Smt. Archana Panday vs The State Of Madhya Pradesh
2025 Latest Caselaw 5311 MP

Madhya Pradesh High Court

Smt. Archana Panday vs The State Of Madhya Pradesh on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:11956




                                                                 1                              WP-11610-2018
                                 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 8 th OF MARCH, 2025
                                                     WRIT PETITION No. 11610 of 2018
                                             SMT. ARCHANA PANDAY AND OTHERS
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Parties through their counsel.

                                                                  ORDER

Petitioner has filed the present writ petition challenging the policy decision of the State Government dated 31.03.2018 and 11.08.2017, whereby, it was mandated that a person who has already worked as a Warden for a period of three years on Incharge basis, cannot be continued after a period of three years thereafter.

Learned counsel for respondents submits that these policies were considered by this Court in Writ Petition No.14592/2016.

By judgment dated 17.04.2018, the policy of the State Government has been

upheld. Thereafter, the aggrieved petitioner filed Writ Appeal No.961/2018, whereby, the judgment delivered in W.P.No.14592/2016, has been upheld. Both the orders have been filed by the respondents as Annx.R/1 & Annx.R/2, respectively.

In view of the aforesaid submissions, the issue raised by the petitioner has already been decided. Hence, nothing more is required to be decided in the present writ petition in the light of the aforesaid judgment.

NEUTRAL CITATION NO. 2025:MPHC-JBP:11956

2 WP-11610-2018 Petition is disposed of.

                                     (VIVEK AGARWAL)                (ADITYA ADHIKARI)
                                          MEMBER                         MEMBER
                           A.Praj.