Madhya Pradesh High Court
Laxman Singh Mandloi vs The State Of Madhya Pradesh on 7 December, 2015
WP-3036-2015
(LAXMAN SINGH MANDLOI Vs THE STATE OF MADHYA PRADESH)
07-12-2015
Shri Ashish Gupta, learned counsel for the petitioner.
Shri Milind Phadke, learned counsel for the State.
Heard with consent.
This writ petition has been filed by the petitioner
challenging the order of suspension dated 2.5.2015.
The petitioner who is working as Assistant Engineer is
suspended by the impugned order on the ground of
registration of the criminal case against him.
Learned counsel appearing for the petitioner has fairly
stated that since the criminal trial is still going on,
therefore, at this stage the petitioner does not wish to
press the challenge to the order of suspension but the
petitioner has mainly grievance against the fixing of
headquarter at Gwalior. He submits that the criminal case
is going on at Barwani and the petitioner's family is also
at Barwani, therefore, the headquarter of the petitioner
be shifted from Gwalior to Barwani.
Counsel for the State has fairly submitted that if the
petitioner files a representation in this regard, the same
will be duly considered by the competent authority, i.e.
Respondent No.2, within a time bound period.
In these circumstances, the writ petition is disposed of by permitting the petitioner to file an appropriate application before the respondent No.2 making a prayer for change of headquarter. If such an application is filed by the petitioner, the respondent No.2 will duly consider the same and pass an appropriate order within a period of 3 weeks' from the date of its receipt. C.C. as per rules.
(PRAKASH SHRIVASTAVA) JUDGE