Kamlesh Kumar Verma vs The State Of Madhya Pradesh
2023 Latest Caselaw 616 MP

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                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                               WP No. 273 of 2023
                                           (KAMLESH KUMAR VERMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                Dated : 10-01-2023
                                         Shri Praveen Verma - Advocate for the petitioner.
                                         Shri Praveen Namdeo - Government Advocate for the respondents-

State.

Heard on admission and stay.

The petitioner has preferred this petition taking exception to the issuance of departmental charge-sheet on the ground that a criminal case has been registered against him and the same is pending consideration and if on same set of facts a departmental enquiry is proceeded then his defence shall be opened

to his prejudice. He relied upon judgment of the Apex Court in the cases of Capt. M. Paul Antony v. Bharat Gold Mines and another 1999 (3) SCC 679, State Bank of India and others v. Neelam Nag and another (2016) 9 SCC 491 and G. M. Tank v. State of Gujarat and others (2006) 5 SCC 446.

Learned counsel for the respondents opposed the prayer. Issue notice to the respondents on payment of process fee within seven Signature Not Verified

working days through registered A/D mode, returnable within four weeks. SAN

Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.01.11 11:02:34 IST Till the next date of hearing, the proceedings of departmental enquiry, as

per Annexure P/1, shall remain stayed.

(ANAND PATHAK) JUDGE

ps

Signature Not Verified SAN

Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.01.11 11:02:34 IST