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Madhya Pradesh High Court

Neeraj Parmar vs The State Of Madhya Pradesh on 22 September, 2022

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                     1
                          IN THE HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                           ON THE 22nd OF SEPTEMBER, 2022

                                         WRIT PETITION No. 8500 of 2022

                               BETWEEN:-
                               NEERAJ PARMAR S/O SHRI SHIVDAS PARMAR,
                               AGED   ABOUT    43  YEARS, OCCUPATION:
                               SERVICE R/O BILONJI, NEAR COLLEGE
                               CROSSING, WAIDHAN, DISTRICT SINGRAULI
                               (MADHYA PRADESH).

                                                                              .....PETITIONER
                               (NONE)

                               AND
                          1.   THE STATE OF MADHYA PRADESH THROUGH
                               THE PRINCIPAL SECRETARY PANCHAYAT AND
                               RURAL     DEVELOPMENT      DEPARTMENT
                               MANTRALAYA, VALLABH BHAWAN, BHOPAL
                               (MADHYA PRADESH).

                          2.   CHIEF EXECUTIVE OFFICER M.P. DAYRAJYA
                               GRAMIN AAJIVIKA MISSION BHOPAL BHOPAL
                               (MADHYA PRADESH).

                          3.   COMMISSIONER/      JOINT  COMMISSIONER
                               (ADM N.) M.P. DAY RAJAY GRAMIN AAJIVIKA
                               MISSION BHOPAL (MADHYA PRADESH).

                          4.   COLLECTOR SINGRAULI DISTRICT SINGRAULI
                               (MADHYA PRADESH).

                          5.   CHIEF EXECUTIVE OFFICER JILA PANCHAYAT
                               SIN GR AULI DISTRICT SINGRAULI (MADHYA
                               PRADESH).

                          6.   DHANENDRA MISHRA DISTRICT MANAGER
                               MICRO FINANCE (NRLM) DISTRICT SINGRAULI
                               (MADHYA PRADESH).

                                                                            .....RESPONDENTS
                               (SHRI MANAS VERMA, GOVERNMENT ADVOCATE FOR
                               RESPONDENTS NO. 1 AND 2/STATE AND SHRI A.P. SINGH,
Signature Not Verified
Signed by: VINOD KUMAR
TIWARI
Signing time: 9/23/2022
6:12:28 PM
                                                      2
                                  ADVOCATE FOR RESPONDENTS NO. 3 TO 5)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                               ORDER

Counsel appearing for the respondents submitted that petitioner has not availed alternate remedy.

It is submitted that similar case has been disposed off by the Division Bench vide order dated 03.08.2022 passed in W.A. No. 832/2022 (M.P. Rural Livelihood Mission and others vs Satyendra Nath Shrivastava and another) granting liberty to writ petitioner therein to file an appeal under Clause 8.2 of the Policy framed under the Madhya Pradesh State Rural Livelihood Mission by the State Government. Interim relief granted in writ petition was extended. Order passed by the Division Bench has been affirmed by the Apex Court.

In view of aforesaid, writ petition filed by petitioner is disposed off with liberty to petitioner to file appeal as per Clause 8.2 of the Policy of M.P. State Rural Livelihood Mission.

With aforesaid direction, writ petition is disposed off.

(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 9/23/2022 6:12:28 PM