Madhya Pradesh High Court

Manohar Dongre vs The State Of Madhya Pradesh on 9 June, 2025

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                 1                                 WP-18158-2025
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                         WP No. 18158 of 2025
                                    (MANOHAR DONGRE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 09-06-2025
                                 Shri Devendra Kumar Kushwaha - Advocate for the petitioners.
                                 Shri Swapnil Ganguly - Dy. Advocate General for the respondent/State.

Learned counsel for the petitioners submits that identical bunch of writ petitions are already pending before this Hon'ble Court, wherein interim order has been passed and he prays for grant of similar order as in W.P. No.12371/2025.

At this stage, learned Dy. Advocate General for the State points out that main bunch has already been heard and reserved for orders. However, it is not disputed that there was interim order in the said bunch of cases.

Therefore, awaiting the final judgment in the bunch of cases, interim order in following terms is granted :

In the meantime, it is directed that petitioners shall not suffer the consequences of calling off from duties and would be allowed to continue in service as has been directed in the writ petition No.3022/2020.