Madhya Pradesh High Court
Khel Bahadur Singh Pandre vs Central Madhya Pradesh Gramin Bank ... on 18 March, 2020
Equivalent citations: AIRONLINE 2020 MP 600
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
WP No. 2330/2019
(1)
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
JUSTICE S.A.DHARMADHIKARI
WP No. 2330/2019
Khel Bahadur
Vs.
Central Madhya Pradesh Gramin Bank & others
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Shri Nirmal Sharma, learned counsel for the petitioner.
Shri D.S. Chauhan, learned counsel for the respondents.
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ORDER
18 /03/2020
1. Heard finally with the consent of both the parties.
2. In this petition under Article 226 of the Constitution of India, petitioner seeks direction to the respondents to keep the disciplinary proceedings in abeyance in view of the fact that on the same issue a criminal case is pending at the instance of the prosecution. Petitioner is also aggrieved vide order dated 04/01/2019 (AnnexureP-1) whereby representation dated 22/11/2018 has been rejected.
3. Petitioner while working as Officer Grade-I Branch Barier Chauraha, Morena (M.P.) in respondent No.1 Bank was issued with the charge sheet dated 16/05/2018 for various irregularities and according to which following charges have been levelled against him.
^^vkjksiksa dh fo"k; oLrq^^ (Article of Charges) ^^Jh ds-ch-,l-iUnzs vf/kdkjh laoxZ 1 'kk[kk csfj;j pkSjgk eqjSuk {ks+=h; dk;kZy; Xokfy;j dks lwfpr fd;k tkrk gS fd mudh 'kk[kk uwjkckn esa inLFkh ds nkSjku muds }kjk fuEu xaHkhj vfu;ferrk,a ,oa dnkpkj fd;k x;k gS%& WP No. 2330/2019 (2) vkjksi dz- 01 vkids }kjk 'kk[kk uwjkcnk esa inLFkh ds nkSjku eqnz.k ;kstuk ds rgr 61 _f.k;ksa ds _.k Lohd`r dj forj.k fd;k x;k gSA bu bZdkbZ;ksa dk tkap vf/kdkjh }kjk LFky fujh{k.k fd;k x;k] ftl nkSjku ik;k x;k fd 56 _f.k;ksa ds ikl cSad _.k ls l`ftr vkfLr;kW ugha ikbZ xbZ gSaA _f.k;ksa }kjk _.k jkf'k dk vU;= mi;ksx fd;k x;k gS vkids }kjk _.k forj.k i'pkr _f.k;ksa dh bZdkbZ;ksa dk i'pkr LFky fujh{k.k dj ;g lqfuf'pr ugha fd;k x;k fd _f.k;ksa }kjk cSad _.k jkf'k dk lnqi;ksx fd;k x;k gSA ftl dkj.k _.k jkf'k dh olwyh vo:+) gksdj _.k [kkrs ,uih, esa oxhZd`r gks x, ,oa cSad dks bu _.k [kkrksa esa cdk;k jkf'k dh {kfr gSA vkids }kjk cSad fu;eksa dk mYya?ku dj _.k forj.k fd;k x;k gSA ;g xaHkhj vfu;ferrk gS ,oa vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 02 vkids }kjk 'kk[kkk uwjkckn esa inLFkh ds nkSjku eqnzk _.k ;kstuk ds rgr _.k [kkrk dzekad 2002671330000834] 1091] 971] 964] 1022] 1107 773] 797] 957] 153@4214 _.k Lohd`[email protected] fd;k x;k gS ftldh tkudkjh _f.k;ksa dks ugha gS] _.k jkf'k dk nq:i;ksx gqvk gS] bZdkbZ miyC/k ugha gS] lHkh _.k [kkrs ,uih, esa oxhZd`r gS ,oa bu es cdk;k jkf'k #i;s 507578@& dh cSad dks {kfr gSA vkids }kjk cSad ,oa _f.k;ksa ds lkFk /kks[kk/kM+hiw.kZ dk;Z fd;k x;k gSA ;g vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 03 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku Jh djrkjflag dks fnukad 28-01-2016 dks fdjkuk nqdku gsrq jkf'k #i;s 2-00 yk[k _.k [kkrk dzekad 2002671530004986 ds rgr forj.k fd;k x;k gS ftlesa vkids }kjk _.k jkf'k dh lqj{kk gsrq dksbZ izfrHkwfr izkIr dj ca/kd ugha djok;k x;k gS] ftl dkj.k cSad _.k jkf'k vlqjf{kr gS ,oa cdk;k jkf'k #i;s 160860@& dh cSad dks {kfr gSA vkids }kjk cSad fu;eksa dk mYya?ku dj _.k forj.k fd;k x;k gS ftlesa vkidh cnuh;friw.kZ iw.kZ lafyIrrk gSA ;g xaHkhj vfu;ferrk gS ,oa vkids iznRr foRrh;
