Madhya Pradesh High Court
Devraj Singh vs The State Of Madhya Pradesh on 28 September, 2021
Author: Vishal Mishra
1
HIGH COURT OF MADHYA PRADESH
W.P.No.20132/2021
Devraj Singh Vs. State of M.P. & Others
Jabalpur, Dated: 28.09.2021
Shri Ankur Shrivastava, learned counsel for the petitioner.
Shri Manoj Kushwah, learned Panel Lawyer for the
respondents/State.
This petition has been filed by the petitioner seeking
following relief:
"i. To call for the records pursuant to the instant
subject matter for kind perusal of this Hon'ble Court.
ii. To direct the respondents to revoke the suspension of
the petitioner and direct the respondents to reinstate the
petitioner.
iii. To direct the respondents to decide the claim of the
petitioner for grant of the dues for suspension period of the
petitioner.
iv. Any other relief which this Hon'ble Court may deem
just and proper in the facts and circumstances of this case may
kindly be issued in favour of the petitioner along with cost of
the petition."
It is pointed out that the petitioner was placed under
suspension on 10.10.2017 with immediate effect. The criminal
case which was registered and pending against the petitioner has
ended in acquittal of the petitioner vide judgment of acquittal
dated 31.07.2021, passed in SC LOK/09/2019.
It is submitted that after the judgement passed in aforesaid
case he has submitted a representation to the authorities for
revocation of his suspension order on which the committee was
Signature
SAN Not
Verified
Digitally signed by
JASLEEN SINGH
SALUJA
Date: 2021.09.29
10:56:07 IST
constituted and after scrutiny the recommendation of the petitioner
is made by the Collector District - Rewa 01.09.2021 to the
following effect:
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It is argued that despite of the specific recommendation of
the petitioner the authorities are sitting tight on the matter and not
considering the revocation of the petitioner. A detailed
representation is already filed by the petitioner which is pending
consideration before respondent No.1. An innocuous prayer is
made to direct the respondent no.1 to consider and revoke the
suspension of petitioner expeditiously.
Counsel for the State has no objection to the innocuous
prayer made by the petitioner and he submits that the
representation of the petitioner will be considered and decided by
the respondent No.1 and 2 within a period of 30 days.
In such circumstances, the petition is disposed of with a
direction to the petitioner to file a fresh representation to the
respondent Nos.1 and 2 within a period of 10 days from today and
in case if such a representation is filed, respondent Nos.1 and 2
shall dwell upon the same and pass a self contained speaking order
Signature
SAN Not
Verified
Digitally signed by
JASLEEN SINGH
SALUJA
Date: 2021.09.29
10:56:07 IST
within a period of 30 days from the date of receipt of certified
copy of this order and communicate the final outcome to the
petitioner.
It is made clear that this Court has not commented on the
merits of the case.
With the aforesaid observations, this petition stands
disposed of.
Certified copy as per rules.
(VISHAL MISHRA)
JUDGE
Jasleen
Signature
SAN Not
Verified
Digitally signed by
JASLEEN SINGH
SALUJA
Date: 2021.09.29
10:56:07 IST
