ARCHANA UIKEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed assailing the order dtd. 25/09/2024 passed by respondent No.3. It is argued that earlier W.P. No. 24683/2024 (Sushma Thakur Vs. State of Madhya Pradesh and others) was filed, wherein petitioner was respondent No. 5. The said Writ Petition was disposed off on 4 th of September 2024 with the following observations:-

(2.) In pursuance to the direction given by this Court, petitioner has been removed and the charge was handed over to the private respondent. The Writ Petition was ultimately dismissed. Thereafter the Authorities have passed the order dtd. 07/10/2024 (Annexure-P/9) which is subsequently challenged in the Writ Petition by filing an amendment application. The order dtd. 07/10/2024 reads as under:- <IMG>JUDGEMENT_74_LAWS(MPH)3_2025_1.jpg</IMG>

(3.) The said order reflects that the charge has been taken from the petitioner in pursuance to the order dtd. 25/09/2024 passed by the Additional Commissioner of Tribal Welfare Department. The order dtd. 25/09/2024 (Annexure-P/7) reads under:- <IMG>JUDGEMENT_74_LAWS(MPH)3_2025_2.jpg</IMG>