Upendra Singh Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 6895 MP

                                                                     1                                 WP-23316-2021
                                           The High Court Of Madhya Pradesh
                                                      WP-23316-2021
                                            (UPENDRA SINGH PATEL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                  1
                                  Jabalpur, Dated : 27-10-2021
                                          Shri Shreekant Mishra, learned counsel for the petitioner.
                                          Shri Ayur Jain, learned Panel Lawyer for the respondent/State.

Petitioner is aggrieved of order dated 24/08/2021 whereby the Chief Executive Officer, Jila Panchayat Satna, whereby said authority has denied the claim for grant of Krammonati to the petitioner on the ground that Lokayukt

case is pending against him unless that case is decided his claim for grant of Krammonati can't be considered.

Shri Mishra submits that learned Special Judge under Prevention of Corruption Act, 1988, Satna vide judgment dated 03/03/2020 passed in Case No. 300012/2015 has acquitted the petitioner from the charges under sections 7, 13(1)(d) read with section 13(2) of Prevention of Corruption Act and thereafter, the Chief Executive Officer, Jila Panchayat, Satna has revoked his suspension vide order dated 07/10/2020, yet in an arbitrary and mechanical manner his representation has been rejected in the name of pendency of the

criminal case.

After hearing learned counsel for the petitioner and on going through the record, it is evident that the Chief Executive Officer, Jila Panchayat Satna has not taken into consideration the fact that the petitioner has been acquitted and merely pendency of appeal in this regard cannot be a ground for denying benefit of krammonati.

Issue notice to the respondent no.3 on payment of process fee by registered AD post. Returnable within four weeks.

List in the week commencing 10/01/2022.

(VIVEK AGARWAL) JUDGE Signature Not Verified SAN tarun

Digitally signed by TARUN KUMAR SALUNKE Date: 2021.10.29 15:57:19 IST 2 WP-23316-2021

Signature Not Verified SAN

Digitally signed by TARUN KUMAR SALUNKE Date: 2021.10.29 15:57:19 IST