Sanjay Kumar Shah vs The State Of Madhya Pradesh
2021 Latest Caselaw 993 MP

                                                                        1                             WP-5263-2021
                                           The High Court Of Madhya Pradesh
                                                      WP-5263-2021
                                             (SANJAY KUMAR SHAH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                  1
                                  Jabalpur, Dated : 23-03-2021
                                         Shriv Dharmendra Soni, learned counsel for petitioner.
                                         Ms. Sharda Dubey, learned Panel Lawyer for respondent/State, on

advance copy.

Heard on admission as well as for grant of stay. The petitioner has filed the present writ petition challenging order dated

25.11.2020 contained i n Annexure-P/1. B y sai d order, petitioner h a s been demoted to the post of Assistant Grade-III from the post of Assistant Grade-II.

Learned 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 matter of R.B. Rai. It is further submitted by counsel appearing for petitioner that petitioner i s a candidate o f General category and order o f 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 notices to respondents on payment of P.F. within seven days by ordinary as well as RAD mode, returnable within three weeks.

Order dated 25.11.2020 contained in Annexure-P/1 shall remain stayed in respect of petitioner, till next date of hearing.

List this petition along with WP No.19823/2020. C.c.as per rules.

(NANDITA DUBEY) JUDGE

jk

Signature Not Verified SAN

Digitally signed by JITIN KUMAR CHOURASIA Date: 2021.03.23 14:48:48 IST