Dheerendra Pratap Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6485 MP

                                                                  1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                            BEFORE
                                              HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                       ON THE 29th OF APRIL, 2022

                                                 WRIT PETITION No. 171 of 2022

                                Between:-
                                DHEERENDRA PRATAP SINGH S/O AMAAN SINGH
                                OCCUPATION: SECRETARY GRAM PANCHAYAT
                                DHARI AND IN CHARGE SECRETARY GRAM
                                PANCHAYAT KHADDA JANPAD PANCHAYAT
                                SIRMOUR DIST. REWA MP (MADHYA PRADESH)

                                                                                                      .....PETITIONER
                                (BY SHRI K.K GAUTAM, ADVOCATE )

                                AND

                      1.        THE STATE OF MADHYA PRADESH THR.
                                PRINCIPAL SECRETARY OF RURAL DEVEL. DEPT.
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                      2.        COLLECTOR R EWA DISTRICT .REWA (MADHYA
                                PRADESH)

                      3.        CHIEF EXECUTIVE OFFICER ZILA PANCHAYAT
                                REWA DISTRICT .REWA (MADHYA PRADESH)

                      4.        COMMISSIONER R EWA REWA DIVISION REWA
                                (MADHYA PRADESH)

                      5.        EXECUTIVE ENGINEER RURAL ENGINEERING
                                S ER V I C E DIVISION NO. 1 REWA (MADHYA
                                PRADESH)

                                                                                                   .....RESPONDENTS
                                (BY SHRI VED PRAKASH TIWARI, GA FOR STATE )

                             T h is petition coming on for hearing this day, the court passed the
                      following:
                                                                   ORDER

Shri K.K Gautam, learned counsel for the petitioner.

Shri Ved Prakash Tiwari, learned G.A for the respondent/State.

Learned counsel for the petitioner submits that petitioner is Panchayat Karmi. He was placed under suspension about 16 months back, charge on him was of some financial irregularities. Petitioner has already deposited the amount of recovery proposed against him. Therefore, he submits that authorities

Signature SAN Not be directed to review suspension order in light of the judgment of the Supreme Court in the case of Verified Ajay Kumar Choudhary Vs. Union of India and other, 2015(7) SCC 291. He submits that a Digitally signed by TARUN KUMAR SALUNKE coordinate Bench in W.P No. 14167/2021 has passed similar order on 21/02/2022. Date: 2022.04.29 18:57:23 IST

Considering the totality of the facts and circumstances of the case as well as the law laid down by the Supreme Court in case of Ajay Kumar Choudhary Vs. Union of India and other(supra) petitioner is directed to file a fresh representation before the respondents/appellate authority within seven days from today. If such a representation is filed within the aforesaid period, the competent

authority is directed to decide the same as expeditiously as possible but not beyond 30 days by passing a reasoned and speaking order and the same shall be communicated to the petitioner forthwith.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid, this writ petition is disposed of.

(VIVEK AGARWAL) JUDGE tarun