Madhya Pradesh High Court
Balram Dhakad vs The State Of Madhya Pradesh on 24 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:10170
1 WP-1249-2017
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND SINGH BAHRAWAT
ON THE 24th OF MARCH, 2026
WRIT PETITION No. 1249 of 2017
BALRAM DHAKAD
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri D.S. Raghuvanshi- Advocate for petitioner.
Shri Manish Saxena - Government Advocate for respondent/State.
ORDER
This petition, under Article 226 of the Constitution of India, has been filed seeking following relief(s):-
"(i) That, the present petition filed by the petitioner may kindly be allowed;
(ii) That, the impugned order dated 6.12.2016 Annexure P/1 passed by the respondent no.2 may kindly be directed to be set aside and the services of the petitioner may kindly be restored by reinstatement in service with all consequential benefits including arrears of salary.
(iii) That, any other just, suitable and proper relief, which this Hon'ble Court deems fit, may also kindly be granted to the petitioner. Costs be also awarded in favour of the petitioner."
2. Learned counsel for petitioner submits that this petition may be disposed of by granting liberty to petitioner to file a fresh representation before the competent authority with a direction to the competent authority to decide the same within the stipulated period.
Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 3/24/2026 6:25:43 PMNEUTRAL CITATION NO. 2026:MPHC-GWL:10170 2 WP-1249-2017
3. Learned counsel for respondent/State has not opposed the innocuous prayer made by learned counsel for petitioner.
4. Heard learned counsel for the parties.
5. Considering the above, the present petition is disposed of in the following manner:
(i) Petitioner shall submit a fresh and detailed representation before the respondent/ competent authority within a period of one month; and
(ii) In turn, the respondent/competent authority shall consider the representation of petitioner in the light of order dated 01.03.2025 passed in WP. No.1652/2024 [Arif Khan Vs. M.P. Sasan Dwara Pramukh Sachiv Van Vibhag And Others] , the judgment in the matter of Deepak Singh Tomar Vs. Union of India & Others reported in 2016 (IV) MPJR 65 and the Circular dated 24.07.2018 by which the punishment under Section 325 of IPC has been removed from the category of moral turpitude & decide the said representation afresh on the basis of aforesaid judgments without getting influenced by earlier rejection order dated 06.12.2016, by passing a reasoned and speaking order within a period of three months from the date of receipt of the certified copy of this order.
6. It is made clear that this Court has not expressed any opinion on the merits of the case.
(ANAND SINGH BAHRAWAT) JUDGE pd Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 3/24/2026 6:25:43 PM