Madhya Pradesh High Court
Smt. Mohini Jain vs The State Of Madhya Pradesh on 22 July, 2020
Author: Chief Justice
Bench: Chief Justice
THE HIGH COURT OF MADHYA PRADESH
W.P. No.9422/2020
(Smt.Mohini Jain and another vs. State of Madhya Pradesh and Others)
Jabalpur, Dated: 22.07.2020
Hearing Convened Through Video Conferencing:
Shri P.K. Singh Sengar, Advocate for the petitioners.
Shri Swapnil Ganguly, Govt. Advocate for the respondent/State.
The petitioners have filed the present writ petition under Article 226 of the Constitution of India impugning the order dated 01.07.2020 (Annexure P/6), claiming the following reliefs:-
(i) Hon'ble Court may kindly be pleased to quash the impugned orders dated 1.7.2020 (Annexure P/6) passed by the respondent no.3.
(ii) The Hon'ble Court further be pleased to direct the respondents for restoration the services of the petitioner as usual.
(iii) Any other relief which this Hon'ble Court may deem fit and proper kindly be granted in favour of the petitioner.
At the outset, learned counsel for the State referred to Annexure P/4 dated 6.10.2017 (Annexure P/4) wherein the examination by virtue of which the petitioners have qualified has been declared to be null and void and, therefore, the present petition is not maintainable.
Learned counsel for the petitioners submitted that he may be permitted to withdraw the present writ petition with liberty to file a fresh writ petition on the same cause of action challenging the order dated 6.10.2017 (Annexure P/4) as well as order dated 1.7.2020(Annexure P/6).
Accordingly, petition is dismissed as withdrawn with the liberty, as prayed for.
(AJAY KUMAR MITTAL) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
rao
Digitally signed by SATYA SAI
RAO
Date: 2020.07.23 13:51:35
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