Raghvendra Rajput vs The State Of Madhya Pradesh
2021 Latest Caselaw 938 MP

                                                           1                            WP-6546-2021
                              The High Court Of Madhya Pradesh
                                         WP-6546-2021
                          (RAGHVENDRA RAJPUT AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 22-03-2021
                            Shri Amit Seth, learned counsel for the petitioners.
                            Shri Jubin Prasad, learned Panel Lawyer for the respondent/State.

Heard on the question of admission.

By the instant petition, the petitioners are challenging the order passed by the authority whereby services of the petitioners have been terminated.

Learned counsel for the petitioners submits that in pursuance to the instructions issued by the Deputy Registrar, Cooperative Societies, the Administrator acted upon the same and directed the Society Manger to remove the petitioners from the post of Salesmen and submit the report. He further submits that it is an order passed by the Administrator and no notice was issued to the petitioners by the authority and all the enquiry has been conducted behind their back.

Counsel for the petitioners further submits that even otherwise the Administrator cannot perform the statutory function as he is holding the

additional charge of the post. He further submits that in number of cases this Court has interfered in the matter where the Administrator has performed the statutory function in the light of the judgment passed by the Full Bench of this Court in the case of Grija Shankar Shukla Vs. Sub-Divisional Officer, Hadra & Others reported in 1973 MPLJ 411.

Let notices be issued to the respondents on payment of process fee within a period of seven days by registered mode.

B y way of interim measure, it is directed that the operation of the orders impugned Annexures-P/1 and P/3 shall remain stayed till the next date of hearing.

Certified copy as per rules.

Signature
 SAN      Not
Verified                                                                     (SANJAY DWIVEDI)
Digitally signed by
SHARAN JEET
KAUR JASSAL
Date: 2021.03.23
10:48:15 IST
                             2      WP-6546-2021
                                JUDGE
                      sjk




Signature
 SAN      Not
Verified

Digitally signed by
SHARAN JEET
KAUR JASSAL
Date: 2021.03.23
10:48:15 IST