W.P.No.8698/2012 (S) (D.K. Sharma Vs. State of M.P.
and others) 1 14.6.2016 .
Shri D.P. Singh, learned counsel for the petitioner.
Shri R.B.S. Tomar, learned Govt. Advocate for the respondents/State.
With the consent of learned counsel for the parties, matter is heard finally.
In this petition, the petitioner inter alia assailed the validity of the order dated 2.11.2012, by which the penalty under the provisions of Madhya Pradesh Lok Sevaon Ke Pradan Ki Guarantee Adhiniyam, 2010 has been imposed on the petitioner.
When the matter was taken up today, learned counsel for the petitioner submitted that the impugned order dated 2.11.2012 has been passed without affording any opportunity of hearing to the petitioner. The aforesaid aspect of the matter could not be disputed by the learned Govt.
Advocate.
In view of the aforesaid submissions and taking into account the fact that the impugned order dated 2.11.2012 has been passed in flagrant violation of the principle of natural justice, the same cannot be sustained in the eyes of law and accordingly, it is hereby quashed. Needless to state, the respondents, if so advised, would be at liberty to proceed in accordance with law.
With the aforesaid directions, the writ petition stands disposed of.
Certified copy as per rules.
(Alok Aradhe) Judge pawar/- W.P.No.8698/2012 (S) (D.K. Sharma Vs. State of M.P.
and others) 2
Comments