Raghvendra Ahirwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 4542 MP

                                                                          1
                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                    WP No. 6549 of 2023
                                                 (RAGHVENDRA AHIRWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Dated : 21-03-2023
                                              Shri R. K. Verma - Senior Advocate assisted by Shri Ram Tiwari -

                                     Advocate for the petitioner.
                                              Shri   Manas    Mani     Verma    -   Government     Advocate       for   the
                                     respondent/State.

Petitioner's contention is that the private respondent is junior to the

petitioner, yet charge has been given to the private respondent in reference to the petitioner of the post of Assistant Superintendent Garden.

When Shri R. K. Verma is apprised by Shri Manas Mani Verma that there are three decisions of a Co-ordinate Bench saying that petition in regard to the aspect of charge is not maintainable and it is the discretion of the authority, Shri R.K. Verma prays for time to go through the judgments and address this Court.

List this case on 01.04.2023.

(VIVEK AGARWAL) JUDGE

pnm

Signature Not Verified SAN

Digitally signed by POONAM MANEKAR Date: 2023.03.21 19:37:44 IST