Pawan Kumar Tomar vs The State Of Madhya Pradesh
2026 Latest Caselaw 1590 MP

Madhya Pradesh High Court

Pawan Kumar Tomar vs The State Of Madhya Pradesh on 16 February, 2026

         NEUTRAL CITATION NO. 2026:MPHC-GWL:5932




                                                             1                              WP-5894-2026
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE ASHISH SHROTI
                                               ON THE 16th OF FEBRUARY, 2026
                                                WRIT PETITION No. 5894 of 2026
                                               PAWAN KUMAR TOMAR
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                            The petitioner- Shri Pawan Kumar Tomar is present in person.

                            None for the respondents.

                                                                 ORDER

1. The lawyers are reported to be abstaining from work.

2. The petitioner is heard on admission.

3. The only relief prayed for by the petitioner in this petition is regarding grant of experience certificate by respondent no.5/District Cooperative Central Bank Maryadit, Shivpuri for the period he worked in the said Bank.

4. The petitioner contended that he has worked in respondent

no.5/Bank from 08/01/2024 to 10/01/2025 and thereafter, he tendered his resignation on 09/01/2025 which has been accepted by the Bank on 09/04/2025.

5. To have better future prospects, the petitioner intends to apply for appointment on the post of Branch Manger in respondent no.4/M.P. Rajya Sahakari Bank Maryadit (Apex Bank) Bhopal. He is required to attach this

NEUTRAL CITATION NO. 2026:MPHC-GWL:5932

2 WP-5894-2026 experience certificate alongwith this application. The petitioner requested the Chief Executive Officer of respondent no.5/Bank through e-mail on 06/02/2026 for issuance of experience certificate. Another application was made by him on 09/02/2026 reiterating his same request. The grievance of the petitioner is that experience certificate has not been issued by the Chief Executive Officer of respondent no.5/Bank and the last date for submission of application with the Apex Bank is 20/02/2026.

6. If the petitioner has worked in respondent no.5/Bank from 08/01/2024 to 10/01/2025, there should not be any difficulty in issuing experience certificate. Accordingly, the Chief Executive Officer of respondent no.5/Bank is directed to issue experience certificate forthwith in

favour of the petitioner. The petitioner shall appear before the Chief Executive Officer or any other competent authority of respondent no.5 by tomorrow. The Chief Executive Officer/competent authority shall issue an experience certificate to the petitioner latest by 19/02/2026 so that the petitioner can submit his candidature with the Apex Bank by 20/02/2026.

7. With the aforesaid direction, this writ petition is disposed off.

(ASHISH SHROTI) JUDGE

rahul