Rambahadur Singh Rajput vs The State Of Madhya Pradesh
2022 Latest Caselaw 13929 MP

                                                            1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                  ON THE 28th OF OCTOBER, 2022

                                             WRIT PETITION No. 24103 of 2022

                                   BETWEEN:-
                                   RAMBAHADUR SINGH RAJPUT S/O LATE SHRI
                                   HARINARAYAN SINGH RAJPUT, AGED ABOUT
                                   37 YEARS, OCCUPATION: GOVT. SERVANT, R/O
                                   DALVI NAGAR GUNA (MADHYA PRADESH)

                                                                                        .....PETITIONER
                                   (BY SHRI RAJMANI BANSAL - ADVOCATE)

                                   AND
                           1.      THE STATE OF MADHYA PRADESH PRINCIPAL
                                   SECRETARY THROUGH PRINCIPAL SECRETARY
                                   HOME DEPARTMENT VALLABH BHAWAN,
                                   BHOPAL (MADHYA PRADESH)

                           2.      COLLECTOR   /   DISTRICT  MAGISTRATE
                                   COLLECTOR GUNA (MADHYA PRADESH)

                           3.      SUPERINTENDANT  OF   POLICE,  POLICE
                                   HEADQUARTERS GUNA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                                   (BY SHRI DEVENDRA CHAUBEY - GOVERNMENT ADVOCATE)

                                 Th is petition coming on for hearing this day, th e court passed the
                           following:
                                                             ORDER

The present Writ Petition under Article 226 of the Constitution of India has been preferred against illegal, arbitrary action of the respondents in not granting salary, allowances or other benefits to the present petitioner even though he has been acquitted from the charges under Section 7 & 13(1)(D)1 read with Section 13(2) and Section 15 of Prevention of Corruption Act,1988

Signature Not Verified Signed by: MONIKA SHARMA Signing time: 29-10-2022 10:08:12 AM

vide judgment dated 10.02.2022. A limited prayer has been made by the counsel for the petitioner that he had moved a representation dated 11/06/2022 (Annexure P/2) to the Superintendent of Police, District Ashoknagar which if this Court deems fit, may be directed to be considered in the light of acquittal of the petitioner and his salary, allowances or other benefits be released to him.

The prayer so made by the learned counsel for petitioner is not opposed by the learned counsel for the State.

Looking to the facts and circumstances of the case and in the interest of justice, the Superintendent of Police, District Ashoknagar is directed to take a decision on the representation dated 11/06/2022 which is pending before him as

expeditiously as possible preferably within a period of six weeks from the date of receipt of certified copy of this order and pass reasoned and speaking order in accordance with law.

With the aforesaid direction, this petition is finally disposed of. E-copy/Certified copy as per rules/directions.

(MILIND RAMESH PHADKE) JUDGE Monika

Signature Not Verified Signed by: MONIKA SHARMA Signing time: 29-10-2022 10:08:12 AM