Sakharam Chauhan vs The State Of Madhya Pradesh
2022 Latest Caselaw 3420 MP

                                       1
            The High Court Of Madhya Pradesh
                      RP No. 18 of 2021
              (SAKHARAM CHAUHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 10-03-2022
        Shri Siddharath Sharma, learned counsel for the petitioner.

        Shri Vijay Sundaram, learned Panel Lawyer for the respondents/State.

The instant review petition has been preferred taking exception to the order dated 20/03/2019 passed in W.P.No.1867/2018 and seeking review of the said order on the ground that the petitioner was a probationer and he deserves a departmental enquiry at least before termination of his services.

Learned counsel for the respondents/State opposed the prayer by supporting the impugned order and submitted that earlier the Division Bench of this Court has extensively dealt in respect of relevant regulating provision viz. Regulation 59 of M.P. Police Regulations and judgment pronounced by the Hon'ble Apex Court in this regard and thereafter, came to the conclusion about the merit of the case.

Heard learned counsel for the rival parties.

Considering the rival submissions and perusal of the impugned order dated 20/03/2019, it appears that all necessary contours of the litigation have been taken

care of earlier by the Division Bench of this Court. Relevant provision of Regulation 59 of M.P. Police Regulations and its impact has also been considered. Judgments pronounced by the Hon'ble Apex Court is rightly applied in the facts and circumstances of the case. Cumulatively, no case for review of the order is made out especially in narrow scope of the review. No error apparent on the face of the record exists or no ground raised by the petitioner attracts indulgence this Court. Hence, this review petition is dismissed.

   (ANAND PATHAK)                                      (SATISH KUMAR SHARMA)
       JUDGE                                                    JUDGE

rahul

                                                                      Digitally signed by RAHUL SINGH PARIHAR

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676 d0cde4dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D 487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910F D4AB9D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2022.03.10 17:40:08 +05'30'