Madhya Pradesh High Court
The State Of M.P. And Ors. vs Sheel Chand Jain Judgement Given By: ... on 20 December, 2013
1
W.P.(S) No.13577/2004
20/12/2013.
Shri Rahul Jain, learned Dy. Advocate General for the petitioner.
Challenge in this writ petitioner is made by the State Government to an order Annexure P/1 dated 10.7.2000 passed by the State Administrative Tribunal in O.A. No.681/2000 - Sheel Chand Jain Vs. State of M.P. & Others. In the impugned order passed on 10.7.2000 it is indicated by the Tribunal that an order has been passed in open Court in another case being O.A. No.480/2000.
From the averments made by the State Government in the writ petition it is seen that challenging the orders passed by the State Administrative Tribunal in O.A. No.480/2000 and various other cases, a writ petition was filed before this Court in W.P. No.4717/2001 and by an order passed on 7.11.2003, a Division Bench of this Court has already set aside the order passed under similar circumstances in various other cases. Accordingly, the only prayer made in the writ petition is that as the matter stands decided by this Court in W.P. No.4717/2001 and various other cases, the order impugned is unsustainable.
Having considered the aforesaid submission and on taking note of the order 2 W.P.(S) No.13577/2004 passed by this Court in W.P. No.4717/2001 which is available at Annexure P/3, this petition is allowed. The order passed by the State Administrative Tribunal is quashed and the State Government is directed to take steps for proceeding in the matter in accordance to the directions already passed in W.P. No.4717/2001 and its modification, if any by the Supreme Court in an Special Leave Petition which is said to have been pending.
With the aforesaid, this petition stands disposed of.
(Rajendra Menon) (Anil Sharma)
Judge Judge
mrs.mishra