Govind Singh Thakur vs The State Of Mp
2023 Latest Caselaw 4639 MP

                                                                       1
                                        IN      THE    HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                  BEFORE
                                                    HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                           ON THE 25 th OF MARCH, 2023
                                                         WRIT PETITION No. 6156 of 2023

                                       BETWEEN:-
                                       GOVIND SINGH THAKUR S/O GAJRAJ SINGH THAKUR,
                                       AGED ABOUT 51 YEARS, OCCUPATION: SERVICE
                                       VILLAGE BLAKHNA, TAHSIL BINA, DISTRICT SAGAR
                                       (MADHYA PRADESH)

                                                                                                  .....PETITIONER
                                       (NONE)

                                       AND
                                       1.    THE STATE OF MP THROUGH THE SECRETARY
                                             PANCHAYAT    AND    SOCIAL    WELFARE
                                             DEPARTMENT VALLABH BHAWAN BHOPAL
                                             (MADHYA PRADESH)

                                       2.    COLLECTOR SAGAR DISTRICT SAGAR (MADHYA
                                             PRADESH)

                                       3.    ZILA PANCHAYAT SAGAR DISTRICT SAGAR
                                             THROUGH ITS CHIEF EXECUTIVE OFFICER ZILA
                                             PANCHAYAT SAGAR DISTRICT SAGAR (MADHYA
                                             PRADESH)

                                       4.    CHIEF EXECUTIVE OFFICER JANPAD PANCHAYAT
                                             BINA DISTRICT SAGAR (MADHYA PRADESH)

                                       5.    GRAM PANCHAYAT DEWAL DISTRICT SAGAR
                                             THROUGH ITS SARPANCH JANPAD PANCHAYAT
                                             BINA DISTRICT SAGAR (MADHYA PRADESH)

                                                                                               .....RESPONDENTS
                                       (BY SHRI MANAS MANI VERMA - GOVERNMENT ADVOCATE)

Signature Not Verified
  SAN                                        This petition coming on for admission this day, th e court passed the
Digitally signed by VAIBHAV YEOLEKAR
Date: 2023.03.27 19:28:49 IST
                                       following:
                                                                        ORDER

Lawyers are abstaining from work.

Petitioner's contention is that petitioner was placed under suspension. The period of suspension has not been regularized. Prayer is made seeking arrears of suspension for the period with effect from February, 2014 to August, 2014 as per the revised pay scale.

Shri Manas Mani Verma, learned Government Advocate submits that petitioner was working as a 'Panchayat Secretary'. He was placed under suspension on registration of a criminal case. Petitioner was acquitted vide judgment dated 30/07/2022 passed by the learned Special Judge, Prevention of Corruption Act, Sagar.

Accordingly, this petition can be disposed of with a direction to the Chief Executive Officer, Jilla Panchayat, Sagar to consider and decide the petitioner's representation.

It is directed that on the petitioner's filing a certified copy of this order along with his representation within fifteen days from today before the Chief Executive Officer, Jilla Panchayat, Sagar, the said authority shall consider and decide the representation of the petitioner through a speaking order within a further period of 45 days on its own merits and communicate the decision to the petitioner.

This court has not expressed any opinion on the merits of the case. In above terms, the petition is disposed of.

(VIVEK AGARWAL) Signature Not Verified SAN JUDGE vy Digitally signed by VAIBHAV YEOLEKAR Date: 2023.03.27 19:28:49 IST