Vipul Prabhat Karoriya vs The State Of Madhya Pradesh Through ...
2024 Latest Caselaw 20989 MP

Madhya Pradesh High Court

Vipul Prabhat Karoriya vs The State Of Madhya Pradesh Through ... on 2 August, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                  1                                WP-20841-2024
                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT INDORE
                                                          WP No. 20841 of 2024
                             (VIPUL PRABHAT KARORIYA Vs THE STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY AND
                                                                      OTHERS )



                           Dated : 02-08-2024
                                 Shri Manoj Manav - Advocate for petitioner.

                                 Shri Devdeep Singh - PL for respondents on advance notice.

The petitioner is challenging the charge sheet issued by the Commissioner, Ujjain Division, Ujjain on the ground that he is not competent authority to issue the charge sheet. It is argued that petitioner is working on the post of Forest Range Officer

which Class III Post and the Divisional Commissioner is neither appointing authority nor the disciplinary authority for Class III post. According to him, the Collector is competent authority. In support of his submission he has relied on a judgment passed by co-ordinate bench in the case of Ramesh Deen Baga Vs. State of MP.

Counsel for State prays for and is granted one week's time to seek instructions in the matter.

List in the week commencing 12.8.2024.

(VIJAY KUMAR SHUKLA) JUDGE

VM