WP No. 2330/2019 (3)vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 04 'kk[kk dks eq[;ea=h Lojkstxkj ;kstuk ds rgr izkIr izdj.k Jh jkts'k c?ksy] iz;kstu fdjkuk nqdku] _.k jkf'k #i;s 5-00 yk[k] vkids }kjk fnukad 05-06-2015 dks _.k fdjkuk nqdku gsrq Lohd`r dj] _.k [kkrk dzekad 2002671530003804 ,oa 133@452 ds rgr _.k forj.k fd;k x;k gSA _.k nLrkostksa esa dksVs'ku fdjkuk nqdku ds layXu gS] ijUrq fgrxzkgh }kjk fdjkuk nqdku u [kksyrs gq, [kkn cht Hk.Mkj ;wfuV [kksyh xbZ gSA ;g cSad fu;eksa dk mYya?ku ,oa ifj;kstuk ds foijhr vkids }kjk _.k forj.k fd;k x;k gSA vkids }kjk forfjr _.k jkf'k dk lnqi;ksx lqfuf'pr ugha fd;k x;k gS ftl dkj.k _.k [kkrs esa olwyh lafnX/k gks ldrh gS ,oa cSad dks cdk;k jkf'k #i;s 418545@& dh {kfr laHkkfor gSA ;g xaHkhj vfu;ferrk gS ,oa vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 05 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku ekW 'khryk nqX/k Ms;jh izksik0 cyohjflag xqtZj dks fnukad 20-02- 2017 dks nqX/k Ms;jh gsrq #i;s 7-50 yk[k _.k Lohd`r dj] _.k [kkrk dzekad 2002671530005747 ,oa 133@1466 ds rgr forfjr fd;k gS] ftlesa tkapdrkZ vf/kdkjh }kjk bZdkbZ dk LFky fujh{k.k fd;k x;k ,oa ik;k fd LFky fujh{k.k fd;k x;k ,oa ik;k fd LFky ij dksbZ Ms;jh ;wfuV LFkkfir ugha gS] _.kh eqjSuk esa jgrk gSA Li"V gS fd _.k jkf'k dk nq:i;ksx gqvk gSA vkids }kjk cSad fu;eksa dk mYya?ku dj _.k forj.k fd;k x;k gS ftl dkj.k mDr nksuksa _.k [kkrksa esa olwyh lafnX/k gksus ls [kkrs ,uih, esa oxhZd`r gS ,oa _.k [kkrksa esa dze'k% jkf'k #i;s 258012@& ,oa 260064 dqy jkf'k #i;s 518076@& cdk;k ukesa 'ks"k gS ftldh cSad dks {kfr gSA ;g xaHkhj vfu;ferrk gS ,oa vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk WP No. 2330/2019 (4) 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 06 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku esllZ r:.k lsaVfjax izksik- lkseorh tkVo dks lsaVfjax gsrq fnukad 26-07-2016 dks jkf'k #i;s 7-00 yk[k _.k Lohd`r dj _.k [kkrk dzekad 2002671530004993 ds rgr _.k forj.k fd;k x;k gS ftlesa ;wfuV ugha ikbZ xbZ gSA fgrxzkgh ij ;wdksa cSad dk _.k Hkh 'ks"k gSA vkids }kjk forfjr _.k jkf'k dk lnqi;ksx lqfuf'pr ugha fd;k x;k gS ftl dkj.k ;wfuV LFkkfir ugha gSA ;g _.k jkf'k dk nq:i;ksx gS ftlesa vkidh cnuh;friwoZd lafyIrrk izrhr gksrh gS ,oa ;g vkidks iznRr foRRh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 07 vkids }kjk 'kk[kkk uwjkckn esa inLFkh ds nkSjku dslhlh ;kstuk ds rgr lqusek csok jke v[r;kj ,oa cyLVj iq= Jh jkev[r;kj dks fnukad 08-09-2015 dks jkf'k #i;s 3-40 yk[k _.k Lohd`r dj _.k [kkrk dzekad 133@520 ds rgr _.k forj.k fd;k x;k gS] ftlesa _.kh dh Hkwfe dk losZ uEcj 230 jdck 0-570 gs0] losZ ua- 254 jdck 0-180 gs0] losZ ua- 302 jdck 0- 250 gs0 ds Hkw vfHkys[k esa v:.kizrki firk Jh fujatu ds uke ij ntZ gSA vkids }kjk _.k forj.k ds iwoZ _.kh ds Hkw vfHkys[k dk feyku jktLo foHkkx ds vfHkys[k ls ugha fd;k x;k gSA ;g cSad fu;eksa ds foijhr ,oa _.k uhfr ds fo:) _.k forj.k fd;k x;k gS] ftl dkj.k _.k jkf'k lqjf{kr ugha gS ,oa cSad dks cdk;k _.k jkf'k #i;s 389693@& dh {kfr gSA ;g vkidks iznRr foRRkh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 08 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku dslhlh ;kstuk ds vUrxZr Jh Qdhjflag firk Jh txthrflag dks fnukad 17-07-2016 dks jkf'k #i;s 2-83 WP No. 2330/2019 (5) yk[k _.k Lohd`r dj _.k [kkrk dzekad 2002671330001299 ds rgr forfjr fd;k x;k gS ftles _.kh ds }kjk izLrqr fd, x, Hkw vfHkys[k dk feyku vkids }kjk jktLo foHkkx ds vfHkys[k ls ugha fd;k x;k gSA fgrxzkgh ds }kjk _.k ysrs le; izLrqr fd, x, Hkw vfHkys[k esa ls losZ ua- 160 dqy jdck 0-560 gs0] losZ dz- 162 jdck 0-280 gs0] Hkw vfHkys[k ds vuqlkj mDr jdck xzke tMs:vk esa ugha gS vFkkZr fgrxzkgh }kjk _.k ysrs le; dwVjfpr Hkw vfHkys[k izLrqr fd;k x;k gS ftls vkids }kjk ekU; dj _.k Lohd`r fd;k x;k gSA orZeku esa _.k [kkrs esa cdk;k jkf'k #i;s 221034@& ukesa 'ks"k