Madhya Pradesh High Court
Vinay Bhourgade vs The State Of Madhya Pradesh on 11 November, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-16413-2020
The High Court Of Madhya Pradesh
WP-16413-2020
(VINAY BHOURGADE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Jabalpur, Dated : 11-11-2020
Heard through Video Conferencing.
Shri V.D.S. Chauhan, learned counsel for the petitioner.
Ku. Aishwarya Singh, learned Panel Lawyer for the respondents/
State.
Heard on the question of admission and interim relief. By the instant petition, the petitioner is challenging the order dated 16.07.2020 (Annexure-P/1) whereby he has been directed to deposit the amount of salary, which he received from the date of his initial appointment till 30.06.2020.
The said direction has been issued for the reason that the petitioner was given compassionate appointment on the post of MPW, but he has not gone for training which is the mandatory requirement.
Learned counsel for the petitioner submits that it is the respondent officers who may direct the petitioner to go on training, but the petitioner by himself, cannot go on training.
Considering the aforesaid, let notices be issued to the respondents on payment of process-fee within seven days by RAD mode.
By way of interim measure, it is directed that operation of the order impugned dated 16.07.2020 (Annexure-P/1) shall remain stayed till the next date of hearing.
However, in the meantime, the respondent authorities are free to Signature Not Verified SAN direct the petitioner to go on training as required in view of the order Digitally signed by PRACHI PANDEY Date: 2020.11.11 16:51:30 IST 2 WP-16413-2020 impugned.
Certified Copy as per rules.
(SANJAY DWIVEDI) JUDGE Prachi Signature Not Verified SAN Digitally signed by PRACHI PANDEY Date: 2020.11.11 16:51:30 IST