Madhya Pradesh High Court
Ramesh Babu Shere vs The State Of Madhya Pradesh on 25 November, 2019
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-23862-2019
The High Court Of Madhya Pradesh
WP-23862-2019
(RAMESH BABU SHERE Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 25-11-2019
Shri Vipin Yadav, learned counsel for the petitioner.
Shri Ishan Mehta, learned Govt. Advocate for the respondents/State.
Learned counsel for the petitioner submits that similar issue involved in the present writ petition forming the subject-matter of Writ Petition No.15053/2019 (Ramesh Kumar Dubey vs. State of M.P. and others) has been considered and decided by this Court by order dated 25-9-2019, whereby the learned Single Judge has allowed the said writ petition for the reasons assigned in the order passed in the case of Ramesh Prasad Agnihotri vs. State of M.P. and others (W.P. No.13115/2019, decided on 6-8-2019). Learned counsel for the petitioner submits that against the said order a writ appeal was filed and the order passed by the learned Single Judge has been set aside and the matter has been remanded back to the writ Court.
Learned counsel for the State has produced a copy of the order dated 21-11-2019 passed in W.A. No.1117/2018 (The State of M.P. vs. Maruti Rao Mahale) and other connected appeals. It is submitted that after remand of the matter by the Division Bench the writ petitions are pending adjudication. Learned counsel for the petitioner further submits that while remanding the matter the Division Bench has observed that status quo as prevailing on the date shall be maintained. It is further stated that the petitioner is also continuing in service and he will reach the age of superannuation on 30-11-2019.
Considering the aforesaid submissions, the present writ petition is directed to be listed along with WP-7848-2017 and WP-13115-2019.
Till next date of hearing, status-quo as exists today in respect of the employment of the petitioner shall be maintained in the light of the order 2 WP-23862-2019 passed by the Division Bench.
C.c. as per rules.
VIJAY KUMAR SHUKLA) JUDGE ac Digitally signed by AJAY KUMAR CHATURVEDI Date: 2019.11.27 18:53:04 +05'30'