Rajaram Meena vs Union Of India
2025 Latest Caselaw 4115 MP

Madhya Pradesh High Court

Rajaram Meena vs Union Of India on 6 February, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

                                                                   1                                WP-4321-2025
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                            WP No. 4321 of 2025
                                                   (RAJARAM MEENA Vs UNION OF INDIA AND OTHERS )



                           Dated : 06-02-2025
                                 Ms. Shobha Menon - learned Senior Advocate with Shri Rahul Choubey,

                           learned counsel for the petitioner .
                                 Shri Aditya Narayan Sharma- learned counsel for the respondents on caveat.

Issue notice to the respondents on payment of process fee within seven working days by RAD mode, failing which, this petition shall stand dismissed

without further reference to the Court.

Heard on the question of interim relief. Considering the judgment passed by Hon'ble Supreme Court in the case of Kumari Madhuri Patil and another vs. Addl. Commissioner, Tribal Development and others, reported in (1994) 6 SCC 241 , with reference to sub clause 12 of Para 13, as the matter is pending before the High Power Caste Scrutiny Committee for verification of the caste certificate of the petitioner, no proceedings could have been initiated by the authorities.

Under these circumstances, further proceedings with regard to issuance of charge sheet dated 13.1.2025 (Annexure-P/18) are directed to be stayed till the

next date of hearing.

List after four weeks.

CC as per rules.

(VISHAL MISHRA) JUDGE

2 WP-4321-2025 JP