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Madhya Pradesh High Court

Imdad Ali vs The State Of Madhya Pradesh on 10 November, 2022

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

                                                        1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                             ON THE 10th OF NOVEMBER, 2022

                                          WRIT PETITION No. 25521 of 2022

                               BETWEEN:-
                               IMDAD ALI S/O SHRI KADAR ALI, AGED ABOUT
                               62 YEARS, OCCUPATION: ASI O/O DISTRICT
                               COMMANDANT HOME GUARD AGAR MALWA
                               H-9 RAJASHWA COLONEY AGAR MALWA
                               (MADHYA PRADESH)

                                                                                   .....PETITIONER
                               (BY SHRI ATUL KUMAR RAI, ADVOCATE)

                               AND
                         1.    THE STATE OF MADHYA PRADESH STATION
                               HOUSE OFFICER HOME POLICE DEPARTMENT
                               VALLABH   BHAWAN   BHOPAL    (MADHYA
                               PRADESH)

                         2.    STATE OF MP THROUGH SECRETARY FINANCE
                               DEPARTM ENT VALLABH BHAWAN, BHOPAL
                               (MADHYA PRADESH)

                         3.    DIRECTOR GENERAL OF POLICE, HOME
                               G U A R D CIVIL LINE JABALPUR (MADHYA
                               PRADESH)

                         4.    DISTRICT COMMANDANT, HOME               GUARD
                               MALWA (MADHYA PRADESH)

                         5.    JOINT DIRECTOR ACCOUNT AND TREASURY
                               CALLECTRATE PROMISE AGAR     MALWA
                               (MADHYA PRADESH)

                         6.    DISTRICT  PENSION   OFFICER   ACCOUNT
                               TREASURY   AND    PENSION CALLECTRATE
                               PROMISE AGAR MALWA (MADHYA PRADESH)

                                                                                .....RESPONDENTS
                               (BY MS. VARSHA THAKUR, PANEL LAWYER )

                              T h is petition coming on for order this day, t h e cou rt passed the
Signature Not Verified
Signed by: MONI RAJU
Signing time:
11/10/2022 6:24:43 PM
                                                                 2
                         following:
                                                                ORDER

With the consent, heard finally.

During the course of hearing, learned counsel for the parties agreed that this petition may be disposed of in terms of the order dated 20.7.2020 passed in WP No.8905/2020 ( Surendra Singh Thakur vs. The State of Madhya Pradesh and others) and other connected writ petitions.

In view of the consensus arrived at, this petition is disposed of by directing that the order passed in the case of Surendra Singh Thakur (Supra) shall be applied mutatis mutandis with full force to the present petitioner.

The respondents are directed to act in accordance with the direction contained in Surendra Singh Thakur (supra).

With the aforesaid, the writ petition stands disposed of. Certified copy, as per rules.

(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 11/10/2022 6:24:43 PM