RAVI SHANKER CHOUKSEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has called in question compassionate appointment of respondent No.5 i.e. Aatish Kumar Dagoria and has prayed for issuance of writ of quo warranto thereby quashing of appointment order dated 31.12.2007 and to issue writ of mandamus to consider and decide the representation of the petitioner.

(2.) On 18.01.2021 this Court asked the petitioner to explain delay and laches in filing of writ petition. The petitioner has challenged the order of the year 2007 in the year 2020. Later on this Court vide order dated 15.06.2021 asked the petitioner to argue on issue of locus standi of petitioner whether the writ of quo warranto can be issued for removal of a Class IV employee.

(3.) Learned counsel for the petitioner submitted that petitioner and respondent No.5 both are in zone of consideration for promotion, therefore, petitioner is having direct interest in challenging the appointment of respondent No.5, therefore, he has locus standi to file the present writ petition.