Madhya Pradesh High Court
Ajuddilal Ahirwar vs The State Of Madhya Pradesh on 25 August, 2025
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 WP-29450-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 29450 of 2025
(AJUDDILAL AHIRWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 25-08-2025
Shri Madan Lal Soni - Advocate for the petitioner.
Shri Lalit Joglekar - Government Advocate for the respondent/State.
Heard on IA No.15948/2025 which is an application for modification of order dated 29.07.2025 passed in W.P.No.29450/2025.
Learned counsel for the petitioner contends that the petitioner had filed a petition seeking quashment of order dated 16.07.2025 by which, the petitioner was sought to be transferred from B.R.C. Bakshwaha, District Chhatarpur to Government Boys Higher Secondary School, Daharra, District Chhatarpur. It is contended by the counsel that the impugned order was in respect of various other persons who are similarly situated who had also approached this Court by filing petitions vide W.P.No.29096/2025 (Rejendra Kumar Patel and Others vs. The State of M.P. and Others) decided on 30.07.2025, W.P.No.29435/2025 (Munnalal Dubey vs. The State of M.P. and Others) decided on 31.07.2025 and W.P.No.30315/2025 (Shyam Bihari Chourasiya vs. The State of M.P.) decided on 12.08.2025 and all of them were granted interim protection till the decision on representation. However, in the case of the present petitioner, the said interim protection was not granted.
Learned counsel for the respondent/State submits that this Court taking into consideration the stand of the respondent in view of the Clause 3.4.3 of the Police Dated 08.09.2022, declined to grant interim protection to the petitioner.
Having considered the submission and perusal of record reflects that the Signature Not Verified Signed by: SAVITRI PATEL Signing time: 8/25/2025 5:39:59 PM 2 WP-29450-2025 same impugned order i.e. 16.07.2025 was also assailed by other employees and while deciding their Writ Petitions, interim protection till decision on the representation of the petitioners therein was granted to them.
In such a case, the petitioner is also entitled for the parity and therefore, I.A. No.15948/2025 is allowed and paragraph 4 of the impugned order be substituted by following paragraph:-
"4. Accordingly, without expressing any view on the merits of the case, the present petition stands disposed of with a direction to respondent No.2 to take decision on petitioner's representation dated 17.07.2025 contained in Annexure P/5 within a period of 30 days from the date of receipt of certified copy of this order, by passing a well reasoned and speaking order in accordance with law. For a period of 30 days or till the decision on the representations of the petitioner (whichever is earlier), the petitioner shall be permitted to continue at his present place of posting i.e. B.R.C. Bakshwaha, District Chhatarpur."
The petitioner shall produce the certified copy of this order before the Authority concerned within a period of three working days.
This order shall be read conjointly with the order dated 29.07.2025 passed in WP No.29450/2025.
Remaining part of the order dated 29.07.2025 passed in WP No.29450/2025 shall remain intact.
Accordingly, IA No.15948/2025 stands disposed of .
(MANINDER S. BHATTI) JUDGE sp Signature Not Verified Signed by: SAVITRI PATEL Signing time: 8/25/2025 5:39:59 PM