Manthan Private Industrial Training ... vs The State Of Madhya Pradesh Skill ...
2025 Latest Caselaw 1604 MP

Madhya Pradesh High Court

Manthan Private Industrial Training ... vs The State Of Madhya Pradesh Skill ... on 15 July, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

          NEUTRAL CITATION NO. 2025:MPHC-JBP:31777




                                                               1                                WP-26191-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                    ON THE 15th OF JULY, 2025
                                                WRIT PETITION No. 26191 of 2025
                                MANTHAN PRIVATE INDUSTRIAL TRAINING INSTITUTE
                                                   Versus
                                  THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                             Shri Anil Lala - Advocate for the petitioner.
                             Shri V.S. Choudhary - Government Advocate for the respondents/State.

                                                                   ORDER

This petition under Article 226 of Constitution of India has been filed seeking following reliefs:-

7.1 To issue writ in the nature of certiorari for quashing of the impugned orders dt. 30.06.25 (Ann. P/6) passed by the respondent no.6 to meet the ends of justice. 7.2 Any other suitable relief deemed fit in the facts and circumstances of the case may also kindly be granted together with the cost of the present case.

Learned counsel appearing for the State was directed to seek instructions vide order dated 14/07/2025. In pursuance to which, he has sought instructions in the matter and fairly submits that the order impugned

is a non-speaking order. He submits that the order may be quashed and the matter may be remanded back to the Authorities for reconsideration in accordance with law.

His statement is placed on record.

In view of the statement made by learned State counsel, impugned order dated 30/06/2025 is hereby quashed as the same being a non-speaking

NEUTRAL CITATION NO. 2025:MPHC-JBP:31777

2 WP-26191-2025 order. Any subsequent development in pursuance to order dated 30/06/2025 is also quashed. The Authorities are at liberty to pass a fresh order if they so desire after following the principles of natural justice and fair play and taking note of the judgment passed by the Hon'ble Supreme Court in the case of M/s Kranti Associates Pvt. Ltd. and Another Vs. Masood Ahmed, reported in (2010) 9 SCC 496.

With aforesaid observations, petition stands finally disposed of. No order as to costs.

(VISHAL MISHRA) JUDGE

Shbhnkr