Surendra Kumar Mahapatra vs The State Of Madhya Pradesh
2025 Latest Caselaw 10384 MP

Madhya Pradesh High Court

Surendra Kumar Mahapatra vs The State Of Madhya Pradesh on 17 October, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:30612




                                                             1                             WP-41075-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                       HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 17th OF OCTOBER, 2025
                                                WRIT PETITION No. 41075 of 2025
                                            SURENDRA KUMAR MAHAPATRA
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Arvind Kumar Sharma learned counsel for the petitioner.

                                   Shri Rajwardhan Gawde learned counsel for the respondent/state.

                                                                 ORDER

The petitioner is aggrieved by the order dated 10.01.2025 (Annexure P/3) passed by Respondent No. 5, District Education Officer, Agar (M.P.), whereby the charge of District Incharge Sports Officer has been assigned to Respondent No. 6 in place of the petitioner. As per the circular dated 05.12.2001 issued by the respondent no.2, only the senior most PTI as per the seniority list maintained by the District Education Officer, can be given the charge of District Sports Officer.

Learned counsel for the petitioner submits that the petition may be disposed of by directing the respondents to consider the representation of the petitioner as per the judgment passed by the co-ordinate bench at Jabalpur in the case of Vivek Datt Sharma Vs. State of MP and Ors passed in WP No.19894/2025.

Considering the aforesaid submissions and grievance of the petitioner,

NEUTRAL CITATION NO. 2025:MPHC-IND:30612

2 WP-41075-2025 this court deems it expedient to dispose of the petition with liberty to the petitioner to file a detailed and comprehensive representation before the competent authority of the respondent within the period of 15 days from today and if such a representation is submitted, the same shall be considered and decided by the competent authority in accordance with law within the period of 30 days from the date of filing of the representation, by passing a reasoned and speaking order taking into consideration the judgment passed in the case of Vivek Datt (supra). The outcome of the said representation shall be communicated to the petitioner.

With the aforesaid, the present writ petition stands disposed of.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh