Citation : 2022 Latest Caselaw 6474 MP
Judgement Date : 29 April, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
ON THE 29th OF APRIL, 2022
WRIT PETITION No. 9140 of 2022
Between:-
SMT. POOJA JAIN S/O SHRI KEWAL KUMAR JAIN ,
AGED ABOUT 30 YEARS, OCCUPATION: WORKING
AS CHIEF EXECUTIVE OFFICER JANPAD
PANCHAYAT KESLI DISTRICT SAGAR (MADHYA
PRADESH)
.....PETITIONER
(BY SHRI RAJESH PRASAD PANDEY, LEARNED COUNSEL FOR THE
PETITIONER)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
PRINCIPAL SECRETARY PANCHAYAT AND SOCIAL
WELFARE DEPARTMENT VALLABH BHAWAN
BHOPAL (MADHYA PRADESH)
2. COMMISSIONER (REVENUE) SHRI MUKESH
KUMAR SHUKLA, SAGAR DIVISION SAGAR (M.P.)
(MADHYA PRADESH)
3. THE COLLECTOR SAGAR DISTRICT SAGAR M.P.
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI LALIT JOGLEKAR, LEARNED GOVERNMENT ADVOCATE
FOR THE RESPONDENTS/STATE)
T h is petition coming on for admission this day, the court passed the
following:
ORDER
This petition under Article 226 of the Constitution of India has been filed being aggrieved by the order dated 07.04.2022 (Annexure-P/1) passed by respondent No.2, whereby the petitioner has been placed under suspension.
2. At the outset, learned counsel for the respondents/State has pointed out that the statutory efficacious alternative remedy of filing an appeal is available to the petitioner under Rule 23 of Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 and as such, the present writ petition is not maintainable and deserves to be dismissed.
Signature Not Verified SAN
Digitally signed by DHEERAJ PRATAP SINGH Date: 2022.04.29 15:52:23 IST In light of the judgment passed by this Court in the case of Anil Kumar
Pandey Vs. Managing Director, Human Resources [2013 (1) MPWN 19], since efficacious statutory alternative remedy of appeal is available, this Court is not inclined to entertain this petition however, relegates the petitioner to avail the aforesaid alternative remedy by filing an appeal before the competent Authority
within a period of 15 days' from the date of receipt of certified copy of the order passed today. If such appeal is filed by the petitioner within the aforesaid period, the competent Authority shall decide the same as expeditiously as possible preferably within a period of two months and pass a reasoned and speaking order in accordance with law.
It is made clear that, this Court has not expressed any opinion on merits of the case.
With the aforesaid, this petition stands disposed of. Certified copy as per rules.
(S. A. DHARMADHIKARI) JUDGE DPS
Signature Not Verified SAN
Digitally signed by DHEERAJ PRATAP SINGH Date: 2022.04.29 15:52:23 IST
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