Madhya Pradesh High Court
Shobhit Singh vs The State Of Madhya Pradesh on 15 October, 2025
1 WP-10225-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 10225 of 2024
(SHOBHIT SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS ) Dated : 15-10-2025 Shri Shreyash Pandit - Advocate for the petitioner. Shri Anshuman Swamy - G.A. for the State.
The petitioner has challenged the order of termination Annexure P-4, which is on a number of allegations like 20 works of previous years being incomplete, labourers migrating from the village, the petitioner not taking interest in Manrega works and works under Swachh Bharat Mission and he not attending the office in Gram Panchayat and Janpad Panchayat.
As per show cause notice Annexure R-1, the allegations were not that drastic and the petitioner was alleged only with absence of past one month and not doing any work since past three months. It is contended that in the termination order various other allegations have been inserted, which were not part of the show cause notice.
The petition being arguable and admitted for hearing. Looking to the facts and circumstances of the case, the operation and effect of order Annexure P-4 and orders Annexure P-6 & P-8 shall remain stayed and the petitioner shall be allowed to work and get his salary.
List for final hearing in due course.
(VIVEK JAIN) JUDGE rj Signature Not Verified Signed by: RAJESH KUMAR JYOTISHI Signing time: 10/15/2025 5:19:15 PM