Madhya Pradesh High Court
Deepshikha Mishra vs The State Of Madhya Pradesh on 22 November, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-24286-2021
The High Court Of Madhya Pradesh
WP No. 24286 of 2021
(DEEPSHIKHA MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 22-11-2021
Shri Vikas Mishra, learned counsel for the petitioner.
Shri Akshat Arjaria, learned Panel Lawyer for the respondents/State.
Issue notice to the respondents by RAD mode on payment of process f e e s within seven working days, failing which this petition shall stand automatically dismissed without further reference to this Court.
It is pointed out that in pursuance to the earlier transfer order dated 31.12.2020, a writ petition was preferred by the petitioner challenging transfer order from District Satna to District Bhind which was stayed by this court vide order dated 03.02.2021 in W.P.No.1876/2021. Now, the impugned order of attachment of the petitioner by Vikas Khand, Ramnagar has been passed on the ground that certain complaints have been made against the petitioner for which inquiry is required to be made.
It is argued that just to harass the petitioner, order impugned has been passed. There is no such illegality committed by the petitioner and the guilt has been proved till date. There are no allegations against the petitioner that she is interfering with the committee who is inquiring into the matter.
Considering the facts and circumstances of the case and also considering the fact that the earlier writ petition is still pending. The effect and operation of the order impugned is stayed till the next date of hearing.
List the matter in the week commencing 03.01.2022. Certified copy as per rules.
(VISHAL MISHRA) JUDGE Sha Signature Not Verified SAN Digitally signed by SHALINI LANDGE Date: 2021.11.23 10:23:17 IST