Madhya Pradesh High Court
Dashrath Singh Parmar vs The State Of Madhya Pradesh on 7 March, 2012
W.P. No. 5463/08
(D.S. Parmar Vs. State of MP and others)
07.03.2012
Shri A.C. Khatri, learned counsel for the
petitioner.
I.A. No. 9001/10 for taking the documents on
record is allowed for the reasons mentioned therein.
Documents are taken on record.
It is submitted by the learned counsel for the
petitioner that the respondents have clarified in the
Vidhan Sabha regarding the order of punishment in respect of the petitioner dated 23.05.2006 and it has been stated that the punishment imposed upon the petitioner is stoppage of one increment without any cumulative effect.
It is stated that in view of the aforesaid clarification as the punishment has outlived its life, the petitioner has filed a representation before the respondents/authorities to consider his case for further promotion on the post of Head Constable which is pending decision before them.
It is stated that in view of the aforesaid subsequent events, the petition filed by the petitioner be permitted to be withdrawn with liberty to the petitioner to pursue the matter before the respondents/ authorities for considering his case for promotion on the post of the Head Constable.
In view of the aforesaid, the petition filed by the petitioner is permitted to be withdrawn with the aforesaid liberty.
It is observed that the respondents/authorities may consider the representation of the petitioner for further promotion in accordance with law.
With the aforesaid liberty/observation, the petition is disposed of as withdrawn.
(R.S. Jha) Judge msp