Deepak Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 5871 MP

                                                      1                              WP-19174-2021
                          The High Court Of Madhya Pradesh
                                     WP-19174-2021
                                (DEEPAK LODHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

              1
              Jabalpur, Dated : 22-09-2021
                       Heard through Video Conferencing.
                       Shri Om Prakash Dwivedi, learned counsel for the petitioner.
                       Shri Devdatt Bhave, learned PL for the respondents/State.

Petitioner has filed this petition challenging order dated 04.08.2021, contained in Annexure P/1. By said order, Superintendent of Police, Balaghat

has cancelled the charge-sheet issued to petitioner and has passed order for de-novo enquiry.

Counsel appearing for the petitioner submitted that impugned order dated 04.08.2021 is contrary to Rule 15(1) and 15(2) of the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966. He also placed reliance on a judgment reported in 2009 (4) MPLJ 204 (Prafulla Kumar Chaturvedi vs State of M.P.) and submitted that de-novo enquiry could not be ordered by the Superintendent of Police, Balaghat and same is contrary to law.

Issue notices of this writ petition on respondents by ordinary as well as RAD mode on payment of process fee within seven days, returnable within four weeks.

Meanwhile, impugned order dated 04.08.2021 passed in DE No.22/2020 by Superintendent of Police, Balaghat shall remain stayed till next date of hearing.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

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Digitally signed by VINOD KUMAR TIWARI Date: 2021.09.22 17:37:00 +05'30'