Rahul Deoliya vs The State Of Madhya Pradesh
2023 Latest Caselaw 14979 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      WP No. 19989 of 2023
                                       (RAHUL DEOLIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                         Dated : 11-09-2023
                                 Shri Brijesh Kumar Choubey - Advocate for the petitioner.

                                 Shri Ritwik Parashar - Government Advocate for the respondent-State

of M.P.

Despite notice, no response is filed. Learned counsel for the petitioner pressed on interim relief on the ground

that petitioner is facing departmental enquiry on the basis of same incident, evidence and cause of action. He placed reliance on recent judgment passed by co-ordinate Bench in W.P.No.18888 of 2021 (Ajit Kumar Tiwari vs. South Eastern Coalfields Limited and others).

Considering the aforesaid and subject to hearing the other side, till the next date of hearing, further proceedings of departmental enquiry pursuant to charge-sheet dated 18.2.2022 (Annexure P-1) shall remain stayed.

C c as per rules.

(SUJOY PAUL) JUDGE

manju

Signature Not Verified Signed by: MANJU Signing time:

9/12/2023 12:43:44 PM