Madhya Pradesh High Court
Pranav Khare vs The State Of Madhya Pradesh on 12 March, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:20065
1 WP-8401-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 12th OF MARCH, 2026
WRIT PETITION No. 8401 of 2026
PRANAV KHARE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Dileep Kumar Pandey - Advocate for the petitioner.
Shri Ved Prakash Tiwari - Government Advocate for the State.
ORDER
Petitioner has filed this petition under Article 226 of the Constitution of India making a prayer to issue direction to respondents authorities to give effect to order dated 15.09.2017 contained in Annexure-P/3.
2. By said order, direction was given that as and when petitioner passes CPCT Examination his probation period will come to an end and petitioner will be regularized from the date of score card of CPCT.
3. Learned counsel appearing for petitioner submitted that petitioner was appointed in year 2013 and at that time there was no condition to pass CPCT Examination. Later on, petitioner has cleared the CPCT examination but he has not been given the benefit of order dated 15.09.2017.
4. Heard the counsel for the parties.
5. In view of aforesaid, petition is disposed of directing petitioner to file his marksheet of CPCT along with letter dated 15.09.2017. If such Signature Not Verified Signed by: SHABANA ANSARI Signing time: 13-03-2026 17:15:00 NEUTRAL CITATION NO. 2026:MPHC-JBP:20065 2 WP-8401-2026 documents are found to be found correct after verification then benefit be given to petitioner within period of 90 days from the date of receipt of such documents.
6. Petition is disposed of.
(VISHAL DHAGAT) JUDGE $A Signature Not Verified Signed by: SHABANA ANSARI Signing time: 13-03-2026 17:15:00