Vijay Kumar Ughade vs The State Of Madhya Pradesh
2024 Latest Caselaw 15568 MP

Madhya Pradesh High Court

Vijay Kumar Ughade vs The State Of Madhya Pradesh on 24 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                      1
                           IN    THE    HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                   BEFORE
                                     HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                             ON THE 24 th OF MAY, 2024
                                          WRIT PETITION No. 21405 of 2018

                          BETWEEN:-
                          1.    VIJAY KUMAR UGHADE S/O SHRI DEVDHAR
                                UGHADE, AGED ABOUT 49 YEARS, OCCUPATION:
                                WORKING AS DRIVER A/45 NEW SHADE 80 FEET
                                ROAD ASHOKA GARDEN BHOPAL M.P. (MADHYA
                                PRADESH)

                          2.    SHIVMUNI GOSWAMI S/O LATE SURYANATH GIRI
                                GOSWAMI,   AGED     ABOUT    51   YEARS,
                                OCCUPATION: DRIVER R/O PREM NAGAR,
                                AWADH PURI HAZARI KALA BHOPAL MP
                                (MADHYA PRADESH)

                                                                            .....PETITIONERS
                          (BY MS. AKASHMI TRIVEDI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                SECRETARY DEPARTMENT OF AADIM JATI
                                KALYAN VIBHAG MANTRALAYA VALLABH
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    M.P ADVASI VITT EVAM VIKAS NIGAM THROUGH
                                ITS MANAGING DIRECTOR 35, RAJEEV GANDHI
                                BHAWAN PARISAR NO 2, SHYAMALA HILLS
                                BHOPAL RAJEEV GANDHI BHAWAN 35 SHYAMLA
                                HILLS (MADHYA PRADESH)

                          3.    THE BOARD OF DIRECTOR MP ADIVASI VITTA
                                EVAM VIKAS NIGAM THROUGH ITS CHAIRMAN
                                RAJEEV GANDHI BHAWAN 35 SHYAMLA HILLS
                                (MADHYA PRADESH)

                          4.    STATE OF MADHYA PRADESH PRINCIPAL
                                S E C R E TA R Y VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                                                                           .....RESPONDENTS
Signature Not Verified
Signed by: MOHD TABISH
KHAN
Signing time: 5/24/2024
7:14:32 PM
                                                        2
                          (BY SHRI ATUL DWIVEDI - PANEL LAWYER FOR THE STATE)
                          (BY SHRI GAURAV MAHESHWARI - ADVOCATE FOR RESPONDENTS NO.2
                          AND 3)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

With the consent of learned counsel for the parties, this petition is disposed of directing respondents No.2 and 3 to consider the case of the petitioners for regularization in terms of the judgment of Hon'ble Supreme Court in the case of Secretary, State of Karnataka and others Vs. Uma Devi [(2006) 4 SCC 1].

Let this exercise be carried out within forty five days from the date of

receipt of certified copy of the order being passed today.

This Court has not opined anything on the merits of the case. In above terms, this petition is disposed of.

(VIVEK AGARWAL) JUDGE MTK