Smt. Deepmala Bamne vs The State Of Madhya Pradesh
2022 Latest Caselaw 3883 MP

                                        1                  W.P.No.21429-2021

    THE HIGH COURT OF MADHYA PRADESH, BENCH INDORE
                              W.P.No.21429-2021
     (Smt. Deepmala Bamne w/o Mukesh Kumar Vishwakarma Vs. State of Madhya Pradesh)

Indore, Dated: 21.03.2022
      Ms. Manjula Mukati, learned counsel for the petitioner.
      Shri Bhuwan Deshmukh, learned Govt.Advocate for the
respondent/State.
      Heard on the question of admission.
                                  ORDER

The petitioner has filed the present petition under Article 226 of the Constitution of India, seeking the following reliefs:-

1- ;kfpdkdrkZ dk izdj.k ekuuh; e-iz- mPp U;k;ky;] [k.MihB bUnkSj }kjk ikfjr U;k;n`"Vkar W.P. no. 6284/2019 "Smt. Nisreen Hussain vs. State of M.P." esa ikfjr vkns'k fnukafdr 28-02-2020 ds leku ¼Identical½ o Squarely convered matter gksus ls mls mDr izdj.k esa iznku dh xbZ lgk;rk ;kfpdkdrkZ dks iznku dh tkosa] 2- jsLikW.MsUV~l dks funsZf'kr fd;k tkos fd cky fudsru la?k bUnkSj ds ICDS ifj;kstuk ds deZpkfj;ksa ds leku ;kfpdkdrkZ ds in dk Hkh 'kkldh; lsok esa lafofy;u fd;k tkos vkSj lafofy;u ds leLr ykHk] osrueku vkSj cdk;k osru iznku djsa] 3- jsLikW.MsUV~l dks funsZf'kr fd;k tkos fd os ;kfpdkdrkZ dh lsokvksa ds lafofy;u o fu;fefrdj.k ckcr mfpr vkns'k iznku djs o mls jkT; 'kklu dh Salary Service ml fnukad ls iznku djs ftl fnukad ls ICDS Scheme dk fdz;kUo;u djus gsrq ;kfpdkdrkZ dh fu;qfDRk gqbZA 4- jsLikW.MsUVl dks funsZf'kr fd;k tkos fd ;kfpdkdrkZ dks jsLikW.MsUV~l ds foHkkx es dk;Zjr ,d 'kkldh; deZpkjh ds :i esa lafofy;u fd;k tkus rFkk rnuqlkj inuke ,oa osru Hkqxrku fd;s tkus ds vkns'k iznku fd;s tkosa] 5- jsLikW.MsUV~l dks funsZf'kr fd;k tkos fd os ;kfpdkdrkZ ds iqjs lsokdky ds osru ds varj o le;≤ ij osru vk;ksxksa }kjk dh xbZ vuqla'kkvksa vuqlkj ykHk ds ,fj;lZ dk Hkqxrku djs] 6- izdj.k dh ifjfLFkfr;ks dks ns[krs gq;s vU; dksbZ ;ksX; lgk;rk

tks ekuuh; U;k;ky; ;kfpdkdrkZ dks fnyokuk vko';d le>s fnyokbZ tkosA

Counsel for the petitioner has submitted that the case of petitioner is already covered by the order dated 28.2.2020 passed by this Court in the case of Smt. Nisreen Hussain vs. State of Madhya Pradesh and others (Writ Petition No.6284/2019) and the other identical petitions. Counsel has submitted that the present petitioner be also given the similar relief as has been given to the other identically placed petitioners.

Counsel for the State, on the other hand, has not denied that the aforesaid order has been affirmed by the Division Bench of this Court in Writ Appeal No.946/2020 (State of Madhya Pradesh and others vs. Smt. Nisreen Hussain) and the other connected Writ Appeals vide judgment dated 19.11.2020 and S.L.P. No.12027/2021 filed against the judgment passed by the Division Bench has also been dismissed.

In view of the aforesaid, this Court finds force with the contention raised by the counsel for the petitioner and the order dated 28.2.2020 passed by this Court in W.P. No.6284/2019 shall be applied to the case of the petitioner mutatis mutandis and consequently she would also be entitled for the same relief. The respondents are directed to take an appropriate decision for absorbing the petitioner in Government service within a period of one month from the date of receipt of certified copy of this order.

With the aforesaid, the petition is accordingly disposed of. Certified copy, as per rules.

                                                       (Subodh Abhayankar)
moni                                                       JUDGE

       Digitally signed by MONI RAJU
       Date: 2022.03.21 18:13:10
       +05'30'