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Union Of India vs Shri Ramesh S. Thete Secretary ...
2021 Latest Caselaw 7325 MP

Citation : 2021 Latest Caselaw 7325 MP
Judgement Date : 11 November, 2021

Madhya Pradesh High Court
Union Of India vs Shri Ramesh S. Thete Secretary ... on 11 November, 2021
Author: Rohit Arya
                                                 1                             CONC-1563-2019
                       The High Court Of Madhya Pradesh
                                CONC No. 1563 of 2019
                (UNION OF INDIA AND OTHERS Vs SHRI RAMESH S. THETE SECRETARY TRIBAL DEVELOPMENT
                        HIGH POWER CASTE SCRUTINY COMMITTEE STATE OF MP BH AND OTHERS)

            9
            Gwalior, Dated : 11-11-2021
                      Shri Dhirendra Singh Chouhan, learned counsel for the petitioner.
                      Shri Imran Khan, learned counsel for the sole respondent.

Shri Imran Khan learned counsel for the sole respondent states that the respondent by virtue of holding the office of Commissioner Development

was the Chairperson of the High Power Caste Scrutiny Committee at the time judgment dt.05.09.2012 was rendered, however, now she is no more the Commissioner, Tribal Development.

It needs no mention that contempt proceedings have been initiated against the respondent by name and the liability of the consequences flowing from in-action on her part is personal, therefore, can not be avoided under the aforesaid pretext. Be that as it may, let the present Chairperson of High Power Caste Scrutiny Committee through an authorized officer produce the entire record of deliberations in compliance of the court order dt.05.09.2012

on or before the next date of hearing. The present respondent shall also explain the circumstances which led to inaction tantamounting non- compliance of the order dt.05.09.2012. It is a matter of serious concern as more than nine years has passed by and the delinquent applicant is at cross- road with bleak hope of the result or recommendation of the Committee in his case.

List this case for further orders on 14th of December 2021. Principal Registrar of this Court is directed to send a copy of the order passed today to the Chairperson, High Power Caste Scrutiny Committee, Bhopal at his official address.

                   (ROHIT ARYA)                              (DEEPAK KUMAR AGARWAL)
                      JUDGE                                               JUDGE
           SP

SANJEEV
KUMAR PHANSE
2021.11.12
17:22:15 +05'30'
 

 
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