Madhya Pradesh High Court
S.K.S. Kushwah vs The State Of Madhya Pradesh on 13 March, 2026
1 WP-2213-2017
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 2213 of 2017
(S.K.S. KUSHWAH Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 13-03-2026
Shri Arvind Dudawat - Senior Advocate with Shri Abhishek Singh
Kaurav - learned counsel for petitioner.
Shri Prabhat Pateriya - learned Government Advocate for
respondent/State.
Learned counsel for the respondent/State is directed to produce the record to show that before issuing the impugned order, the matter was placed before the Governor and as per the instructions of the Governor, the impugned order was issued by the Deputy Secretary in the name of Governor.
It is further directed to the learned Government Advocate for the respondent/State to verify whether the judgment passed in W.A. No.1293/2021 [State of M.P. and others v. Dhirendra Kumar Dubey] is applicable in the present case or not.
List the matter after four weeks.
(ANAND SINGH BAHRAWAT) JUDGE Ahmad Signature Not Verified Signed by: MOHD AHMAD Signing time: 3/16/2026 10:12:25 AM