DEVENDRA GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) I. A. No. 3407/12 has been filed for dismissing the writ petition and recalling the order issuing notice on the writ petition. Even though, during the course of hearing of this writ petition today, Shri Abhijeet Awasthy sought permission to withdraw the writ petition but Shri Kishore Shrivastava, learned Sr. Counsel raised serious objections to the same.

(2.) Having heard learned counsel for the parties, it transpires that the petitioner has filed this writ petition seeking a direction for conducting an enquiry by the High Power Committee constituted in accordance with the judgment rendered by the Supreme Court in the case of Ku. Madhuri Patil Vs. Additional Commissioner and others, 1995 AIR(SC) 94.

(3.) Considering the prayer made by the petitioner, notices were issued and from the objection filed by the respondent no. 7, it transpires that respondent no 7 is an elected representative and has also held office of the minister in the State Cabinet. Respondent no. 7 had contested the election in a seat reserved for scheduled caste candidate and he had claimed his caste status to be that of a 'Kumhar' belonging to the said category.