gS ftldh olwyh lafnX/k gksus ls cSad dks mDr cdk;k jkf'k dh {kfr gSA vkids }kjk cSad fu;eksa dk mYya?ku dj _.k forj.k fd;k x;k gSA ;g xaHkhj vfu;ferrk gS ,oa vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 09 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku dslhlh ;kstuk ds vUrxZr Jh jkefoykl firk Jh fcztsUnzflag xzke enu clbZ dks fnukad 21-12-2015 dks jkf'k @:i;s 2-99 yk[k _.k Lohd`r dj _.k [kkrk dzkead 133@1077 ds rgr forfjr fd;k x;k gS ftlesa fgrxzkgh }kjk dwVjfpr Hkw vfHkys[k izLrqr fd, x, ,oa vkids }kjk mUgsa fcuk fdlh tkWp iM+rky ds ekU; djrs gq, _.k Lohd`[email protected] fd;k x;k gSA ftl dkj.k _.k [kkrs dh lqjf{kr ugh gksus ls cdk;k _.k jkf'k :i;s 363629@& dh cSad dks {kfr gSA vkids }kjk cSad fu;eksa dk mYya?ku dj _.k forj.k fd;k x;k gSA ;g xaHkhj vfu;ferrk gS ,oa vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 10 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku dslhlh ;kstuk ds vUrxZr Jherh gYdh iRuh Jh n'kZuflag xzke lkeksyh dks fnukad 25-01-2016 dks jkf'k WP No. 2330/2019 (6) #i;s 80000@& _.k Lohd`r dj _.k [kkrk dzekad 2002671330001136 ds rgr forfjr fd;k x;k gS ftlesa vkids }kjk fgrxzkgh }kjk _.k ysrs le; izLrqr fd, x, dwVjfpr Hkw vfHkys[k@nLrkostksa dk feyku jktLo foHkkx ds vfHkys[k ls ugha fd;k gS] ,oa mUgsa ekU; djrs gq, _.k Lohd`[email protected] fd;k x;k gS ftl dkj.k _.k [kkrs esa olwyh vo:) gS ,oa [kkrs esa jkf'k #i;s 104244-00 cdk;k ukes 'ks"k gS] dh cSad dks {kfr gSa vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 11 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku eq[;ea=h xzkeh.k vkokl ;kstuk ds vUrxZr fuEu _f.k;ksa dks _.k Lohd`[email protected] fd;k gS%& [kkrk ua- fgrxzkgh Lohd`r cdk;k fjek 200267 dk jkf'k fnukad jkf'k dZ uke 1153@364 djrkj 1-00 17-03- 42738-00 Hkou 4 ,oa yk[k 15 fuekZ.
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2153@319 vlxj 1-00 09/01/ 46998-00
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3153@556 bZ'kkd 1-00 14-12- 10489-00
3 [kku yk[k 16
;ksx 104215-00
mijksDr lwph esa of.kZr _f.k;ksa dks iw.kZ _.k jkf'k forfjr dj nh xbZ ijUrq _f.k;ksa }kjk Hkou fuekZ.k ugha fd;k gSA vkids }kjk cSad fu;eksa dk mYya?ku dj ,oa ;kstuk _.k uhfr ds foijhr _.k forj.k fd;k x;k gS] ftl dkj.k mDr _.k [kkrksa esa cdk;k jkf'k dh cSad dks {kfr gSA ;g ,d xaHkhj vfu;ferrk gS ,oa vkidks iznRr foRrh; vf/kdkjksa dk nq:i;ksx gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA WP No. 2330/2019 (7) vkjksi dz- 12 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku eq[;ea+=h vkokl ;kstuk ds rgr _.k [kkrk dzekad 153@5662] 5648] 4450] 5211] 3415] 4825 ds fgrxzkfg;ksa dks jkf'k #i;s 90&90 gtkj _.k forj.k cpr [kkrs ds ek/;e ls fd;k x;k gS ijUrq fgrxzkfg;ksa }kjk lwfpr fd;k x;k gS fd mUgsa _.k jkf'k izkIr ugha gqbZ gSA _f.k;ksa dks _.k jkf'k izkIr ugha gksuk cSad ,oa _f.k;ksa ds lkFk /kks[kk/kM+h iw.kZ dk;Z gS ftlesa vkidh cnuh;friw.kZ lafyIirk gSA ;g xaHkhj vfu;ferrk gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 13 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku 'kk[kk esa inLFk lsok;qDrksa ds }kjk muds [kkrksa esa fd, tk jgs ysunsu ij fuxjkuh ugha j[kh xbZ gSA ;g vkids insu drZO;ksa ,oa nkf;Roksa ds fuoZgu esa xaHkhj pwd gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 14 vki fnukad 11-01-2018 ls vius drZO; ls yxkrkj vuf/kd`r :i ls vuqifLFkr gSA vkidks fnukad 03-02- 2018 dks {ks=h; dk;kZy; Xokfy;j }kjk vius drZO; ij mifLFkfr nsus gsrq i= }kjk lwfpr fd;k x;k] ijUrq vki vkt fnukad rd yxkrkj vuqifLFkr gSA ;g xaHkhj dnkpkj gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA vkjksi dz- 15 vkids }kjk 'kk[kk uwjkckn esa inLFkh ds nkSjku dwVjfpr nLrkostksa