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Nirmal Kumar Choudhary v. The State Of M. P.
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA ON THE 7thOF AUGUST, 2025
WRIT PETITION No. 30094 of 2025
NIRMAL KUMAR CHOUDHARY
Versus
THE STATE OF M. P. AND OTHERS
Appearance:
Shri Praveen Yogi - Advocate for the petitioner. Shri Mukesh Parwal - G.A for the respondent/State.
ORDER
Counsel for the petitioner submits that present case is covered by the order passed in the case of Pradeep Kumar Khampariya vs. State of M.P and Ors. in W.P No.12097/2023.
Counsel for State does not dispute the aforesaid fact. In view of the consensus arrived at, this petition is disposed of, by directing that the order passed in the case of Pradeep Kumar Khampariya (supra) shall be applied mutatis mutandis with full force to the present petitioner. The authorities have recovered the amount Rs.4000/- per month from the pay of the petitioner, which is reflected from the pay slip of the petitioner. No reasons are assigned by the authorities while deducting the said amount. The petitioner has also preferred a representation, which is pending for consideration. Under these circumstances, the authorities are directed to decide the representation of the petitioner within a period of 90
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(VIJAY KUMAR SHUKLA)
JUDGE
days from the date of receipt of a certified copy of this order. There will not be any further recovery from the petitioner till the representation is finally decided. If the case of the petitioner is covered by the said order, the benefits shall be granted to the petitioner.
With the aforesaid, the petition stands disposed of.
Certified copy, as per rules.
PK
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