              1                                 WA-594-2021
                                                     The High Court Of Madhya Pradesh
                                                                 WA-594-2021
                                                      (SMT. MEENA TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                       Jabalpur, Dated : 12-07-2021
                                               Heard through Video Conferencing.

                                               Shri Dileep Kumar Pandey, learned counsel for the appellant.
                                               Shri Ankit Agrawal, learned Govt. Advocate for the respondents/ State.

Shri S. S. Baghel, learned counsel for respondent No.6. This appeal is directed against the order passed by the learned Single

Judge dated 30.6.2021 passed in W.P. No.8565/2021, by which the writ petition filed by the appellant against the order dated 1.4.2021, whereby the Additional Commissioner, Rewa Division, Rewa, in the pending appeal preferred by the petitioner has rejected the application for grant of stay order.

By the impugned judgment the learned Single Judge has directed the Additional Commissioner, Rewa Division, Rewa to decide the appeal positively within a period of three months from the date of communication of the certified copy of the order produced before him.

If eventually the appeal succeeds everything will be restored back to

the appellant. Therefore, we do not perceive any illegality in the order passed by the learned Single Judge directing disposal of the appeal finally on merits within a period of three months rather than staying the execution of the order dated 9.3.2021 quashing the appointment of the appellant/ writ petitioner.

In view of the aforesaid, appeal is disposed of reiterating the direction passed by the learned Single Judge.

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


                                       mrs. mishra




Signature Not Verified
  SAN




Digitally signed by MRS DEEPA MISHRA
Date: 2021.07.13 16:10:18 IST
 

 
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