ds vk/kkj ij Nn~e xzfgrkvksa dks QthZ rjhds ls eqnzk ;kstuk ds rgr _.k Lohd`[email protected] fd;k x;k gSA ftu O;fDr;ksa ds uke ij vkids }kjk vU; O;fDr;ksa dks QthZ _.k forj.k fd;k x;k gS mUgsa olwyh uksfVl izkIr gksus ij muds }kjk _.k ugha fy, tkus dh WP No. 2330/2019 (8) f'kdk;r 'kk[kk izca/kd uwjkckn@{ks+=h; izca/kd Xokfy;j ,oa lacaf/kr iqfyl Fkkus esa dh xbZ gSA cSad }kjk izkIr f'kdk;rksa dh tkap djokbZ xbZ] tkap esa f'kdk;rsa lgh ikbZ xbZ gSA vkids }kjk Jh josUnzflag firk Hkkjrflag xzke yHkuiqjk] ftrsUnz flag firk Jh ohjsUnzflag xzke yHkuiqjk] fd'kudqekj firk xqykcflag ,oa jkefd'ku firk txUukFk flag xzke pqjgsyk] lqnkek ;kno firk Jh ';kelqanj ;kno xzke d:vk] Jh vfuydqekj firk xsankyky dq'kokgk xzke d:vk ds uke ls eqnzk ;kstuk ds rgr vU; QthZ O;fDr;ksa dks jkf'k #i;s 50&50 gtkj _.k dwVjfpr nLrkostksa ds vk/kkj ij Lohd`[email protected] fd;k x;k gSa ftlesa vkidh cnuh;friw.kZ lafyIrrk gSA vkidk ;g d`R; cSad ds lkFk /kks[kk/kM+h gS ,oa cSad dks mDr _f.k;ksa ds _.k [kkrs esa cdk;k jkf'k dh {kfr gSA vkids }kjk fd;k x;k mDr d`R; lsUVªy e/;izns'k xzkeh.k cSad lsok ¼la'kks/ku½ fofu;ekoyh 2013 dh /kkjk 18 ,oa 20 ds rgr xaHkhj dnkpkj ,oa foRrh; vuq'kklu ghurk gS tks /kkjk 39 ds rgr n.Muh; gSA ¼lh-,l-lka[kyk½ vuq'kklukRed izkf/kdkjh izfr] Jh ds-ch-,l- iUnzs vf/kdkjh loaxZ 'kk[kk csfj;j pkSjkgk eqjSuk ftyk eqjSuk^^
4. On account of illegalities and irregularities committed by the petitioner, some complaint was lodged against the petitioner due to which criminal proceeding were registered against the petitioner at Crime No. 13/2018, 21/ 2018 and 62/2018 at the Police Station, Noorabaad, District Morena (M.P.) for the offence punishable under Sections 420, 467, 468, 471 and 120-B of the IPC. The contents of the FIR are reproduced herein below :-
^^eSa lgk;d mi fujh{kd ,l0Mh0ckFke Fkkuk WP No. 2330/2019 (9) uwjkckn esa inLFk gwa vkosnd jkefd'ku iq= txUukFk flag xqtZj fu0 xzke pqjgsyk dk fnukad 19-11-17 ,oa vkosnd y{e.k iq= iIiw jkBkSj mez 25 lky fuoklh xzke tkjkSuh dk fnukad 19-03-18 dks fo:) vukosnd rRdkyhu cSad eSustj lsaVªy e0iz0 xzkeh.k cSad 'kk[kk uwjkckn ,oa vU; dksey flag c? ksy o bZ'kkd [kku fuoklh x.k tkjkSuh us uke ls vkosnu dwVjfpr nLrkost rS;kj dj QthZ rjhds ls vkosndks ds uke ls ipkl ipkl gktj :i;s dk yksu Lohd`r dj fudky fy;k gS ftldh tkap esjs ]}kjk dh xbZ nkSjkus tkap mDr cSad ls nksuksa vkosndksa dh yksu Qk;yksa dh lR;kfir izfrfyfi;k izkIr dh xbZ ,oa vkosnd jkefd'kqo ,oa y{e.k jkBkSj ds izFke izFkd dFku fy;s x;s tkap ls o dFkuksa ls rRdkyhu 'kk[kk izca/kd ds-ch-,l-iUnzs ,oa lg;ksxh bZ'kkd [kk o dksey flag c?ksy us feydj "k.k;= iwoZd dwV jfpr nLrkost QthZ rjhds ls rS;kj dj vkosndksa ds QthZ gLrk{kj] QthZ QksVks] QthZ [kkrk] QthZ psd] cqd bL;w djkdj /kks[kk/kM+h ,oa csbZekuh o NydiV iwoZd ipkl ipkl gtkj :i;s dk yksu feydj gM+i fy;k gS tks mDr d`R; /kkjk 420]467]468]471]120ch rkfg dk ik;k tkus ls izdj.k iathc) dj foospuk esa fy;k x;k udy vkosnu i= vkosnd jkefd'ku xqtZj dk WP No. 2330/2019 (10) gLo tsy gS izfr Jheku Fkkuk izHkkjh egksn; Fkkuk uwjkckn eqjSuk e0iz0 fo"k; izkFkhZ ds uke ls QthZ dk;Zokgh dj yksu fudkys tkus ds fo:) /kks[kk/kM+h dk ekeyk ntZ djus ckcr egksn; fuosnu gS fd izkFkhZ orZeku esa xzke pqjgsyk iksLV uwjkckn ftyk eqjSuk esa jg jgk gS ewy fuoklh gS izkFkhZ dk uke jkefd'ku tks oksVj dkMZ esa vafdr gS ,oa fd'ku dqekj tks fd vadlwph esa vafdr gS eq>s gh fd'kudqekj mQZ jkefd'ku nksuksa ukeks ls tkuk tkrk gS ;g gS fd xzke tkjkSuh Fkkuk uwjkckn dk fuoklh bZ'kkd iq= ih: [kka esjs ikl dqN le; iwoZ vk;k fd vkids jk'kudkMZ cuus gS eSa cuok nwxk rks esjh ekdZ'khV o oksVj dkMZ ys x;kA ;g fd izkFkhZ dks fnukad 10-11-17 dks ekax lwpuk