ANURAG VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the order dated, 14/1/2025, (Annexure P/1) whereby a minor punishment of recovery of Rs.6,86,676.00 has been imposed upon the petitioner on account of loss caused to the department.

(2.) Counsel for the respondents raised a preliminary objection with regard to availability of alternate remedy of filing an appeal against the interim order under the provisions of The Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966. This Court initially entertained the writ petition and passed the interim order on 20/5/2025. The respondents have accordingly filed reply and the arguments were heard with the consent of the parties.

(3.) The petitioner was working as Constable SAF and at the relevant time was posted at 18th Battalion, SAF, Shivpuri. He was assigned the duty at Petrol Pump run by 18th Battalion, SAF, Shivpuri for the period from 6/12/2023 to 26/9/2024. As per the submission of the petitioner, one Dharamveer Shakya - Head Constable was in-charge of Petrol Pump while the petitioner and another Constable - Amit Sharma were assisting him.