Madhya Pradesh High Court
Leeladhar Choubey vs The State Of Madhya Pradesh on 21 February, 2019
1 WP-782-2018
The High Court Of Madhya Pradesh
WP-00782-2018
(((((((((((((((((((((((((LEELADHAR CHOUBEY Vs THE STATE OF MADHYA PRADESH)))))))))))))))))))))))))
WP/12603/2017, WP/13130/2017, WP/13708/2017, WP/13880/2017, WP/13993/2017,
WP/14461/2017, WP/14769/2017, WP/14907/2017, WP/15025/2017, WP/15066/2017,
WP/15394/2017, WP/15636/2017, WP/15659/2017, WP/16045/2017, WP/16106/2017,
WP/16470/2017, WP/16667/2017, WP/16668/2017, WP/16689/2017, WP/17116/2017,
WP/17309/2017, WP/18834/2017, WP/18890/2017, WP/20437/2017, WP/00782/2018,
WP/00862/2018, WP/02867/2018, WP/04588/2018
24
Jabalpur, Dated : 21-02-2019
Mrs. Shobha Menon, Senior Advocate along with Shri Rahul Choubey,
Shri P. Shukla, Shri Sanjay Singh, Shri Vishnu Dwivedi, Dr. Anuvad
Shrivastava, Shri Hitendra Vishwakarma, Shri Pranjal Agrawal, Shri Surya
Pratap Rai, Advocates for the petitioners.
Shri Praveen Chaturvedi, learned Govt. Advocate for the respondent
No.1.
Shri Rai, learned counsel for the respondents in one of the connected Writ Petitions, in the reply in para 7 the State has made the following averments:
"7. The answering respondents submit that pursuant to the filing the instant writ petition, there has been change in circumstances, as the State Govt. has formulated another scheme of absorption dated 17.05.2018. As per policy/scheme dated 17.5.2018, consideration for absorption is in process for all the eligible employees. Thus, in case the petitioners are found eligible as per the terms and conditions of policy dated 17.5.2018 (which is in force till March, 2019), they can still be absorbed. Thus, the instant writ petition deserves to be dismissed being premature and non maintainable, for the change of circumstances. The instant writ petition deserves to be dismissed. A copy of the policy dated 17.5.2018 is filed herewith as Annexure R-2."
In view of the averments made in the para 7 of the reply, the present case is deferred for two months.
The parties will be at liberty to apprise about the progress of the absorption undertaken as per the policy of 2018.
Digitally signed by MANISHA ALOK SHEWALE Date: 26/02/2019 11:16:022 WP-782-2018 List this matter on 25th April, 2019. Interim order, if any, to continue till the next date of hearing.
(VIJAY KUMAR SHUKLA) JUDGE manisha Digitally signed by MANISHA ALOK SHEWALE Date: 26/02/2019 11:16:02