i= lsUVªy e0iz0 xzkeh.k cSad 'kk[kk uwjkckn ls vk;k rc izkFkhZ dks irk pyk fd izkFkhZ }kjk fdlh Hkh izdkj dk yksu lacaf/kr cSad ls ugha fudkyk gS uk gh gLrk{kj fd;s gS uk gh cSad x;k gS u gh QksVks fn;k gS fQj Hkh bZ'kkd [kk us 'kk[kk izca/kd ds- ch-,l-iUnzs ¼rRdkyhu 'kk[kk izca/kd½ ls lkaB xkaB dj izkFkhZ ds uke ls nks yksu ipkl ipkl gtkj :i;s ds Lohd`r djkdj gMi fy;s gS ,oa ekax lwpuk i= izkFkhZ dks fHktok;k gS bl vkosnu ds lkFk nksuksa ekax lwpuk i= dh QksVks izfr layxz WP No. 2330/2019 (11) gS izkFkhZ dks tkudkjh feyh fd vU; xzkeh.ktuksa ls Hkh bZ'kkd [kk us cSad ls feydj blh izdkj fd yksu Lohd`r dj yksxksa ds lkFk /kks[kk/kM+h dh gS tcfd izkFkhZ us vkt rd dksbZ jkf'k cSad ls izkIr ugha dh gSA cSad ls feyus ij mDr yksu ij izkFkhZ ds QksVk pLik u gksdj fdlh vU; O;fDr ds fpids gS vr% Jhekuth ls fuosnu gS fd izkFkhZ ds mDr izdj.k dh fdlh fu"i{k vf/kdkjh ls tkap djk;h tkdj nks"khx.k ds fo:) dMh ls dMh dk;Zokgh djus dh d`ik djsa ,oa rRdky izHkko ls bZ'kkd dks iqfyl fgjklr esa fy;k tkosA gLrk fgUnh fd'ku izkFkhZ jkefd'ku iq= txUukFk flag fu0 pqjgsyk rglhy eqjSuk eksu0 9340814988 y{e.k iq= iIiw jkBkSj mez 25 lky fu0 tkjkSuh dk udy vkosnu i= gLo tsy gS Jheku Fkkuk uwjkckn fo"k; QthZ ysu fudkyus dh f'kdk;r ckcrA egksn; mijksDr fo"k; esa fuosnu gS fd esjs xkao ds nks yM+ds bZ'kkd [kka o dksey c?ksy tks lsUVªy e0iz0 xzkeh.k cSad 'kk[kk uwjkckn esa dke djrs Fks vkSj eSa ckgj ukSdjh djrk Fkk blfy;s ? kjokyks dks iSls dh t:jr jgrh Fkh vr% yksdy cSad esa [kkrk [kksydj iSls Mkyus gsrq 'kk[kk uwjkckn esa lEidZ fd;k rks eSaus 'kk[kk uwjkckn esa [kkrk [kksyk eSaus dksbZ yksu ugh fy;k u eSaus dksbZ vkosnu WP No. 2330/2019 (12) fd;k [kkrk [kksyus ds ckn esa rks viuh ukSdjh ij pyk x;k mUgh dkxtksa ds vk/kkj ij bZ'kkd [kk] dksey c?ksy ,oa 'kk[kk izca/kd Jh ds-ch-,l-iUnzs us esjs uke ls QthZ yksu fudky fy;k tc u;s 'kk[kk izca/kd us olwyh gsrq uksfVl esjs ?kj Hkstk rc eq>s bl QthZ okMs dh tkudkjh izkIr gqbZ vr% Jhekuth ls fuosnu gS fd lacaf/kr nks"kh O;fDr;ksa ds f[kykQ dBksj dk;Zokgh dh tk;s rFkk izdj.k dk fujkdj.k gksus rd esjs [kkrs dh dksbZ NsMNkM ugh dh tkos gLrk fgUnh y{eu y{eu iq= iIiw jkBkSj fuoklh tkjkSuh eks0 7879876540 fnukad 19- 03-2018^^
5. Learned counsel for the petitioner contended that charge sheet is nothing but repeatation of charges levelled against the petitioner. Bare perusal of the departmental enquiry charge sheet and criminal proceedings, it can be seen that charges are on the same issue. Fundamental principle in relation to criminal jurisprudence is that the person can not be forced to disclose defence while in the case in hand, if disciplinary proceeding is proceeded with, defence would be disclosed which would affect the very fundamental right of the petitioner.
6. It is further submitted that the allegations in the Departmental Enquiry as well as in the criminal trial are WP No. 2330/2019 (13) same, based on the same set of evidence, then in the light of the judgment passed by the Supreme Court in the case of Capt. M. Paul and Antony vs. Bharat Gold Mines and Another, reported in AIR 1999 SC 1416 and Kailash Chandra Agrawal vs. State of MP, reported in (1987) 3 SCC 513, the further proceedings in the Departmental Enquiry be kept in abeyance. It is further submitted that merely because a criminal case has been instituted against the petitioner, the same cannot be the basis for initiating Departmental Enquiry on the similar allegations.
7. In view of above this Court may kindly be pleased to set-aside the impugned order dated 04/01/2019 (Annexure P-
1) and further stay the disciplinary proceeding till the outcome of the criminal proceedings.
