Panna Lal Badai vs The State Of Madhya Pradesh
2025 Latest Caselaw 3066 MP

Madhya Pradesh High Court

Panna Lal Badai vs The State Of Madhya Pradesh on 20 January, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

          NEUTRAL CITATION NO. 2025:MPHC-JBP:2571




                                                               1                               WP-33564-2024
                              IN      THE     HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                  ON THE 20 th OF JANUARY, 2025
                                                 WRIT PETITION No. 33564 of 2024
                                              PANNA LAL BADAI AND OTHERS
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                  Shri Mohammad Siddiquee - Advocate for the petitioners.
                                  Shri Suyash Thakur - Government Advocate for the respondents/State.

                                                                ORDER

Heard on I.A. No.22400/2024, an application for explaining delay in filing this petition.

It is pointed out that petitioners No.2, 7, 12 & 14 have preferred Writ Petitions before this Court being W.P. Nos.28742/2018, 21293/2018, 14815/2018 & 9790/2018, therefore it cannot be said that they were sleeping over their rights.

This petition is being filed on behalf of 16 petitioners. Despite granting opportunity to explain delay in approaching the Court, learned counsel for petitioners has filed an application for condonation of delay only on behalf of four

petitioners. Apart from the aforesaid, there are no documents on record to show that they have pursued the matter at any point of time. The recruitment drive is of the year 2008 and they slept over their right for considerable period.

Under these circumstances, this Court is not inclined to permit the petitioners to continue this Writ Petition on behalf of remaining petitioners (except petitioners No.2, 7, 12 & 14). Therefore, learned counsel for the petitioners has prayed before this Court that they may be granted liberty to pursue

NEUTRAL CITATION NO. 2025:MPHC-JBP:2571

2 WP-33564-2024 the matter before the Authorities as far as other petitioners (except petitioners No.2, 7, 12 & 14) are concerned.

Accordingly, this petition so far as it relates to petitioners No.1, 3 to 6, 8 to 11, 13, 15 & 16 are concerned, the same is dismissed as withdrawn with liberty as prayed for.

As far as petitioners No.2, 7, 12 & 14 are concerned, they are directed to submit fresh individual representation in the light of judgment passed by Hon'ble Supreme Court in the case of Smita Shrivastava vs. State of M.P. (S.LP (Civil) No.23966-23968/2022) along with all relevant documents including the order passed by the Hon'ble Supreme Court within a period of 15 days from today and in case such a representation is filed, the Competent Authority is directed to dwell upon the same and pass a self contained speaking order within a period of 90 days

thereafter.

Needless to mention that this Court has not expressed any opinion on the merits of the case.

With aforesaid observations, petition so far as petitioners No.2, 7, 12 & 14 are concerned, is finally disposed off .

(VISHAL MISHRA) JUDGE

Shbhnkr