Chandan Kumar Sonkar vs The State Of Madhya Pradesh
2025 Latest Caselaw 11066 MP

Madhya Pradesh High Court

Chandan Kumar Sonkar vs The State Of Madhya Pradesh on 12 November, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:57034




                                                                1                            WP-29742-2018
                              IN        THE     HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           BEFORE
                                              HON'BLE SHRI JUSTICE DEEPAK KHOT
                                                 ON THE 12th OF NOVEMBER, 2025
                                                 WRIT PETITION No. 29742 of 2018
                                                CHANDAN KUMAR SONKAR
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                    Shri Rajendra Kumar Pandey - Advocate for the petitioner.

                                    Shri Praveen Namdeo - G.A. for the respondent/State.

                                                                    ORDER

The petitioner has filed the present petition seeking the following reliefs :-

i) That, the Hon. Court may be pleased to issue a writ, order or direction in an appropriate nature directing the respondents to him regular increments after one year from the date of his appointment.

ii) The Hon. Court may be pleased to direct the respondents to consider and decide his representation (annexure P/6) in the light of the judgment so passed in identical cases/matter (supra).

iii) Any other relief which this Hon. Court deems fit and proper may kindly be passed.

The petitioner has restricted his prayer to the extent that the petition may be disposed of with a direction to the respondents to decide the pending representation, annexure P/6, if it is not already decided. The petitioner has relied on the order dated 19.4.2017 passed by this Court in W.P.No.5344/2017.

Considering the innocuous prayer of the petitioner, the petition is

NEUTRAL CITATION NO. 2025:MPHC-JBP:57034

2 WP-29742-2018 disposed of in identical terms. Accordingly, the order dated 19.4.2017 passed by this Court in W.P.No.5344/2017 shall apply to the facts of the present case mutatis mutandis .

Accordingly, the petition stands disposed of.

(DEEPAK KHOT) JUDGE

HS