Anand Kapre vs The State Of Madhya Pradesh
2025 Latest Caselaw 7599 MP

Madhya Pradesh High Court

Anand Kapre vs The State Of Madhya Pradesh on 5 April, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:9203




                                                               1                             WP-9124-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                    ON THE 5 th OF APRIL, 2025
                                                 WRIT PETITION No. 9124 of 2025
                                              ANAND KAPRE AND OTHERS
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Devraj Vishwakarma, counsel for the petitioners appearing

                           through v.c..
                                   Shri Sudarshan Joshi, G.A. for State.

                                                                   ORDER

The petitioners have prayed for the following reliefs :

(i) to issue a writ in the nature of mandamus directing the respondents authority to decide the claim of the petitioners in the light of judgment rendered by Apex Court in the case of Smita Shrivastava.

(ii) to issue the appointment order after considering the case of petitioners in view of the amended criteria and decide the pending claim within sixty days for appointment on the post of Contract Teacher Grade-III, if found otherwise eligible for appointment with all consequential benefits.

(iii) to grant any other relief.

Counsel for the petitioners submits that case of the petitioners is covered by the judgment passed by Supreme Court in the case of Smita Shrivastava Vs. State of M.P. (Civii Appeal No. 23966-23968 of 2022) and

NEUTRAL CITATION NO. 2025:MPHC-IND:9203

2 WP-9124-2025 also the order passed by this Court in the case of Jayendra Singh and others Vs. State of Madhya Pradesh and others (W.P.No. 4444/2025) relying on the same judgment.

Counsel for the State prays for time to seek instructions. After hearing learned counsel for the parties, this Court deems it expedient to dispose of the petition without issuing notice to the respondents granting liberty to the petitioners to file a detail and comprehensive representation regarding their grievance along with copy of the orders passed in the case of Smita Shrivastava (supra) and Jayendra Singh(supra) within a period of 15 days from today and if such a representation is submitted before the competent authority within such period, the competent authority shall consider and decide the same in accordance with law within a period of 60

days therefrom by passing a reasoned and speaking order taking into consideration the aforesaid judgments.

With the aforesaid the petition stands disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

MK