Madhya Pradesh High Court
The State Of Madhya Pradesh vs R.K. Lakhera Judgement Given By: ... on 9 December, 2013
W.A. No.478/2013
09.12.2013
Shri Samdarshi Tiwari, learned counsel for the
appellants/State.
Shri Maninder S. Bhatti, learned counsel for the respondents.
Heard learned counsel for the parties.
Considering the fact that the cases of Store Attendant (Skilled), Progress Man, Time Keeper, Data Assistant and Cadre Assistant are placed in one category as is noticed in the document Annexure-P/1 at page 82 of the paper book, there is no reason to treat the case of the petitioner who was serving as Progress Man different than the cases considered with regard to Time Keeper in the case of A.L. Thakur V. State of M.P. and others relied upon by the learned Single Judge. Hence, no interference is warranted. Petition is dismissed.
Counsel for the appellant has placed reliance on the decision of the Division Bench of this Court in the case of State of M.P. V. Kiran Ragnekar and other in W.P. No.940/2001 decided on 2.2.2006. However, in our opinion, the observation in this decision is of no avail to distinguish the decision in Thakur's case (supra) relied upon by the learned Single Judge.
(A.M. Khanwilkar) (Krishn Kumar Lahoti)
Chief Justice Judge
snb/-