Madhya Pradesh High Court
The State Of Madhya Pradesh vs Smt Munni Devi Chauhan on 13 October, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 WA-1942-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
&
HON'BLE SHRI JUSTICE PUSHPENDRA YADAV
ON THE 13th OF OCTOBER, 2025
WRIT APPEAL No. 2878 of 2025
THE STATE OF MADHYA PRADESH AND OTHERS
Versus
SHRIKRISHNA SHARMA
Appearance:
Shri Vivek Khedkar - Additional Advocate General with Shri Ravindra Dixit -
Govt. Advocate for the appellants/State.
Shri Mukesh Sharma - Advocate for the respondent.
WITH
WRIT APPEAL No. 1089 of 2025
THE STATE OF MADHYA PRADESH AND OTHERS
Versus
SMT. KAMNA BAJPAI
Appearance:
Shri Vivek Khedkar - Additional Advocate General with Shri Ravindra Dixit
- Govt. Advocate for the appellants/State.
Shri Shashank Indapurkar - Advocate for the respondent.
WRIT APPEAL No. 1933 of 2025
THE STATE OF MADHYA PRADESH AND OTHERS
Versus
ARUN SINGH
Appearance:
Shri Vivek Khedkar - Additional Advocate General with Shri Ravindra Dixit
- Govt. Advocate for the appellants/State.
Shri Shashank Indapurkar - Advocate for the respondent.
Signature Not Verified
Signed by: MADHU
SOODAN PRASAD
Signing time: 10/14/2025
10:12:45 AM
2 WA-1942-2025
WRIT APPEAL No. 1939 of 2025
THE STATE OF MADHYA PRADESH AND OTHERS
Versus
GAJENDRA SINGH BHADORIYA
Appearance:
Shri Vivek Khedkar - Additional Advocate General with Shri Ravindra Dixit
- Govt. Advocate for the appellants/State.
Shri Anuj Pratap Singh Chauhan - Advocate for the respondent.
WRIT APPEAL No. 1942 of 2025
THE STATE OF MADHYA PRADESH AND OTHERS
Versus
SMT MUNNI DEVI CHAUHAN
Appearance:
Shri Vivek Khedkar - Additional Advocate General with Shri Ravindra Dixit
- Govt. Advocate for the appellants/State.
Shri Shashank Indapurkar - Advocate for the respondent.
ORDER
Per: Justice Anand Pathak
I.A.No.12148/2025 (W.A.No.2878/2025), I.A.No.4100/2025
(W.A.No.1089/2025), I.A.No.7739/2025 (W.A.No.1933/2025),
I.A.No.7732/2025 (W.A.No.1939/2025) and I.A.No.7735/2025
(W.A.No.1942/2025) under Section 5 of the Limitation Act for condonation
of delay in filing the appeals, are taken up, considered and allowed for the
reasons mentioned therein.
2 Heard on merits.
3 Regard being had to similitude of the dispute, all the writ appeals are
being heard analogously and decided by this common judgment. For factual
clarity, facts of Writ Appeal No.2878/2025 are taken into consideration.
3 WA-1942-2025
4 The present writ appeal preferred under Section 2 (1) of the Madhya
Pradesh Uchcha Nyayalaya (Khand Nyyaypeeth Ko Appeal)
Adhiniyam, 2005 by appellants/State against the order dated 25.10.2023
passed in Writ Petition No.29757/2022, whereby petition preferred by
respondent stands disposed of with certain directions.
5 At the outset, learned counsel for the respondent/employee placed before
this Court an order dated 23.07.2025 passed in W.A. No.1657/2025 (The
State of M.P. and Ors vs. Ramrao Bhimte) and seeks parity. According to
him the case in hand is akin to the case of Ramrao Bhimte (supra) which was
discussed by Division Bench of this Court (Principal Seat Jabalpur) and after
discussion appeal preferred by appellant/State got dismissed. Learned
Division Bench considered the import of judgment rendered by Apex Court
in the case of S.H. Baig and Ors. vs. State of M.P. and Ors reported in 2018
(10) SCC 621, State of Punjab and Ors vs. Rafiq Masih (White Washer),
reported in 2015 (4) SCC 334 and judgment of Supreme Court in the matter
o f Anita Chaudhary and Ors. vs. State of M.P. (Civil Appeal
No.9927/2018), whereby case of recovery against employee got quashed. It
is further submitted that appellants/State complied the order in respect of
some of the employees vide order dated 02.04.2025, 08.04.2025 and
15.04.2025.
6 Counsel for the appellant/State could not dispute the passing of such
order and fairly submit that controversy is no longer res-integra.
7 After going through the judgment, it appears that no further discussion is
required in light of order passed as referred above. Resultantly, all the writ
4 WA-1942-2025
appeals preferred by appellant/State are hereby dismissed and the orders
passed by learned Writ Court are hereby affirmed.
(ANAND PATHAK) (PUSHPENDRA YADAV)
JUDGE JUDGE
ms/-
