Madhya Pradesh High Court
Annapurna Prasad Tiwari vs The State Of Madhya Pradesh on 30 July, 2020
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-8706-2020
The High Court Of Madhya Pradesh
WP-8706-2020
(ANNAPURNA PRASAD TIWARI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
3
Jabalpur, Dated : 30-07-2020
Heard through Video Conferencing.
Shri Pradeep K. Naveriya, learned counsel for the petitioners.
Shri Vivek Sharma, learned Dy. Advocate General for the
respondents/State.
In the present petition the challenge has been made to the order of punishment whereby the petitioner has been punished with stoppage of two increments with non-cumulative effect without following the procedure prescribed under Rule 16 (4) of M.P. Civil Services (Classification, Control and Appeal ) Rules, 1966.
Learned counsel for the petitioner submits that in number of cases Coordinate Bench of this Court has already issued notice and interim order has been granted and has place reliance on the order dated 30.09.2019 passed in W.P. No.19116/2019 (L.K. Pandey Vs. The State of Madhya Pradesh) and also on order dated 19.12.2019 passed in W.P. No.17752/2019 (Jagdish Prasad Mishra Vs. The State of Madhya Pradesh ).
Considering the aforesaid submissions and in order to maintain parity issue notice to the respondents on payment of process fee within two weeks or alternatively the respondents can be served by e-mail also.
Till the next date of hearing, the impugned order dated 20/03/2020 (Annexure P/3) shall remain stayed so far as it relates to the petitioner.
List the petition along with W.P. No.8053/2020. Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE RC Digitally signed by MRS RASHMI CHIKANE PASWAN Date: 2020.07.30 22:22:15 -07'00'