LAXMAN LILLORE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Learned counsel for the petitioner submits that this matter is covered by the order of Gwalior Bench passed in W.P. No.4764/2010 (Parimal Singh Prajapati Vs. State of M.P. and others). He also submits that W.P. No.17619/2015 (Ravindra Singh Vs. State of M.P. and another) is also similar wherein competency of the Commissioner in placing Field Officer under suspension is called in question. Shri Singh stated at the Bar that the Commissioner and Director is same authority.

(2.) Considering the aforesaid, issue notice to the respondents on payment of process fee within seven days, failing which this petition stands dismissed without further reference to the Bench.

(3.) Maintaining parity, it is directed that till next date of hearing, the order dated 28.06.2016 shall remain stayed. List for analogous hearing along with W.P. No.17619/2015. C.C. as per rules.