M.P. Bhardwaj vs The State Of Madhya Pradesh
2024 Latest Caselaw 21536 MP

Madhya Pradesh High Court

M.P. Bhardwaj vs The State Of Madhya Pradesh on 7 August, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                              1                                WP-1664-2019
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       WP No. 1664 of 2019
                                             (M.P. BHARDWAJ Vs THE STATE OF MADHYA PRADESH )



                         Dated : 07-08-2024
                               Ms. Ankita Khare - Advocate for petitioner.
                               Shri A.S. Baghel - Government Advocate for respondents/State.

Heard on I.A.No.7745 of 2024 - an application for recalling of the order dated 08.05.2024.

It is pointed out that the petition was disposed off with bunch of other

petitions in the light of the judgment passed by the Full Bench of this Court in the case of State of M.P. and others Vs. Jagdish Prasad Dubey (Writ Appeal No.815 of 2017) decided on 06.03.2024. It is argued that the recovery from the petitioner is to be made in pursuance to the punishment order passed after the departmental enquiry, therefore, the same would not be covered in terms of the judgment passed by the Full Bench in the case of Jagdish Prasad Dubey (supra).

In terms of the aforesaid, the order dated 08.05.2024 passed in Writ Petition No.1664 of 2019 is hereby recalled.

This writ petition is restored to its original number. Accordingly, the application (I.A.No.7745 of 2024) stands disposed off.

                                (VISHAL MISHRA)                                   (ANURADHA SHUKLA)
                                     JUDGE                                              JUDGE


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