Madhya Pradesh High Court
Shishuvendra Singh Tomar vs The State Of Madhya Pradesh on 3 July, 2014
W.P. No. 9690/2014
with
W.P. No. 9691/2014
03.07.2014
Shri Ritwik Parashar, Advocate for the petitioners.
Heard.
Issue notice.
Shri P.K. Kaurav, Additional Advocate General
waives notice on behalf of the respondents.
Although the issue raised in these petitions may be overlapping in some respect with the issue raised in Writ Petition No.7121/2014, we deem it appropriate to treat these matters as a separate group and proceed for hearing and therefore, direct listing of this matter on 22.07.2014.
As regards interim relief, no doubt the consequence of the impugned decision must entail in removal from service as the person concerned would be ineligible to hold the post for want of basic qualification. However, if no termination order has been received by the State/Employer so far, status quo as of today be maintained till the next date. In other words, if the termination order has already been issued, the interim relief passed in terms of this order will be of no avail to the concerned petitioner.
Certified copy as per rules.
(A. M. Khanwilkar) (Alok Aradhe)
Chief Justice Judge
S/