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Madhya Pradesh High Court

Narayan Prasad Jhariya vs The State Of Madhya Pradesh on 11 April, 2023

Author: Sheel Nagu

Bench: Sheel Nagu

1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 3022 of 2020 (AMREESH PATHAK AND OTHERS Vs THE STATE OF M.P. AND OTHERS) WP/08996/2016, WP/09423/2016, WP/10638/2016, WP/12969/2016, WP/13943/2016, WP/14973/2016, WP/04850/2017, WP/08686/2018, WP/09551/2018, WP/28769/2018, WA/00021/2019, WA/01106/2019, WA/01265/2019, WP/11612/2019, WP/02439/2020, WP/02561/2020, WP/02627/2020, WP/02885/2020, WP/02919/2020, WP/02983/2020, WP/03075/2020, WP/03301/2020, WP/03885/2020, WP/04230/2020, WP/04266/2020, WP/04481/2020, WP/04632/2020, WP/04657/2020, WP/04764/2020, WP/04815/2020, WP/04906/2020, WP/04965/2020, WP/05020/2020, WP/05031/2020, WP/05047/2020, WP/05112/2020, WP/05114/2020, WP/05233/2020, WP/05367/2020, WP/05398/2020, WP/05479/2020, WP/05740/2020, WP/05887/2020, WP/05952/2020, WP/05973/2020, WP/06016/2020, WP/06074/2020, WP/06825/2020, WP/06829/2020, WP/08482/2020, WP/20257/2020, WA/00703/2021, WP/13214/2021, WA/00217/2022, WA/00239/2022, WA/00240/2022, WA/00244/2022, WA/00264/2022, WA/00265/2022, WA/00266/2022, WA/00291/2022, WA/00323/2022, WA/00333/2022, WA/00338/2022, WA/00348/2022, WA/00349/2022, WA/00353/2022, WA/00354/2022, WA/00362/2022, WA/00363/2022, WA/00402/2022, WA/00403/2022, WA/00406/2022, WA/00421/2022, WA/00450/2022, WA/00451/2022, WP/03348/2022, WP/03351/2022, WP/04575/2022, WP/04842/2022, WP/05001/2022, WP/05030/2022, WP/05076/2022, WP/05464/2022, WP/05607/2022, WP/05651/2022, WP/05652/2022, WP/05657/2022, WP/05778/2022, WP/05780/2022, WP/05781/2022, WP/05782/2022, WP/05783/2022, WP/05786/2022, WP/05838/2022, WP/05927/2022, WP/06048/2022, WP/06122/2022, WP/06240/2022, WP/06302/2022, WP/06387/2022, WP/06389/2022, WP/06419/2022, WP/06425/2022, WP/06427/2022, WP/06620/2022, WP/06832/2022, WP/06901/2022, WP/06956/2022, WP/07188/2022, WP/07242/2022, WP/07249/2022, WP/07251/2022, WP/07252/2022, WP/07272/2022, WP/07436/2022, WP/07438/2022, WP/07577/2022, WP/07685/2022, WP/07686/2022, WP/07803/2022, WP/07872/2022, WP/07939/2022, WP/08166/2022, WP/08199/2022, WP/08312/2022, WP/08315/2022, WP/08554/2022, WP/08932/2022, WP/09416/2022, WP/09441/2022, WP/09454/2022, WP/09547/2022, WP/09548/2022, WP/09649/2022, WP/09864/2022, WP/10106/2022, WP/10176/2022, WP/10184/2022, WP/10546/2022, WP/11724/2022, WP/12640/2022, WP/13108/2022, WP/13412/2022, WP/13713/2022, WP/13904/2022, WP/13913/2022, WP/14124/2022, WP/15612/2022, WP/18001/2022, WP/18093/2022, WP/18382/2022, WP/19382/2022, WP/23861/2022, WP/24194/2022, WP/24775/2022, WP/24778/2022, WP/25263/2022, WP/26374/2022, WP/26397/2022, WP/26679/2022, WP/26773/2022, WP/26819/2022, WP/27486/2022, WP/27517/2022, WP/27658/2022, WP/27684/2022, WP/27850/2022, WP/28707/2022, WP/28735/2022, WP/28749/2022, WP/29036/2022, WP/29048/2022, WP/29280/2022, WP/00007/2023, WP/00270/2023, WP/00693/2023, WP/01369/2023, WP/01537/2023, WP/01796/2023, WP/01804/2023, WP/02012/2023, WP/02019/2023, WP/02359/2023, WP/02505/2023, WP/02506/2023, WP/02516/2023, WP/02560/2023, WP/02574/2023, WP/02693/2023, WP/03049/2023, WP/03287/2023, WP/03347/2023, WP/03438/2023, WP/03867/2023, WP/03920/2023, WP/04066/2023, WP/04122/2023, WP/04701/2023, WP/04912/2023, WP/04944/2023, WP/04955/2023, WP/05291/2023, WP/05572/2023, WP/05634/2023, WP/05664/2023, WP/05682/2023, WP/05685/2023, WP/05686/2023, WP/05704/2023, WP/05835/2023, WP/05929/2023, WP/05945/2023, WP/06312/2023, WP/06615/2023, WP/07064/2023, WP/07201/2023, WP/07358/2023 Dated : 11-04-2023 Parties through their counsel.

I.A. Nos.2067/2023, 1335/2023, 454/2023, 455/2023, 1517/2023, 990/2023, 453/2023, 1217/2023, 1218/2023, 2212/2023, 2297/2023, 2296/2023, 1336/2023, 2169/2023, 1710/2023, 1711/2023, 1310/2023, 2295/2023, 2301/2023, 1196/2023, 1155/2023, 4438/2022, 993/2023, 1200/2023, 989/2023, 2014/2023, 1747/2023, 1309/2022, 1644/2023, 2299/2023, 5202/2022, 1707/2023, 4278/2022, 4277/2022, 4272/2022, 4262/2022, 4279/2022, 4435/2022, 1687/2023, 13977/2022, 1624/2023, 1706/2023, 8288/2022, 2038/2023, 8295/2022, 1699/2023, 1976/2023, 1971/2023, 8291/2022, 2035/2023, 2034/2023, 9992/2022, 3174/2023, 1249/2023, 1250/2023, 11167/2022 and 2037/2023 for amendment are taken up, considered and allowed for the reasons mentioned therein.

Let the amendment be carried out during the course of this week. This is a bunch of petitions wherein vires of Rule introducing "call off duty" system in the Homeguards service is under challenge.

In many petitions, the petitioners have not challenged vires of the Rule. They all wish to and are permitted to do so by way of amendment during the course of this week for which no formal application would be required.

The State has filed reply in many cases but not in all. In petitions where reply is not yet filed, the State Counsel seeks and is permitted to adopt the reply filed in other connected petitions. Let State counsel do the needful.

List the matters for completion of pleadings in next week.

Interim relief, if any, to continue till next date of hearing.

                             (SHEEL NAGU)                                                 (VIRENDER SINGH)
                                JUDGE                                                           JUDGE

                          vivek


Signature Not Verified
Signed by: VIVEK KUMAR
TRIPATHI
Signing time: 4/12/2023
1:00:54 PM