Sanjay Natle vs The State Of Madhya Pradesh
2023 Latest Caselaw 1731 MP

                             1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                         BEFORE
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                 ON THE 31 st OF JANUARY, 2023
                 WRIT PETITION No. 2518 of 2023

BETWEEN:-
1.    SANJAY NATLE S/O SHRI PARVAT SINGH NATLE,
      AGED    ABOUT     33    YEARS, OCCUPATION:
      CONSTABLE GD POSTED PRESENT 26TH B.N.S.A.F.
      GUNA MP ROLL NO. 23516064 26TH B.N.S.A.F.
      GUNA (MADHYA PRADESH)

2.    GIRRAJ SINGH MEENA S/O SHRI RAMJILAL,
      AGED   ABOUT     30   YEARS, OCCUPATION:
      CONSTABLE GD, POSTED PRESENT 5TH B.N.S.A.F.
      MORENA (MADHYA PRADESH)

3.    RAMMURTI RAWAT S/O SHRI PARIKSHA RAWAT,
      AGED   ABOUT    29    YEARS, OCCUPATION:
      CONSTABLE POSTED PRESENT 5TH B.N.S.A.F.
      GWALIOR M.P. ROLL NO. 543369 (MADHYA
      PRADESH)

4.    SHYAM SINGH S/O SHRI RUPENDRA SINGH, AGED
      ABOUT 30 YEARS, OCCUPATION: CONSTABLE GD
      POSTED PRESENT 14TH B.N.S.A.F. GWALIOR M.P.
      ROLL NO. 704150 (MADHYA PRADESH)

5.    DIWAN SINGH KUSHWAH S/O SHRI PARIMAL,
      AGED      ABOUT   31   YEARS, OCCUPATION:
      CONSTABLE GD. POSTED PRESENT 14TH
      B.N.S.A.F. GWALIOR M.P. ROLL NO. 544279
      (MADHYA PRADESH)

6.    RAVINDRA SINGH S/O SHRI BACHCHU SINGH,
      AGED   ABOUT     30    YEARS, OCCUPATION:
      CONSTABLE GD POSTED PRESENT 5TH B.N.S.A.F.
      MORENA M.P. ROLL NO. (MADHYA PRADESH)

                                                    .....PETITIONERS
(BY SHRI GOPAL SINGH - ADVOCATE )

AND
                            2
1.     THE STATE OF MADHYA PRADESH PRINCIPAL
       SECRETARY VALLABH    BHAWAN   BHOPAL
       (MADHYA PRADESH)

2.     DIRECTOR        GENERAL      OF   POLICE POLICE
       H E A D Q U A R T E R S JAHANGIRABAD    BHOPAL
       (MADHYA PRADESH)

3.     ADDITIONAL DIRECTOR GENERAL OF POLICE
       (SELECTION ) P.H.Q. JAHANGIRABAD BHOPAL
       BHOPAL (MADHYA PRADESH)

                                                            .....RESPONDENTS
(BY SHRI NITIN GOYAL - PANEL LAWYER )

       This petition coming on for admission this day, th e court passed the
following:
                                    ORDER

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.

Learned counsel for the petitioners further submit that in an identical issue, Coordinate 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

afresh within a period of one week) by passing a speaking and reasoned order within a period of Sixty days from the date of production of certified copy of this Order.

With the aforesaid directions, the present writ petition stands disposed of.

All the other pending interlocutory applications, if any, shall stand disposed of.

(MILIND RAMESH PHADKE) JUDGE neetu NEETU SHASHANK 2023.01.31 18:11:08 +05'30'