Uma Singh Parihar vs The State Of Madhya Pradesh
2024 Latest Caselaw 28097 MP

Madhya Pradesh High Court

Uma Singh Parihar vs The State Of Madhya Pradesh on 4 October, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

           NEUTRAL CITATION NO. 2024:MPHC-IND:29054




                                                               1                            WP-4825-2024
                             IN        THE   HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 4 th OF OCTOBER, 2024
                                                WRIT PETITION No. 4825 of 2024
                                                  UMA SINGH PARIHAR
                                                        Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Dharmendra Khanchandani, learned counsel for the petitioner.

                                  Shri Kushal Goyal, learned Dy. Advocate General for the
                          respondents/State.

                                                                   ORDER

The present petition is filed seeking a direction to the respondents to finalize his case of retiral dues.

2. The facts of the case are that a criminal case under the Prevention of Corruption Act was registered against the petitioner and he was placed under suspension from 27.07.2015 to 30.09.2016. The petitioner attained the age of superannuation on 30.09.2016. It is stated that in the criminal case, the

petitioner has been acquitted by the judgment dated 01.12.2018. After the acquittal on 07.07.2023 and on 29.01.2024, the petitioner submitted representations to the respondents for grant of salary of the suspension period, grant of gratuity and increment, but till this date, they have not redressed his grievances.

3. Considering the aforesaid submissions, the present petition is

NEUTRAL CITATION NO. 2024:MPHC-IND:29054

2 WP-4825-2024 disposed of with a direction to the respondent No.2/Superintendent of Police, Ujjain to consider and decide the representation of the petitioner dated 07.07.2023 in accordance with the law within a period of one month from the date of filing of copy of the order passed today keeping in view the order of acquittal passed by the Court of Law by passing a reasoned and speaking order and if the petitioner is found entitled for the same, the same shall be paid to the petitioner in accordance with the law and if the respondent No. 2 is of the view that the petitioner is not entitled for the same, the order shall be communicated to the petitioner.

4. With the aforesaid, the petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

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