Dr. Narendra Chouhan vs The State Of Madhya Pradesh Animal ...
2023 Latest Caselaw 9972 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        WP No. 13129 of 2023
                           (DR. NARENDRA CHOUHAN Vs THE STATE OF MADHYA PRADESH ANIMAL HUSBANDRY DEPARTMENT
                                                               AND OTHERS)

                           Dated : 01-07-2023
                                    Shri Anand Agrawal, learned counsel for the Petitioner.

                                    Shri Shantnu Chourasia, learned Panel Lawyer for respondent/State.

In the instant petition, a challenge has been made to the order dated 02.06.2022 whereby the petitioner has been denied full salary for the suspension period and the said period has been retained on the principle of no work no

pay.

Counsel for the petitioner submits that in the departmental inquiry, the petitioner has not been punished with any punishment except warning and, therefore, he could not have been denied the full salary for the suspension period. In support of his submission, he has placed reliance on the judgment passed by Coordinate Bench in the case of Haridas Bairagi vs. State of M.P. & Ors. 2019(3) MPLJ 309.

Issue notice to the respondents on payment of PF within seven working days by registered post only, returnable within four weeks.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 01-07-2023 15:06:31