Madhya Pradesh High Court
Ismail Khan vs Union Of India on 31 January, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1
The High Court Of Madhya Pradesh
WP No. 19622 of 2019
(ISMAIL KHAN Vs UNION OF INDIA AND OTHERS)
Jabalpur, Dated : 31-01-2022
Heard through Video Conferencing.
Shri Maneesh Kumar Soni, learned counsel for the petitioner.
Shri Sameer Beohar, learned counsel for the respondents.
The present petition filed under Article 226 of the Constitution of India assails the order dated 02.05.2019 passed by the Central Administrative Tribunal, Jabalpur Bench, in O.A. No.433/2016, whereby the grievance of medically decategorizing the petitioner from the post of Gangman and rejection of the application for appointment of his son under the LARGESS Scheme was rejected.
Without entering into merits of the matter learned counsel for the employer/respondent had informs that cases involving similar facts and circumstances, i.e. W.P.No.11706/2013, W.P.No.12993/2015, W.P.No.17193/15, W.P.No.13163/16 and W.P.No.4320/17 came up for consideration before the Coordinate Bench of this Court on 08.08.2019 when all these petitions were dismissed by the common order.
After having gone through the common order dated 08.08.2019 it is obvious that the facts, grounds and the relief claimed therein were similar as raised by petitioner herein.
After having carefully scrutinized the common order dated 08.08.2019 where all aspects were considered including the grounds raised herein, the Coordinate Bench took a view against the petitioner and this Court after hearing the learned counsel for rival parties sees no reason to take a different view than the one taken by the Coordinate Bench.
Accordingly, the common order dated 08.08.2019 passed in W.P. No.4320/2017 shall apply mutatis mutandis for the purpose of disposal of this petition.
Signature Not Consequently, the present petition stands dismissed in the above terms.
SAN Verified Digitally signed by SWETA SAHU Date: 2022.02.01 17:07:03 IST 2 (SHEEL NAGU) (SUNITA YADAV) JUDGE JUDGE ss