Madhya Pradesh High Court
Akhil Bhartiya Upbhogta Congress vs The State Of M.P. And Ors. on 11 August, 2021
Author: Chief Justice
Bench: Chief Justice
1 WP-409-2005
The High Court Of Madhya Pradesh
WP-409-2005
(AKHIL BHARTIYA UPBHOGTA CONGRESS Vs THE STATE OF M.P. AND ORS.)
Jabalpur, Dated : 11-08-2021
Heard through Video Conferencing.
Shri Ajay Pal Singh, learned counsel for the petitioner.
Shri Ashish Anand Bernard, learned Deputy Advocate General for the
respondents/State.
Shri Aditya Narayan Sharma, learned counsel for the respondent No.5.
Shri Amalpushp Shroti, learned counsel for the respondents No.6 &10. Shri Udayan Tiwari & Shri T.K. Khadka, learned counsel for the respondent No.7.
Shri Siddhant Kochar, learned counsel for the respondent No.9. This writ petition has been filed by the petitioners - Akhil Bhartiya Upbhokta Congress, seeking direction for CBI enquiry regarding the appointments made by the respondent No.4 while working on the post of Administrative Officer.
The matter remained pending before this Court for last 16 years and this Court has not passed any interim order.
Even though, learned counsel for the petitioner prays for adjournment, but we do not see any extraordinary reason to direct CBI enquiry into the appointments which was made way back in the year 1993 particularly when the writ petition has itself been filed belatedly in the year 2005.
In view of the aforesaid, we do not find any merit in the writ petition. Accordingly, the writ petition is dismissed.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Priya.P
Signature Not Verified
SAN
Digitally signed by priyanka pithawe mishra
Date: 2021.08.12 16:47:11 IST