Indore Christian College Indore ... vs State Of Madhya Pradesh
2025 Latest Caselaw 11630 MP

Madhya Pradesh High Court

Indore Christian College Indore ... vs State Of Madhya Pradesh on 26 November, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                              1                                  WA-3333-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       WA No. 3333 of 2025
                          (INDORE CHRISTIAN COLLEGE INDORE THROUGH IS SECRETARY AND PRINCIPAL DR. AMIT DAVID Vs
                                                 STATE OF MADHYA PRADESH AND OTHERS )



                          Dated : 26-11-2025
                                 Shri Ajay Bagadia - Senior Advocate alongwith Ms. Shririn Silawat -
                          Advocate for the appellant.
                                 Shri Vishwajit Joshi - Additional Advocate General for the respondent

/ State.

The appellant has filed I.A. No.10607/2025 seeking modification of the order dated 20.11.2025 that the appellant be given four weeks time to file reply before the competent authority and if any adverse order is passed against the present appellant, then the same shall not be given effect for four weeks.

The writ appeal was filed being aggrieved by the order dated 12.11.2025, whereby the learned Single Judge has disposed of the Writ Petition No.43670/2025. The appellant / writ petition had challenged the notice dated 24.10.20225 passed by the Collector, Indore. This Court found

that the learned Single Judge has rightly declined to interfere with the impugned order and granted liberty to the petitioner to file a reply which has been directed to be considered by the competent authority.

This Court further did not entertain the petition against the show-cause notice in the light of the judgment passed by the Hon'ble Supreme Court in the case of Special Director and another V/s Mohd. Ghulam Ghouse, (2004) 3 SCC 440 and directed the authority to fix a date after 7 days from today

2 WA-3333-2025 and the appellant / writ petitioner was directed to be given liberty to file a reply to the said notice and competent authority shall pass a reasoned and speaking order after considering the reply of the petitioner in accordance with the law. The order was passed by the Single Judge on 12.11.2025 granting liberty to the petitioner to file reply to the show-cause notice. This Court also on 20.11.2025 directed the authority to fix a date after 7 days from today.

Considering the aforesaid, this Court is not inclined to grant 4 weeks time to the appellant to file reply to the show-cause notice. However, the appellant is granted 7 days time from today i.e. (26.11.2025) to file reply before the authority and the competent authority shall take up the matter after

7 days and will pass the order in terms of the Court order dated 20.11.2025.

With the aforesaid, I.A. No.10607/2025 is disposed of. As a consequence, this Writ Appeal also stands disposed of. This order shall be read conjointly with the Court order dated 20.11.2025.

                             (VIJAY KUMAR SHUKLA)                           (BINOD KUMAR DWIVEDI)
                                     JUDGE                                          JUDGE
                          Divyansh