Pawan Yadav vs The State Of Madhya Pradesh
2024 Latest Caselaw 6436 MP

Madhya Pradesh High Court

Pawan Yadav vs The State Of Madhya Pradesh on 1 March, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       WP No. 5886 of 2023
                                        (PAWAN YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 01-03-2024
                                 Shri Vikas Maharwar - Advocate for the petitioner.

                                 Shri Vijay Kumar Shukla - Panel Lawyer for the State.


                                 Looking to the fact that, petitioner's contention that there was no order of
                           discharge or no departmental enquiry pursuant to which he was discharged
                           from service on registration of a criminal case No.766/2020 under Sections

                           294, 376, 376(2)(n) of IPC and Section 3(2)(V),and 3(2)(V-A) of the SC/ST
                           (Prevention of Atrocities) Act and petitioner has been acquitted from the said
                           charges vide judgment dated 27.07.2022, respondents are required to file a

personal affidavit that under which provision of law they can stop his reinstatement. If any departmental enquiry was conducted, same be brought on record or appropriate orders be passed in behalf of reinstatement.

Fifteen days time is granted to do the needful. List in the week commencing 08.04.2024

(VIVEK AGARWAL) JUDGE

MTK