Abhayraj Singh Parihar vs The State Of Madhya Pradesh
2022 Latest Caselaw 587 MP

                                                                       1                              WP-29294-2021
                                            The High Court Of Madhya Pradesh
                                                     WP No. 29294 of 2021
                                            (ABHAYRAJ SINGH PARIHAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Jabalpur, Dated : 12-01-2022
                                           Heard through Video Conferencing.

                                           Shri Dharmendra Patel, Advocate for the petitioner.
                                           Shri Aditya Khandekar, P.L. for the respondent/State.

Heard on the question of admission and interim relief. By the instant petition, the petitioner is challenging the order dated 28.12.2021, annexure P/1, whereby he has been placed under suspension.

Learned counsel for the petitioner submitted that the Administrator has passed the impugned order on the direction of the Deputy Director placing the petitioner under suspension. Learned counsel for the petitioner further submitted that the Administrator has no competence to pass the impugned order. He relied upon judgment of this Court in the case of Zila Sahkari Krishi Evam Gramin Vikas Bank Vs. Vasudev Gupta and others , reported in 2003(5) MPHT 317 and in the case of Raghwan Choubey Vs. State of M.P. and others, passed in W.P.No.6914/2015.

Issue notice to the respondents on payment of process fees within a

week.

Notice be made returnable within four weeks. As an interim measure, it is directed that the effect and operation of the impugned order dated 28.12.2021, annexure P/1, shall remain stayed till the next date of hearing.

(S. A. DHARMADHIKARI) JUDGE

HS

Signature Not Verified SAN

Digitally signed by HEMANT SARAF Date: 2022.01.12 17:36:16 IST