Umesh Kumar Goutam vs The State Of Madhya Pradesh
2023 Latest Caselaw 16302 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 25019 of 2023
                                   (UMESH KUMAR GOUTAM Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 04-10-2023
                                Shri Sanjay Sharma - Advocate for the petitioner.

                                Shri Ankit Agrawal - Govt. Advocate for the respondents-State.

Heard.

Issue notice to the respondents on payment of P.F. within seven days, failing which, the petition shall stand dismissed automatically without reference

to the Court.

He is also heard on interim relief. By placing reliance on the judgment of Supreme Court reported in (2015) 4 SCC 164 Union of India vs. S.N. Maity, it is submitted that petitioner was duly selected for the post of Block Resource Cluster Coordinator (BRCC) and his repatriation within almost one year is bad in law and runs contrary to the said judgment and circular dated 19.07.2022 (Annexure P/1).

Considering the aforesaid and subject to hearing the other side, till next date of hearing, effect and operation of order dated 22.09.2023 (Annexure P/5)

shall remain stayed.

C.c. as per rules.

(SUJOY PAUL) JUDGE

PK

Signature Not Verified Signed by: PARITOSH KUMAR Signing time: 10/4/2023 3:02:23 PM