Manohar Sharma vs The State Of Madhya Pradesh
2024 Latest Caselaw 13733 MP

Madhya Pradesh High Court

Manohar Sharma vs The State Of Madhya Pradesh on 11 May, 2024

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

                                                             1
                             IN    THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                              BEFORE LOK ADALAT
                                   HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                        &
                                      SHRI TAPAN KUMAR TRIVEDI, ADVOCATE
                                                  ON THE 11 th OF MAY, 2024
                                              WRIT PETITION No. 29536 of 2023

                            BETWEEN:-
                            MANOHAR SHARMA S/O SHRI BHAIYALAL SHARMA,
                            AGED ABOUT 56 YEARS, OCCUPATION: WARD BOY
                            (PRESENTLY POSTED AND WORKING AT GOVT.
                            DISTRICT HOSPITAL VIDISHA DISTRICT VIDISHA) R/O
                            SHIV VIHAR COLONY DISTRICT VIDISHA (MADHYA
                            PRADESH)

                                                                                        .....PETITIONER
                            (BY SHRI NEERAJ SHRIVASTAVA - ADVOCATE)

                            AND
                            1.    THE STATE OF MADHYA PRADESH THROUGH
                                  PRINCIPAL SECRETARY PUBLIC HEALTH AND
                                  FAMILY WELFARE DEPARTMENT, GOVT. OF M.P.
                                  MANTRALAYA, VALLABH BHAWAN, BHOPAL
                                  (MADHYA PRADESH)

                            2.    UPPER     SACHIV,   MADHYA    PRADESH
                                  GOVERNM ENT, PUBLIC HEALTH AND FAMILY
                                  WELFARE      DEPARTMENT GOVT. OF M.P.
                                  M AN TR ALAYA VALLABH BHAWAN, BHOPAL
                                  (MADHYA PRADESH)

                            3.    MUKHYA CHIKITSA EVAM SWASTHYA ADHIKARI
                                  VIDISHA (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                            (BY SHRI VISHAL TRIPATHI - GOVERNMENT ADVOCATE)

                                  This petition coming on for conciliation this day, the Bench passed the
                            following:
                                                              ORDER

Instant petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:

¼7-1½ fiVh'ku }kjk izLrqr fiVh'ku dks Lohdkj djrs gq, fookfnr vkns'k fnukad 28-08-2019 ¼vusDtj ih&1½ dks la'kksf/kr djrs gq, fiVh'kuj dh fuyEcu vof/k ¼ekg uoEcj 2013 ls ekg vxLr 2019 rd½ dks ekuuh; mPPk U;k;ky;

ds leku vkns'kksa ¼vusDtj ih&3 lhjht½ dks vko';d ikyu ds dze esa] dRrZO; vof/k] ekU; fd;s tkus ,oa mDr fookfnr vkns'k fnukad 28-08-2019 ¼vusDtj ih&1½ ds izfrdwy izHkko tks fiVh'kuj ds lsokfHkys[k esa of.kZr gS] dks fujLr djrs gq, fiVh'kuj ds lsokfgr ykHk o mlls lacaf/kr osrueku iznku fd;s tkus ds vkns'k&funsZ'k fjLiksUMsUVzl@foHkkxh; izkf/kdkjh dks 30 fnol esa fu/kkZfjr C;kt lfgr] ekuuh; loksZPPk U;k;ky; izdj.k flfoy vihy ua- 399@2021 The State of Andhra Pradesh and another Vs. Smt. Dinavahi Lakshmi Kameswari esa ikfjr vkns'k fnukad 08 Qjojh 2021 ds vko';d ikyu ds dze esa Hkqxrku iznku fd;s tkus ds vkns'k iznku djus dh d`ik djsaA ¼7-2½ vU; mfpr fjV] vkns'k vFkok funsZ'k U;k; fgr esa fiVh'kuj ds i{k esa tkjh djus dh d`ik djsa] izdj.k O;; jsLiksUMsUVzl ls fnyk;s tkus dh d`ik djsaA

Learned counsel for the petitioner fairly submits that the controversy involved in this case stands concluded through order dt.03.02.2021 passed by the Coordinate Bench of this Court in W.P.No.2306/2021 (Kamal Singh Raghuvanshi Vs. State of M.P.).

In view of the aforesaid, the directions issued in the aforesaid order shall apply mutatis mutandis in the case of the petitioner.

Accordingly, petitioner is directed to file a detailed representation to the respondent No.2/competent authority alongwith the copy of the order and the judgments passed in W.A.No.268/2019 and W.P.No.7592/2013 (s) within a

period of 15 days and in case, such a representation is filed, the respondents/authorities are directed to consider and decide the representation placing reliance upon the orders and judgments passed by this Court in the aforesaid cases and pass a self contained speaking order and the outcome be communicated to the petitioner. The entire exercise be completed within a period of four months from the date of receipt of certified copy of this order.

Petition stands disposed of with the aforesaid observations.

                               (MILIND RAMESH PHADKE)                          (TAPAN KUMAR TRIVEDI )
                                        MEMBER                                       MEMBER
                            Vijay