8. Per contra, it is submitted by counsel for the respondent-Bank that allegation made in the departmental enquiry as well as criminal trial are not identical. In the present case, the disciplinary proceeding was initiated on account of violation of rules and regulations of the bank.
Financial irregularities and other illegalities as well as misuse of power and the same was initiated under the Regulations of the Bank, whereas criminal proceedings was registered against the petitioner for criminal activities committed by him on the basis of the complaints filed by the beneficaries. On perusal of the charges in the departmental WP No. 2330/2019 (14) proceedings para No. 15 and charges in the criminal proceedings, it is clear that they are not similar, therefore, the contention that the allegations are same is of no help to the petitioner. Learned counsel for the respondents has relied on the judgment of the Apex Court in the case of Kendriya Vidyalya Sangathasn and others Vs T. Shrinivas, (2004) 7 SCC 442, Hindustan Petroleum Corporation Ltd and others Vs Sarvesh Berry, (2005) 10 SCC 471, Avinash Sadashiv Bhosale (Dead) Through Lrs. Vs Union of India and others (2012) 13 SCC 142, in which it has been specifically held that departmental enquiry can not be stayed for an indefinite period. The case of Capt. M. Paul Anthony (Supra) is not applicable to the facts and circumstances of the present case. On these grounds prays for dismissal of the writ petition.
9. Heard learned counsel for the parties and perused the record.
The Supreme Court in the case of Kendriya Vidyalaya Sangathan (supra) has held as under:-
''8. On a reading of M.Paul Anthony's case (supra) it is noted that there is consensus of judicial opinion on the basic principle that proceedings in a criminal case and departmental proceedings can go on simultaneously, however this court noticed that certain exceptions have been carved out to the said basic principle.
9. In State of Rajasthan vs. B.K.Meena & Ors.
(1996) 6 SCC 417 ), this court held:(SCC P. 417) "The only ground suggested in the decisions of the Supreme Court as WP No. 2330/2019 (15) constituting a valid ground for staying the disciplinary proceedings is that "the defence of the employee in the criminal case may not be prejudiced". This ground has, however, been hedged in by providing further that this may be done in cases of grave nature involving questions of fact and law. It means that not only the charges must be grave but that the case must involve complicated questions of law and fact. Moreover, 'advisability', desirability', or propriety, as the case may be, of staying the departmental enquiry has to be determined in each case taking into consideration all the facts and circumstances of the case.
Stay of disciplinary proceedings cannot be, and should not be, a matter of course. All the relevant factors, for and against, should be weighed and a decision taken keeping in view the various principles laid down in the Supreme Court's decisions."(Emphasis supplied)
10. From the above, it is clear that the advisability, desirability or propriety, as the case may be, in regard to a departmental enquiry has to be determined in each case taking into consideration all facts and circumstances of the case. This judgment also lays down that the stay of departmental proceedings cannot be and should not be a matter of course.
11. In the instant case, from the order of the tribunal as also from the impugned order of the High Court, we do not find that the two forums below have considered the special facts of this case which persuaded them to stay the departmental proceedings. On the contrary, reading of the two impugned orders indicates that both the tribunal and the High Court proceeded as if a departmental enquiry had to be stayed in every case where a criminal trial in regard to the same misconduct is pending. Neither the tribunal nor the High Court did take into consideration the seriousness of the charge which pertains to acceptance of illegal gratification and the desirability of continuing the appellant in service inspite of such serious charges levelled against him. This Court in the said case of State of Rajasthan (supra) has further observed that the approach and the objective in WP No. 2330/2019 (16) the criminal proceedings and the disciplinary proceedings is altogether distinct and different. It held that in the disciplinary proceedings the question is whether the respondent is guilty of such conduct as would merit his removal from service or a lesser punishment, as the case may be, whereas in the criminal proceedings the question is whether the offences registered against him are established and, if established, what sentence should be imposed upon him. The court in the above case further noted that the standard of proof, the mode of enquiry and the rules governing the enquiry and trial in both the cases are distinct and different. On that basis, in the case of State of Rajasthan the facts which seems to be almost similar to the facts of this case held that the tribunal fell in error in staying the disciplinary proceedings.'' The Supreme Court in the case of Hindustan Petroleum Corporation (supra) has held as under:-
''11. There can be no straight jacket formula as to in which case the departmental proceedings are to be stayed. There may be cases where the trial of the case gets prolonged by the dilatory method adopted by delinquent official. He cannot be permitted to, on one hand, prolong criminal case and at the same time contend that the departmental proceedings should be stayed on the ground that the criminal case is pending.'' The Supreme Court in the case of Avinash Sadashiv Bhosale (supra) has held as under:-
''54. This Court recently reiterated the legal principle that departmental proceedings can be conducted simultaneously to the criminal trial in the case of Divisional Controller, Karnataka State Road Transport Corporation Vs. M.G.Vittal Rao (2012) 1 SCC 442. In this case, making reference to almost all the previous precedents, this Court has reiterated the legal position as follows:-
54.1. There is no legal bar for both proceedings to go on simultaneously.
54.2.The only valid ground for claiming that the disciplinary proceedings may be stayed would be to ensure that the defence of the employee in the criminal case may not be prejudiced. But even such grounds would be available only in cases involving complex questions of facts and law.WP No. 2330/2019 (17)
54.3. Such defence ought not to be permitted to unnecessarily delay the departmental proceedings. The interest of the delinquent officer as well as the employer clearly lies in a prompt conclusion of the disciplinary proceedings.
