Madhya Pradesh High Court
Manish Kumar Patwa vs The State Of Madhya Pradesh on 20 March, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:23324
1 WP-8831-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 20th OF MARCH, 2026
WRIT PETITION No. 8831 of 2026
MANISH KUMAR PATWA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pranay Shukla - Advocate for petitioner through video
conferencing.
Ms. Supriya Singh - Govt. Advocate for respondent-State.
ORDER
Petitioner has filed this writ petition under Article 226 of Constitution of India making a prayer to issue direction to respondents-authorities to consider the representation of petitioner in light of judgment passed by the Apex Court in the case of Ajay Kumar Choudhari Vs. Union of India reported in (2015) 7 SCC 291.
2. Counsel appearing for petitioner submitted that petitioner was suspended, however, no departmental enquiry was initiated against petitioner. It is further submitted that charge-sheet has also not been filed in a criminal case registered against petitioner under Prevention of Corruption Act, 1988. It is submitted that petitioner has filed representation for revocation of suspension order but same has not been considered and decided. Counsel for petitioner makes a prayer that his representation may be Signature Not Verified Signed by: NEETI TIWARI Signing time: 20-03-2026 17:08:25 NEUTRAL CITATION NO. 2026:MPHC-JBP:23324 2 WP-8831-2026 considered by the respondents.
3. Govt. Advocate appearing for respondent-state submitted that representation shall be considered in accordance with law.
4. Heard learned counsel for parties.
5. Considering aforesaid circumstances, writ petition is disposed of directing respondents-authorities to consider fresh representation of the petitioner which will be filed by petitioner within 15 days from today along with certified copy of the order passed today. On same being done, representation of petitioner shall be considered an decided by a reasonable and speaking order within a further period of 45 days. Thereafter, respondents-authorities are directed to communicate the decision of representation to petitioner.
6. It is made clear that this Court has not expressed any opinion on merits of the case.
7. With aforesaid, writ petition is disposed of.
8. Certified copy as per rules.
(VISHAL DHAGAT) JUDGE nd Signature Not Verified Signed by: NEETI TIWARI Signing time: 20-03-2026 17:08:25