Madhya Pradesh High Court
Ramavatar Saket vs The State Of Madhya Pradesh on 5 August, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-10612-2020
The High Court Of Madhya Pradesh
WP-10612-2020
(RAMAVATAR SAKET Vs THE STATE OF MADHYA PRADESH AND OTHERS) Jabalpur, Dated : 05-08-2020 Heard through Video Conferencing.
Shri R.P. Dubey, learned counsel for the petitioner. Shri Piyush Bhatnagar, learned P.L. for theState. With the consent, finally heard.
At the outset, learned counsel for the petitioner submits that the impugned order dated 19.07.2019 may be set aside because this matter is squarely covered by the recent order of this Court passed in W.P. No.4180/2020 (Triveni Prasad Mishra and others Vs. State of M.P. and others).
Shri Bhatnagar, learned P.L. for the State did not dispute the said contention.
In view of aforesaid stand of the parties, the impugned order dated 19.07.2019 (Annexure-P/1) is set aside.
The liberty is reserved to the Disciplinary Authority to take a fresh decision in the matter in accordance with law expeditiously.
Petition is allowed.
(SUJOY PAUL) JUDGE Biswal Signature Not Verified SAN Digitally signed by SHIBA NARAYAN BISWAL Date: 2020.08.05 15:40:56 IST