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Madhya Pradesh High Court

Babulal Arya vs The State Of Madhya Pradesh on 30 January, 2026

          NEUTRAL CITATION NO. 2026:MPHC-GWL:3770




                                                             1                             WP-2537-2026
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE ASHISH SHROTI
                                                ON THE 30th OF JANUARY, 2026
                                                WRIT PETITION No. 2537 of 2026
                                                   BABULAL ARYA
                                                       Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Siddharth Sharma - Advocate for the petitioner.

                                  Shri Dharmendra Nayak - Government Advocate for the State.

                                                                 ORDER

The petitioner remained under suspension while the departmental enquiry was conducted against him for the period from 08-01-2019 to 27-09- 2024.

2 . As per the submission made by petitioner's counsel, the petitioner received only 50% subsistence allowance whereas he was entitled for enhancement of the same as per FR 53. Learned counsel submits that the petitioner has made representation before the competent authority claiming the aforesaid benefit of enhanced subsistence allowance for the period of suspension, however, the same is not considered so far. He, therefore, prays for disposal of this petition with direction to the authorities to consider and pass necessary order on the petitioner's representation in accordance with law. The copy of representation collectively placed on record as Annexure P/5.

NEUTRAL CITATION NO. 2026:MPHC-GWL:3770 2 WP-2537-2026 3 . Learned Government Advocate for the respondents/State has no objection to the innocuous prayer made by the learned counsel for the petitioner.

4 . Considering the aforesaid, but without commenting anything upon merits of the case, this petition is disposed of directing respondent no.2 to consider and pass necessary order on the petitioner's representation which are placed on record as Annexure P/5 within a period of 60 days from the date of submission of certified copy of this order.

5. Needless to mention, this Court has not considered the merits of the case and the respondent no.2 shall be at liberty to pass suitable order in accordance with law.

6. The petition is accordingly, disposed of.

(ASHISH SHROTI) JUDGE vpn/-