Dr. Manoj Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 182 MP

Citation : 2022 Latest Caselaw 182 MP
Judgement Date : 4 January, 2022

Madhya Pradesh High Court

Dr. Manoj Jain vs The State Of Madhya Pradesh on 4 January, 2022

Author: Pranay Verma

                                          1

          HIGH COURT OF M.P. : BENCH AT INDORE
                        W.P. No.21993/2021
              Dr. Manoj Jain S/o Shanti Kumar Jain
                    vs. State of M.P. and others
Indore : 04/01/2022 :-
      Shri Lokesh Mehta, learned counsel for the petitioner.
      Shri Kushagra Jain, learned Panel Lawyer for                       the
respondents/State.

Heard on the question of admission.

01. The petitioner has filed the present petition being aggrieved by order dated 6.9.2021 whereby the Chief Executive Officer & Principal of Govt. Autonomous College of Dentistry, Indore has directed her to give a Bank Guarantee of Rs.50,00,000/- apart from an undertaking to give 5 years service in the College.

02. The petitioner is aggrieved by the condition of submitting the Bank Guarantee of Rs.50,00,000/-. The petitioner has placed reliance over the judgment of the Division Bench of this Court in the case of Dr. Smt. Neelam Vijayvargiya V/s. State of M.P. & others (W.P. No.8270/2015 in which similar type of condition has been quashed. Thereafter, in various cases, this Court has set aside such type of arbitrary condition. The copy of all such orders have been filed as Annexure P/8, P/9 and P/14.

03. In view of the above, this petition is disposed of. The order passed in the case of Dr. Smt. Neelam Vijayvargiya (supra) shall apply mutatis mutandis to the case of present petitioner also. The respondents are directed to pass an appropriate order in the matter of grant of study leave by treating the petitioner at par with Dr. Smt. Neelam Vijayvargiya and Dr. Manish Verma. The exercise of passing necessary orders be concluded within a period of ten days from today and the respondents shall also release the salary of the petitioner within the aforesaid period.

04. With the aforesaid, this petition is disposed of.

C.C. as per rules.

                                                    (Pranay Verma)
Aiyer*                                                   Judge
Digitally signed by
JAGDISHAN AIYER
Date: 2022.01.04
17:52:12 +05'30'