Abhijeet Tiwari vs The State Of Madhya Pradesh
2021 Latest Caselaw 5873 MP

                                                                                1                               WP-5546-2021
                                                     The High Court Of Madhya Pradesh
                                                                WP-5546-2021
                                                        (ABHIJEET TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             2
                                             Indore, Dated : 22-09-2021
                                                   Heard through Video Conferencing.
                                                   Shri L.C.Patne, learned counsel for the petitioner.
                                                   Shri Ranjeet Sen, learned Panel Lawyer for the respondent/State.

Learned counsel for the petitioner is not claiming the relief as sought by in the petition, however, it is prayed that the order of dismissal of his service

be converted into one from removal from service which shall not entail in future disqualification. In support of his contention he has relied upon the judgment of the Hon'ble Supreme Court in the case of B.C.Chaturvedi Vs.Union of India and others 1995 (6) SCC 749.

Learned counsel for the State seeks two days time to go through the aforesaid judgment and advance his arguments on the question of proportionality of the punishment.

List this case on 24.09.2021.

(SUBODH ABHYANKAR) JUDGE

RJ

Signature Not Verified VerifiedDigitally Digitally signed by SAN REENA JOSEPH Date: 2021.09.23 10:44:08 IST