Dr. Munindra Prasad Pathak vs The State Of Madhya Pradesh
2025 Latest Caselaw 5310 MP

Madhya Pradesh High Court

Dr. Munindra Prasad Pathak vs The State Of Madhya Pradesh on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:11889




                                                               1                        WP-11463-2018
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                 BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                          &
                                         SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                   ON THE 8th OF MARCH, 2025
                                               WRIT PETITION No. 11463 of 2018
                                         DR. MUNINDRA PRASAD PATHAK
                                                    Versus
                                   THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Parties through their counsel.

                                                                   ORDER

This petition is filed challenging the superannuation, but now with passage of time, since petitioner has attained the age of 65 years, he will be free to move a representation to respondents in the light of the judgment of the Supreme Court passed in case of State of M.P. & anr. Vs. Sharique A. Ali & ors. in Civil Appeal No.6362/2004.

Accordingly, this petition can be disposed of with a direction that

in case the petitioner submits a fresh representation before the competent authority, within a period of 30 days along with certified copy of this order being passed today, raising his grievance raised herein, then the said competent authority, shall consider and decide the same if not already decided, within a further period of 90 days, in accordance with law, through a speaking order under communication to the petitioner.

NEUTRAL CITATION NO. 2025:MPHC-JBP:11889

2 WP-11463-2018 This Court has not expressed any opinion on the merits of the case.

In above terms, petition is disposed of.

                                   (VIVEK AGARWAL)                            (ADITYA ADHIKARI)
                                       MEMBER                                      MEMBER
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