54.4. Departmental proceedings can go on simultaneously to the criminal trial, except where both the proceedings are based on the same set of facts and the evidence in both the proceedings is common.
54.5. In our opinion, the principles culled out by this Court would be a complete answer to all the submissions made by Mr. Jain.'' The Supreme Court in the case of Stanzen Toyotetsu India Private Limited (supra) has held as under:-
''8. We have heard learned counsel for the parties at some length. The only question that falls for determination in the above backdrop is whether the Courts below were justified in staying the on-going disciplinary proceedings pending conclusion of the trial in the criminal case registered and filed against the respondents. The answer to that question would primarily depend upon whether there is any legal bar to the continuance of the disciplinary proceedings against the employees based on an incident which is also the subject matter of criminal case against such employees. It would also depend upon the nature of the charges in the criminal case filed against the employees and whether the case involves complicated questions of law and fact. The possibility of prejudice to the employees accused in the criminal case on account of the parallel disciplinary enquiry going ahead is another dimension which will have to be addressed while permitting or staying such disciplinary enquiry proceedings. The law on the subject is fairly well- settled for similar issues and has often engaged the attention of this Court in varied fact situations. Although the pronouncements of this Court have stopped short of prescribing any strait- jacket formula for application to all cases the decisions of this Court have identified the broad approach to be adopted in such matters leaving it for the Courts concerned to take an appropriate view in the peculiar facts and circumstances of each case that comes up before them. Suffice it to say that there is no short cut solution to the problem. What is, however, fairly well WP No. 2330/2019 (18) settled and was not disputed even before us is that there is no legal bar to the conduct of the disciplinary proceedings and a criminal trial simultaneously.
12. In Depot Manager, Andhra Pradesh State Road Transport Corporation vs. Mohd. Yousuf Miyan(1997) 2 SCC 699, this Court declared that the purpose underlying departmental proceedings is distinctly different from the purpose behind prosecution of offenders for commission of offences by them. While criminal prosecution for an offence is launched for violation of a duty that the offender owes to the society, departmental enquiry is aimed at maintaining discipline and efficiency in service. The difference in the standard of proof and the application of the rules of evidence to one and inapplicability to the other was also explained and highlighted only to explain that conceptually the two operate in different spheres and are intended to serve distinctly different purposes.
13. The relatively recent decision of this Court in Divisional Controller, Karnataka State Road Transport Corporation v.M.G. Vittal Rao(2012) 1 SCC 442, is a timely reminder of the principles that are applicable in such situations succinctly summed up in the following words:
"(i) There is no legal bar for both proceedings to go on simultaneously.
(ii) The only valid ground for claiming that the disciplinary proceedings may be stayed would be to ensure that the defence of the employee in the criminal case may not be prejudiced. But even such grounds would be WP No. 2330/2019 (19) available only in cases involving complex questions of facts and law.
(iii) Such defence ought not to be permitted to unnecessarily delay the departmental proceedings. The interest of the delinquent officer as well as the employer clearly lies in a prompt conclusion of the disciplinary proceedings.
(iv) Departmental Proceedings can go on simultaneously to the criminal trial, except where both the proceedings are based on the same set of facts and the evidence in both the proceedings is common."
14. We may also refer to the decision of this Court in Capt.M Paul Anthony v. Bharat Gold Mines Ltd, (1999) 3 SCC 679 where this Court reviewed the case law on the subject to identify the following broad principles for application in the facts and circumstances of a given case:(SCC p. 691, para
22) "(i) Departmental proceedings and proceedings in a criminal case can proceed simultaneously as there is no bar in their being conducted simultaneously, though separately.
(ii) If the departmental proceedings and the criminal case are based on identical and similar set of facts and the charge in the criminal case against the delinquent employee is of a grave nature which involves complicated questions of law and fact, it would be desirable to stay the departmental proceedings till the conclusion of the criminal case.
(iii) Whether the nature of a charge in a criminal case is grave and whether complicated questions of fact and law are involved in that case, will depend upon the nature of offence, the nature of the case WP No. 2330/2019 (20) launched against the employee on the basis of evidence and material collected against him during investigation or as reflected in the charge sheet.
(iv) The factors mentioned at (ii) and (iii) above cannot be considered in isolation to stay the Departmental proceedings but due regard has to be given to the fact that the departmental proceedings cannot be unduly delayed.
(v) If the criminal case does not proceed or its disposal is being unduly delayed, the departmental proceedings, even if they were stayed on account of the pendency of the criminal case, can be resumed and proceeded with so as to conclude them at an early date, so that if the employee is found not guilty his honor may be vindicated and in case he is found guilty, administration may get rid of him at the earliest."
15. In HPCL v. Sarvesh Berry (2005) 10 SCC 471 the respondent was charged with possessing assets disproportionate to his known sources of income. The question was whether disciplinary proceedings should remain stayed pending a criminal charge being examined by the competent criminal Court. Allowing the appeal of the employer-corporation this Court held:(SCC p. 475, para 8) "8............A crime is an act of commission in violation of law or of omission of public duty. The departmental enquiry is to maintain discipline in the service and efficiency of public service. It would, therefore, be expedient that the disciplinary proceedings are conducted and completed as expeditiously as possible. It is not, therefore, desirable to lay down any guidelines as inflexible rules in which the departmental proceedings may or may not be stayed pending trial in criminal WP No. 2330/2019 (21) case against the delinquent officer. Each case requires to be considered in the backdrop of its own facts and circumstances. There would be no bar to proceed simultaneously with departmental enquiry and trial of a criminal case unless the charge in the criminal trial is of a grave nature involving complicated questions of fact and law..... Under these circumstances, what is required to be seen is whether the departmental enquiry would seriously prejudice the delinquent in his defense at the trial in a criminal case. It is always a question of fact to be considered in each case depending on its own facts and circumstances." (emphasis supplied)
16. It is unnecessary to multiply decisions on the subject for the legal position as emerging from the above pronouncements and the earlier pronouncements of this Court in a large number of similar cases is well settled that disciplinary proceedings and proceedings in a criminal case can proceed simultaneously in the absence of any legal bar to such simultaneity. It is also evident that while seriousness of the charge leveled against the employees is a consideration, the same is not by itself sufficient unless the case also involves complicated questions of law and fact. Even when the charge is found to be serious and complicated questions of fact and law that arise for consideration, the Court will have to keep in mind the fact that departmental proceedings cannot be suspended indefinitely or delayed unduly.
