Madhya Pradesh High Court
Food Corporation Of India vs Kishore Meena on 8 July, 2022
Author: Chief Justice
Bench: Chief Justice
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WA No. 385 of 2022
(FOOD CORPORATION OF INDIA AND OTHERS Vs KISHORE MEENA)
Dated : 08-07-2022
Shri S.K. Rao - Senior Advocate with Shri Utkarsh Agrawal - Advocate
for appellants.
Shri Sanjay Agrawal - Senior Advocate with Shri Rahul Gupta -
Advocate appears on advance copy and accepts notice for the respondent.
Heard learned counsels.
It is undisputed that so far as a co-employee is concerned, aggrieved by the order dated 08.03.2022 passed by a Division Bench of this Court in Writ Appeal No.158 of 2022 (Food Corporation of India and others vs. Harish Prakash Hinunia) staying the departmental enquiry, the appellants herein have filed SLP (C) No.8456 of 2022 (Food Corporation of India and others vs. Harish Prakash Hinunia). By the order dated 13.05.2022, notices have been issued to the respondent. Therefore, we deem it just and necessary to await the outcome of the aforesaid SLP to proceed further in the matter.
Hence, admit.
Stay of the order dated 21.03.2022 passed by the learned Single Judge in W.P. No.4023 of 2022.
Reply filed by the respondent is taken on record.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
S/
Signature Not Verified
SAN
Digitally signed by SACHIN CHAUDHARY
Date: 2022.07.10 13:29:20 IST