SHESHDHAR Vs. STATE OF M. P.

JUDGEMENT

(1.) Aggrieved by the order dtd. 8/12/2021 passed by learned Single Judge dismissing the W.P. No. 26534 of 2021, the writ petitioner is in appeal.

(2.) The writ petition was filed seeking to quash the order dtd. 28/11/2020 passed by the Assistant Commissioner Cooperative, District Katni directing certain recovery on the writ petitioner of the fair price shop and has also directed for registration of an F.I.R. besides taking disciplinary action under the service jurisprudence.

(3.) The learned Single Judge was of the view that the disciplinary proceedings as well as criminal proceedings can take place simultaneously, therefore, no interference is called for. That the interim order granted by the coordinate Single Bench was not applied by the learned Single Judge on the ground that the interim order is distinguishable on its on fact and is not binding. On considering the reasons assigned, we do not find any ground to interfere with the same.