Madhya Pradesh High Court
Vishal Singh Rajput vs The State Of Madhya Pradesh on 30 October, 2025
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2025:MPHC-GWL:27738
1 WA-150-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
&
HON'BLE SHRI JUSTICE PUSHPENDRA YADAV
ON THE 30th OF OCTOBER, 2025
WRIT APPEAL No. 150 of 2025
VISHAL SINGH RAJPUT
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri H.K.Shukla, learned counsel for the appellant.
Shri Vivek Khedkar, learned Sr. Advocate/Additional Advocate General with Shri
Ravindra Dixit, learned Government Advocate for respondents/State.
ORDER
Per: Justice Pushpendra Yadav By way of this intra-court appeal filed under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, appellant is challenging the order dated 03.12.2024 passed in W.P.No.37647/2024 whereby the writ petition filed by the appellant herein was disposed of.
2. The brief facts of the case are that on 06.06.2019, the appellant was granted appointment on compassionate ground against Class-III post. As per circular dated 29.09.2014, passing of CPCT Score Card within a period of three years was made compulsory. The appellant was granted several opportunities to obtain CPCT Score Card but he failed to produce the same. Consequent upon the same, his services were terminated vide order dated Signature Not Verified Signed by: ASHISH CHAURASIA Signing time: 11/7/2025 3:19:55 PM NEUTRAL CITATION NO. 2025:MPHC-GWL:27738 2 WA-150-2025 19.11.2024. The said order was challenged in the writ petition. In the writ petition, learned counsel for the petitioner stated that instead of terminating his services on account of non-submission of CPCT certificate, case of petitioner could have considered against the post which does not require the clearance of CPCT Score Card. It was further submitted that the appellant is ready to give an undertaking to the effect that even if a Class-IV post is offered, then he is ready to serve the department on the said post without any protest.
3. Considering the submissions made by the petitioner (appellant herein), learned writ Court disposed of the writ petition with direction to the appellant to make a representation to the Collector/ District Magistrate Guna within a period of one month with an undertaking that he is ready to work on Class-IV post for which CPCT Score Card is not required, then his case shall be considered by the competent authority in the law laid down by the High Court in the case of Hiraman Gaikwad Vs. The State of Madhya Pradesh and Ors. decided on 6th November, 2023 passed in W.P.No.27996/2023. The said order of learned writ Court has been challenged in the present appeal.
4. We are surprised that the appellant has challenged the order passed by learned writ Court in the instant appeal as the same is based upon the submission/request made by the appellant before the learned writ Court.
5. It is an admitted fact that the appellant has not obtained CPCT Score Card within the stipulated time or in extended period therefore, the authority has rightly terminated the service of the appellant. During the course of hearing, learned counsel for the appellant submitted that his case can be Signature Not Verified Signed by: ASHISH CHAURASIA Signing time: 11/7/2025 3:19:55 PM NEUTRAL CITATION NO. 2025:MPHC-GWL:27738 3 WA-150-2025 considered for the post for which CPCT Score Card is not required and he is ready to give the undertaking for appointment on Class-IV post.
6. Taking into consideration the said submission, the writ petition was disposed of therefore, no ground is available to the appellant to challenge the same in the instant appeal. Thus, there is no infirmity in the order passed by learned writ Court. Hence, the instant writ appeal is dismissed by affirming the order passed by learned writ Court.
(ANAND PATHAK) (PUSHPENDRA YADAV)
JUDGE JUDGE
Ashish*
Signature Not Verified
Signed by: ASHISH
CHAURASIA
Signing time: 11/7/2025
3:19:55 PM