Madhya Pradesh High Court
Surendra Kumar vs The State Of Madhya Pradesh Home ... on 9 November, 2022
Author: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 9th OF NOVEMBER, 2022
WRIT PETITION No. 25330 of 2022
BETWEEN:-
1. SURENDRA KUMAR S/O BHOORE SAHU, AGED
ABOUT 28 YEARS, OCCUPATION: CONSTABLE
GD POSTED PRESENT AT 15TH BN SAF INDORE
ROLL NO. 23699668 INDORE (MADHYA
PRADESH)
2. SUMIT KACHHI S/O RAMSEVAK KACHHI, AGED
ABOUT 28 YEARS, OCCUPATION: CONSTABLE
GD POSTED PRESENT AT 32 ND BN SAF UJJAIN
M.P. NO. 21094275 DISTRICT UJJAIN (MADHYA
PRADESH)
3. SURENDRA KAJLE S/O DEVLAL KAJLE, AGED
ABOUT 34 YEARS, OCCUPATION: CONSTABLE
GD POSTED PRESENT AT 15TH BNK SAF
INDORE M.P. ROLL NO. 21181519 DISTRICT
INDORE (MADHYA PRADESH)
4. RAJA GOUR S/O GOURI SHANKAR GOUR, AGED
ABOUT 31 YEARS, OCCUPATION: CONSTABLE
GD POSTED PRESENT AT 15TH BNK SAF
INDORE M.P. ROLL NO. 21221012 DISTRICT
INDORE. (MADHYA PRADESH)
5. GOPAL NIGWAL S/O BONDER SINGH NIGWAL,
AGED ABOUT 32 YEARS, OCCUPATION:
CONSTABLE GD POSTED PRESENT AT 15 TH BN
SAF INDORE (DRIVER) M.P. ROLL NO. 20964865
DISTRICT INDORE. (MADHYA PRADESH)
6. AKHILESH PATEL S/O MAN SINGH PATEL, AGED
ABOUT 32 YEARS, OCCUPATION: CONSTABLE
GD POSTED PRESENT AT 15TH BNK SAF
INDORE M.P. ROLL NO. 2056264 DISTRICT
INDORE. (MADHYA PRADESH)
7. RAHUL YADAV S/O BANSILAL YADAV, AGED
ABOUT 30 YEARS, OCCUPATION: CONSTABLE
TRADE (WATER CARRIER) POSTED PRESENT
AT 34TH BN SAF DHAR M.P. ROLL NO. 23642626
Signature Not Verified
Signed by: SOURABH
YADAV
Signing time: 11/9/2022
6:21:13 PM
2
DISTRICT DHAR. (MADHYA PRADESH)
8. PURUSHOTTAM VERMA S/O KHEMCHANDRA
VERMA, AGED ABOUT 30 YEARS, OCCUPATION:
CONSTABLE GD POSTED PRESENT AT 32ND BN
SAF UJJAIN (M.P.) ROLL NO. 20758905 DISTRICT
UJJAIN (MADHYA PRADESH)
9. RAHUL NAGAR S/O KARAN SINGH NAGAR,
AGED ABOUT 28 YEARS, OCCUPATION:
CONSTABLE GD POSTED PRESENT AT 32ND BN
SAF UJJAIN M.P. ROLL NO. 20994278 DISTRICT
UJJAIN. (MADHYA PRADESH)
10. SUNIL GUJAR S/O LALPTI GURJAR, AGED
ABOUT 29 YEARS, OCCUPATION: CONSTABLE
GD POSTED PRESNET AT 32ND BN SAF UJJAIN
M.P. ROLL NO. 20677656 DISTRICT UJJAIN
(MADHYA PRADESH)
.....PETITIONER
(SHRI PAWAN KUMAR SINGH SENGAR, LEARNED COUNSEL FOR
THE PETITIONER)
AND
1. THE STATE OF MADHYA PRADESH HOME
DEPARTMENT PRINCIPAL SECRETARY
MANTRALAYA VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)
2. THE DIRECTOR GENERAL OF POLICE. POLICE
HEADQUARTERS (SELECTION) P.H.Q.
JAHANGIRABAD DISTRICT BHOPAL. (MADHYA
PRADESH)
3. THE ADDTIONAL DIRECTOR GENERAL OF
P O L I C E SELECTION P.H.Q. JAHANGIRABAD
DISTRICT BHOPAL. (MADHYA PRADESH)
.....RESPONDENTS
(SHRI MUKESH KUMAWAT, LEARNED GOVERNMENT ADVOCATE
FOR THE RESPONDENTS/STATE).
T h is petition coming on for orders this day, t h e cou rt passed the
following:
ORDER
Signature Not Verified
Signed by: SOURABH
YADAV
Signing time: 11/9/2022
6:21:13 PM
Learned counsel for the petitioner submits that the present petition may
b e disposed off in terms of the order dated 13.09.2022 passed in WP
No.20710/2022 (Shalendra and Ors Vs. State of MP and Ors.).
Learned counsel for the petitioner makes a limited prayer that the present
petition may be disposed off with a direction to the respondents to consider the
representation submitted by the petitioner Annexure P/6.
It is submitted that in identical matter WP No.13443/2022 (Narottam Rawat
Vs. State of MP) order dated 17.07.2022 has been disposed off by the co-ordinate
bench of this Court.
Learned counsel for the petitioners has submitted that identical case has already
been decided on 20.06.2022 by a coordinate bench of this Court at Principal Seat
Jabalpur in Writ Petition No.10926/2022 (Sandeep Kumar Sahu S/o Shri
Chhekodi & others v. The State of Madhya Pradesh and others) a copy of
which has also been placed on record; and prays for issuance of similar directions
to the respondents.
The petitioners further submit that in an identical issue, Co-ordinate Bench of
this Court in WP No.9861/2022 has issued a direction to the concerned
respondent to decide the representation of the petitioner therein in the light of the
judgment of Supreme Court in the case of Ritesh R. Sah. Vs. Dr. Y.L. Yamul
and Ors. reported in (1996) 3 SCC 253.
However, without expressing any opinion on the merits of the case, the
petition stands disposed off with a direction to respondents No.2 & 3 to consider
and decide the representation which may be filed by the petitioners within a period
o f one week (as in the present case, it appears that representation has not been
preferred on behalf of the petitioners) by passing a speaking and reasoned order
within a period of sixty days from the date of production of copy of this Order.
With the aforesaid directions, the present petition stands disposed off.
Signature Not Verified
Signed by: SOURABH
YADAV
Signing time: 11/9/2022
6:21:13 PM
(VIJAY KUMAR SHUKLA)
JUDGE
Pramod
Signature Not Verified
Signed by: SOURABH
YADAV
Signing time: 11/9/2022
6:21:13 PM
