Madhya Pradesh High Court
Traymbak Genesh Khare vs The State Of Madhya Pradesh on 17 June, 2020
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-8053-2020
The High Court Of Madhya Pradesh
WP-8053-2020
(TRAYMBAK GENESH KHARE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 17-06-2020[through video conferencing]
Ms. Sudha Goutam, learned counsel for the petitioner.
Shri Utkarsh Agrawal, learned Panel Lawyer for the respondents/State.
In the present petition the challenge has been made to the order of punishment whereby the petitioner has been punished with stoppage of two increments with noncumulative effect without following the procedure prescribed under Rule 16 (4) of M.P. Civil Services (Classification, Control and Appeal) Rules, 1966.
Learned counsel for the petitioner submits that in number of cases Coordinate Bench of this Court has already issued notice and interim order has been granted. She has placed reliance on the order dated 30.09.2019 passed in WP No.19116/2019 (L.K.Pandey Vs. The State of Madhya Pradesh) and also on order dated 19.12.2019 passed in WP No.17752/2019 (Jagdish Prasad Mishra Vs. The State of Madhya Pradesh).
Considering the aforesaid submissions and in order to maintain parity issue notice to the respondents on payment of process fee within two weeks or alternatively the respondents can be served by e-mail also.
Till the next date of hearing, the impugned order dated 10.02.2020 (Annexure-P/3) shall remain stayed so far as it relates to the petitioner.
C.C. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE shabana Signature Not Verified SAN Digitally signed by SHABANA ANSARI Date: 2020.06.17 16:16:03 IST