Dr. Kishore Kalambe vs The State Of Madhya Pradesh
2022 Latest Caselaw 15041 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                           WP No. 23159 of 2022
                                         (DR. KISHORE KALAMBE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 16-11-2022
                                  Shri C.B. Patne, learned counsel for the petitioner.

                                  Shri Vijay Soni, learned Government Advocate for the respondent/State.

The petitioner submits that he was working on the post of Librarian in the respondent/department and vide letter dated 03.06.2022, it was informed that he is going to be retired with effect from 30.11.2022. Assailing the same, he has placed reliance upon a judgment of Full Bench of this Court in the case of

State of M.P. vs. Yugal Kishore Sharma, 2018 (2) MPLJ 450 followed in the case of Rajendra Kumar Agrawal vs. State of M.P. and others (W.P.No.28329 of 2018) . He prays for a similar relief be extended to the petitioner.

Looking to the overall facts and circumstances of the case and keeping in view the identical order passed by this Court on earlier occasion, the effect and operation of the impugned order dated 03.06.2022 (Annexure P/17) shall remain stayed till the next date of hearing.

Issue notice to the respondents on payment of process fee by RAD

mode within ten working days, failing which, this petition shall stand dismissed automatically without further reference to the Court.

A liberty is extended to the respondents to file a reply/an application for vacating stay.

Certified copy as per rules.

(NANDITA DUBEY) JUDGE Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 11/16/2022 4:40:12 PM

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Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 11/16/2022 4:40:12 PM