Smt. Shobha Sharma vs The State Of Madhya Pradesh
2025 Latest Caselaw 1683 MP

Madhya Pradesh High Court

Smt. Shobha Sharma vs The State Of Madhya Pradesh on 17 July, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:18463




                                                             1                              WP-20937-2021
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                   ON THE 17th OF JULY, 2025
                                               WRIT PETITION No. 20937 of 2021
                                          SMT. SHOBHA SHARMA AND OTHERS
                                                       Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Jayaditya Shrivastava - Advocate for the petitioners.

                                  Shri Kushagra Jain Dy.GA appearing on behalf of Advocate General.

                                                                 ORDER

Counsel for the petitioners submits that the issue involved in the present petition is covered in the case of Dinesh Kumar Sharma and others Vs. State of M.P. and others passed in W.P. No.11734/2021.

On 08/07/2025 counsel for the State granted time to examine the same and to argue.

Today counsel for the State submits that the matter is covered by the aforementioned judgment and also informs that Writ Appeal No.2058/2025

has been filed against the said judgment and there is no stay till to this date on the said judgment.

In view of the aforesaid, the present petition is disposed of in terms of the judgment passed in the case of Dinesh Kumar Sharma (Supra) and the directions shall be applied mutandis mutatis in the present case and the benefits granted to the petitioners shall be subject to final out-come of the

NEUTRAL CITATION NO. 2025:MPHC-IND:18463

2 WP-20937-2021 writ appeal. As a consequence, recovery is also quashed and if any amount is recovered, the same shall be refunded to the petitioner with 6% per annum interest.

Petition stands disposed of finally.

C.C. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

Aiyer