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Kumari Garima vs The Registrar General Of The Honble High ... on 11 August, 2023

Bench: Hrishikesh Roy, Pankaj Mithal

                                                     1

     ITEM NO.17                              COURT NO.9               SECTION IV­C

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

                            SPECIAL LEAVE PETITION (CIVIL) Diary No.26600/2023

     (Arising out of impugned final judgment and order dated 01­02­2023
     in WP No. 23217/2022 passed by the High Court of M.P. Principal
     Seat at Jabalpur)

     KUMARI GARIMA                                                     Petitioner(s)

                                                    VERSUS

     THE REGISTRAR GENERAL OF THE HONBLE HIGH COURT                    Respondent(s)
     OF MADHYA PRADESH & ANR.

     (IA No.146309/2023­CONDONATION OF DELAY IN                     FILING     SLP   and   IA
     No.146310/2023­EXEMPTION FROM FILING O.T.)

     Date : 11­08­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)
                                       Mr. Rajkumar Chauhan, Adv.
                                       Ms. Sangeeta Chauhan, Adv.
                                       Mr. Chandan Kumar Pandey, Adv.
                                       Mr. Bhupendra Pratap Singh, Adv.
                                       Mr. Devendra Kumar Shukla, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Delay condoned.

2. Heard Mr. Rajkumar Chauhan, learned counsel appearing for the petitioner.

3. Signature Not Verified The challenge here is to the High Court’s Order upholding the Digitally signed by termination of the petitioner on the ground that she failed to VISHAL ANAND Date: 2023.08.16 16:39:26 IST Reason: disclose the pending criminal case against her at the time of her recruitment as Stenographer Grade III.

4. Learned counsel would submit that FIR No.23/2015 pertains to suicidal attempt and the petitioner was totally unaware that the case was registered on the said incident in the year 2015. This is her specific stand in the reply dated 08­12­2021 (Annexure `P5’) to the show cause notice issued to her.

5. Issue notice, returnable in four weeks.

  (VISHAL ANAND)                                  (KAMLESH RAWAT)
ASTT. REGISTRAR­cum­PS                         ASSISTANT REGISTRAR