Jyoti Rajput vs State Of Madhya Pradesh And Others

Anand Pathak, J

The present petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:-

"(i) That, the impugned order dated 07.08.2023 (Annexure P/1) be directed to be quashed and any order/proceedings initiated during pendency of the petition, be also quashed and set aside.

(ii) That, the respondents may kindly be directed to grant all consequential benefits to the petitioner in accordance with law.

(iii) Any other relief, which is just and proper in the facts and circumstances may also kindly be granted."

2 . According to the learned counsel for the petitioner, action of respondents is arbitrary and illegal in placing the petitioner under suspension.

Learned Government Advocate opposed the prayer and prayed for dismissal of this petition.

Heard.

Considering the above submissions, in view of the Section 23 of M.P. Civil Services (Classifications, Control and Appeals) Rules, 1966, this petition is disposed of with liberty to the petitioner to avail other remedy of filing of appeal before the Commissioner, Public Instructions. If any appeal is filed by the petitioner within ten days then same shall be considered and decided within a period of four months from the date of filing of appeal.

Accordingly, the petition stands disposed of in above terms.