Devendra Kumar Chourasia vs The State Of Madhya Pradesh
2025 Latest Caselaw 11467 MP

Madhya Pradesh High Court

Devendra Kumar Chourasia vs The State Of Madhya Pradesh on 21 November, 2025

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

          NEUTRAL CITATION NO. 2025:MPHC-JBP:59958




                                                              1                             WP-44724-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                                ON THE 21st OF NOVEMBER, 2025
                                                WRIT PETITION No. 44724 of 2025
                                       DEVENDRA KUMAR CHOURASIA AND OTHERS
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Anil Kumar Tiwari - Advocate for the petitioners.

                                   Shri Varun Jain - Panel Lawyer for the State.

                                                                  ORDER

The counsel for the petitioners contends that the petitioners were granted benefit of circular dated 07.10.2016 issued by the General Administration Department, Government of MP, Bhopal and they were granted the status of "sthayee karmi" . It is further contended that thereafter the petitioners approached the respondents by filing representation as contained in Annexure P-6 for grant of benefit of regularisation of their services but the same is still pending before the authority. It is therefore,

prayed that the competent authority be directed to consider and decide the representation in the light of decision of the Apex Court in the case of Dharam Singh and others v. State of U.P. and another passed in Civil Appeal No.8558/2018 vide judgment dated 19.08.2025 .

2. Considering the aforesaid, as the decision has to be taken by the respondents, without expressing any opinion on merits of the case, the

NEUTRAL CITATION NO. 2025:MPHC-JBP:59958

2 WP-44724-2025 present writ petition stands disposed of with the direction that the respondent No.4/competent authority shall take a decision on the representation filed by the petitioners as contained in Annexure P-6 in the light of decision of Apex Court in the case of Dharam Singh (supra) within a period of 90 days from the date of production of certified copy of this order by passing a well reasoned and speaking order in accordance with law.

3. The writ petition stands disposed of accordingly.

(MANINDER S. BHATTI) JUDGE

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