17. In Paul Anthony (supra) this Court went a step further to hold that departmental proceedings can be resumed and WP No. 2330/2019 (22) proceeded even when they may have been stayed earlier in cases where the criminal trial does not make any headway.
18. To the same effect is the decision of this Court in State of Rajasthan v. B.K.Meena1996(6) SCC 417, where this Court reiterated that there was no legal bar for both proceedings to go on simultaneously unless there is a likelihood of the employee suffering prejudice in the criminal trial. What is significant is that the likelihood of prejudice itself is hedged by providing that not only should the charge be grave but even the case must involve complicated questions of law and fact. Stay of proceedings at any rate cannot and should not be a matter of course. The following passage is in this regard apposite: (B. K. Meena case, (1996) 6 SCC 417, SCC pp.
422-23, paras 14-15) "14.............there is no legal bar for both proceedings to go on simultaneously and then say that in certain situations, it may not be 'desirable', 'advisable' or 'appropriate' to proceed with the disciplinary enquiry when a criminal case is pending on identical charges. The staying of disciplinary proceedings, is a matter to be determined having regard to the facts and circumstances of a given case and that no hard and fast rules can enunciated in that behalf. The only WP No. 2330/2019 (23) ground suggested in the above questions as constitution a valid ground for staying the disciplinary proceedings is that the defence of the employee in the criminal case may not be prejudiced. This ground has, however, been hedged in by providing further that this may be done in cases of grave nature involving questions of fact and law. In our respectful opinion, it means that not only the charges must be grave but that the case must involve complicated questions of law and fact. Moreover, 'advisability', 'desirability' or 'propriety', as the case may be, has to be determined in each case taking into consideration all the facts and circumstances of the case. While it is not possible to enumerate the various factors, for and against the stay of disciplinary proceedings, we found it necessary to emphasize some of the important considerations in view of the fact that very often the disciplinary proceedings are being stayed for long periods pending criminal proceedings. Stay of disciplinary proceedings cannot be, and should not be, a matter of course. All the WP No. 2330/2019 (24) relevant factors, for and against, should be weighed and a decision taken keeping in view the various principles laid down in the decisions referred to above. ... Indeed, in such cases, it is all the more in the interest of the charged officer that the proceedings are expeditiously concluded. Delay in such cases really works against him." (emphasis supplied)
19. Suffice it to say that while there is no legal bar to the holding of the disciplinary proceedings and the criminal trial simultaneously, stay of disciplinary proceedings may be an advisable course in cases where the criminal charge against the employee is grave and continuance of the disciplinary proceedings is likely to prejudice their defense before the criminal Court. Gravity of the charge is, however, not by itself enough to determine the question unless the charge involves complicated question of law and fact. The Court examining the question must also keep in mind that criminal trials get prolonged indefinitely especially where the number of accused arraigned for trial is large as is the case at hand and so are the number of witnesses cited by the prosecution.
The Court, therefore, has to draw a balance between the need for a fair trial to the accused on the one hand and the WP No. 2330/2019 (25) competing demand for an expeditious conclusion of the on-
going disciplinary proceedings on the other. An early conclusion of the disciplinary proceedings has itself been seen by this Court to be in the interest of the employees.
20. Charges levelled against the petitioner in the instant case are under Sections 420, 467, 468, 471 and 120-B of the IPC. These are no ordinarily offence being punishable with imprisonment which may extend up to ten years besides fine. The seriousness of the charge alone is not the test.
What is also required to be demonstrated by the petitioner is that case involves complicated question of law and fact. That requirement does not appear to be satisfied in an adequate measure to call for an unconditional and complete stay of disciplinary proceedings pending conclusion of the trial. On perusal of the charge sheet of the departmental proceedings and allegations levelled in the criminal proceeding appears to have not been issued on the similar allegation of the charges, therefore, this Court is of the considered opinion that further proceeding in the departmental enquiry can not be kept in abeyance. The respondents have rightly passed the impugned order dated 04/01/2019 ( Annexure P-1).
21. Accordingly, the writ petition is hereby dismissed.
22. No order as to cost.
(S.A.Dharmadhikari)
Judge
Prachi
PRACHI
Digitally signed by PRACHI
MISHRA
DN: c=IN, o=HIGH COURT OF
MADHYA PRADESH BENCH
GWALIOR, ou=HIGH COURT OF
MISHR MADHYA PRADESH BENCH
GWALIOR, postalCode=474011,
st=Madhya Pradesh,
2.5.4.20=cc727abda3453804cde4
A
8b1afcb367afdaf978aea111b1ff29
eae55fd213bc09, cn=PRACHI
MISHRA
Date: 2020.03.18 12:27:25 +05'30'