Madhya Pradesh High Court
Dr. Vishnu Kumar Agrawal vs The State Of Madhya Pradesh on 18 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP.675.2018
Dr. Vishnu Kumar Agrawal
Vs.
State of M.P. and others
Gwalior, 18/05/2018
Shri T.S. Mahadik, learned counsel for the
petitioner.
Shri Praveen Newaskar, learned Government
Advocate, for respondents/State.
Though the challenge, in this petition, is to an order dated 04.11.2016 whereby the petitioner is visited with the penalty of stoppage of one increment with non-cumulative effect. During the course of hearing, it transpires that the petitioner has preferred an appeal under Rule 23 of the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 and the same is pending consideration.
Since the petitioner has already availed the statutory remedy of appeal, instead of dwelling upon the merits of the matter, the appellate authority i.e. respondent No.1 is directed to decide the appeal expeditiously, however, not later than 30 days from the date of communication of this order.
It is made clear that this Court has not expressed any opinion on the merits of the matter.
Petition stands finally disposed of in above terms. No cost.
(Sanjay Yadav) Judge pd Digitally signed by PAWAN DHARKAR Date: 2018.05.19 13:59:24 -07'00'