Kailash Chandra Jamda vs The State Of Madhya Pradesh ...
2022 Latest Caselaw 13633 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT INDORE
                                                              WP No. 23044 of 2022
                                   (KAILASH CHANDRA JAMDA Vs THE STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY
                                                                       AND OTHERS)

                                   Dated : 14-10-2022
                                         Shri Prasanna R. Bhatnagar, counsel for the Petitioner .

                                         Shri Vaibhav Bhagwat appearing on behalf of State.
                                         Petitioner has challenged the impugned order by which the services of the
                                   petitioner have been dismissed in exercise of powers under police regulations
                                   and dispensing with the departmental enquiry under Article 311(2) of the

                                   Constitution of India.
                                         Counsel for the petitioner submits that the order passed by the
                                   respondent has been passed without recording the reasons for dispensing with

the enquiry. In support of his submission, he has placed reliance on the judgment passed by co-ordinate bench in the case of Praveen Vs. State of Madhya Pradesh , (2021) 4 MPLJ 348.

Issue notice to the respondents by both modes on payment of P.F. within 7 working days returnable within 6 weeks.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 10/14/2022 5:37:21 PM