Jitesh Kumar vs The State Of Madhya Pradesh
2025 Latest Caselaw 3356 MP

Madhya Pradesh High Court

Jitesh Kumar vs The State Of Madhya Pradesh on 27 January, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:2053




                                                                1                              WP-11467-2023
                              IN         THE    HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          BEFORE
                                         HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 27th OF JANUARY, 2025
                                                  WRIT PETITION No. 11467 of 2023
                                                 JITESH KUMAR AND OTHERS
                                                           Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Shobhag Mal Porwal, learned counsel for the petitioner.

                                   Shri Kushal Goyal, learned counsel for the respondent/state.

                                                                    ORDER

The petitioner has prayed following reliefs:-

(a) This Hon'ble Court may be Pleased to Stop the creration of the Seniorty List issued by the respondent on dated 2/5/2023 Annexure P/1.

(b) Any other appropriate writ order or direction which the Honble court may deem just and proper in the nature and Circumstances of the case.

(c) That, the petition may kindly be allow with cost."

Learned counsel for the petitioner submits that the present petition is

covered by the judgment passed by the co-ordinate bench in the case of Sapna Singh Arora Vs. State of MP and Ors passed in WP No.1450/2024.

He further submits that in compliance to the said order all the benefits have been given to petitioner of the said petition.

Learned counsel for the respondent/state prays for time to examine the same.

NEUTRAL CITATION NO. 2025:MPHC-IND:2053

2 WP-11467-2023 However, considering the aforesaid submission, this court deems it appropriate to dispose of the present petition with liberty to the petitioners to file a detailed and comprehensive representations before the respondent no.2 alongwith all relevant record and copy of the judgment passed in the case of Sapna (supra) within the period of 15 days from today and if such representation is filed by the petitioners before the respondent no.2, he shall consider the same in accordance with law keeping in view the judgment passed by the High Court in the case of Sapna (Supra) within the period of two months from the date of filing of the representation.

If the authority is of the view that the case of the petitioner is not covered by the said judgment, the said authority shall assign reasons for the

same which shall be communicated to the petitioners and if the authority is of the view that the case of the petitioner is covered by the said judgment, the same benefit shall be given to the petitioner.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh