Madhya Pradesh High Court
Ku. Monika Dwivedi vs Mp Pollution Control Board Thr. on 3 September, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
ON THE 3rd OF SEPTEMBER, 2022
WRIT PETITION NO. 108 OF 2017
Between:-
KU. MONIKA DWIVEDI D/O SHRI SHIV
KUMAR DWIVEDI, AGED 25 YEARS,
OCCUPATION SERVICE, PRESENTLY
POSTED AS JUNIOR LAB ASSISTANT, MP
POLLUTION CONTROL BOARD,
REGIONAL OFFICE, DEEN DAYAL
NAGAR, GWALIOR (MADHYA PRADESH)
........PETITIONER
(BY SHRI JITENDRA KUMAR SHARMA - ADVOCATE WITH MS.
SMRITI SHARMA - ADVOCATE)
AND
1. MP POLLUTION CONTROL BOARD
THROUGH ITS SECRETARY, PARYAVAS
PARISAR, E-5, ARERA COLONY, BHOPAL
MP 462016.
2. LAB IN CHARGE REGIONAL
LABORATORY MP POLLUTION
CONTROL BOARD, GWALIOR DEEN
DAYAL NAGAR, MAIN GATE, HOUSING
BOARD COLONY AND GWALIOR
MADHYA PRADESH
3. AREA OFFICER, MP POLLUTION
CONTROL BOARD, DEEN DAYAL
NAGAR, MAIN GATE, HOUSING BOARD
COLONY AND GWALIOR MADHYA
PRADESH
2
........RESPONDENTS
(SHRI HARISH KUMAR DIXIT - ADVOCATE FOR RESPONDENT NO.
1)
----------------------------------------------------------------------------------------
This petition on for hearing this day, the Court passed the
following:
ORDER
This petition under Article 226 of the Constitution of India has been filed seeking following relief:-
1. The impugned advertisement annexure P/1, the circular annexure P/6 so far as concern influencing the respondents 2 & 3 restraining the petitioner from marking his attendance and intending to remove him from service may kindly be quashed / set aside.
2. The respondents may kindly be directed to extend all consequential benefits in favour of the petitioner and consider him for regularization as per the need of his services in the respondent board.
3. Any other order or directions deemed fit in the circumstances of the case be issued in favour of the petitioner.
By a detailed order passed in W.P. No.93/2017, the petition has been dismissed.
Accordingly, this petition is also dismissed in the terms and conditions of the order passed in W.P. No.93/2017.
A copy of the order passed in W.P. No.93/2017 be also kept in this file.
(G.S. AHLUWALIA) JUDGE Abhi Digitally signed by ABHISHEK CHATURVEDI Date: 2022.09.07 18:38:38 +05'30'