Smt. Kesharbai vs The State Of Madhya Pradesh
2022 Latest Caselaw 6513 MP

                          :1:   W.P.No. 9890-2022

         IN THE HIGH COURT OF MADHYA PRADESH
                           AT INDORE
                      W.P. No. 9890 of 2022
           ( Smt. Kesharbai vs. State of Madhya Pradesh & ors)

Dated: 29.04.2022

      Shri Manoj Manav, learned counsel for the petitioner.
      Shri Koustubh Pathak, learned Govt. Advocate for the respondent

/State in an advance notice.

Heard on the question of admission.

The present petition has been filed against order dated 11.4.2022 passed by the respondent No.2-Commissioner, Ujjain Division, Ujjain (M.P.) who has rejected the application for grant of interim relief.

Counsel for the petitioner has argued before this Court that the order passed by the Commissioner is contrary to the judgment delivered by this Court in the case of Amritlal Jaiswal vs. State of M.P. and others reported in 2008 (III) MPWN 108 and his contention is that without conducting any inquiry in the matter, the petitioner has been removed. He has also drawn the attention of this Court towards order dated 10.4.2019 passed in Writ Petition No.7516/2019, wherein in similar circumstances interim order has been granted.

Counsel for the respondent/State has fairly stated before this Court that the petition itself be disposed of with a direction to the Commissioner to decide the appeal preferred before the Commissioner within reasonable time and till then the order dated 21.3.2022 be kept in abeyance.

:2: W.P.No. 9890-2022

In the light of the aforesaid, petition stands disposed of. The respondent No.2-Commissioner, Ujjain Division, Ujjain is directed to decide the appeal within a period of 45 days from the date of receipt of certified copy of this order and till then the order dated 21.3.2022 shall remain kept in abeyance.

Certified copy, as per rules.

(Subodh Abhyankar) Judge moni

Digitally signed by MONI RAJU Date: 2022.04.30 11:26:19 +05'30'