Ajay Singh Dhurve vs The State Of Madhya Pradesh
2025 Latest Caselaw 6164 MP

Madhya Pradesh High Court

Ajay Singh Dhurve vs The State Of Madhya Pradesh on 28 March, 2025

Author: Vishal Mishra

Bench: Vishal Mishra

         NEUTRAL CITATION NO. 2025:MPHC-JBP:15519




                                                                 1                                WP-10066-2025
                                  IN     THE     HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            BEFORE
                                                 HON'BLE SHRI JUSTICE VIVEK JAIN
                                                     ON THE 28th OF MARCH, 2025
                                                   WRIT PETITION No. 10066 of 2025
                                                     AJAY SINGH DHURVE
                                                            Versus
                                          THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                 Shri Devendra Kumar Tripathi - Advocate for the petitioner.
                                 Shri Vijay Kumar Shukla - Panel Lawyer for the respondents / State.

                                                                  ORDER

The grievance of the petitioner is that he has been placed under suspension vide order dated 03.09.2024 and though the charge sheet has been issued subsequently on 16.10.2024 but the authority should take a specific decision whether to continue the petitioner under suspension.

It is contended that earlier the decision was taken to extend the suspension vide letter dated 13.12.2024 (Annexure P-2). However, since then there is change of circumstance and respondents should take decision in the matter of continuation of suspension because the charges against the petitioner are not serious in nature and do

not amount to any grave misconduct. Learned counsel for the petitioner relies on the judgment of Supreme Court in the case of Ajay Kumar Choudhary v. Union of India, (2015) 7 SCC 291.

Considering the aforesaid, the petitioner is directed to submit a fresh representation to respondent No.3 who will advert to the said representation and take a decision in the matter of desirability of continued suspension of petitioner in accordance with law. Let appropriate decision be taken within a period of one month

NEUTRAL CITATION NO. 2025:MPHC-JBP:15519

2 WP-10066-2025 from the date of production of certified copy of this order.

With the aforesaid, the petition stands disposed of.

(VIVEK JAIN) JUDGE nks