Kamal Kishore Verma vs The State Of Madhya Pradesh
2021 Latest Caselaw 3927 MP

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                          THE HIGH COURT OF MADHYA PRADESH
                                      BENCH AT INDORE
                                       W.P.No.14025/2021
                      (Kamal Kishore Verma and five others V/s State of M.P.)
                    Indore, dated:03/08/2021
                            Shri Burhanuddin Azad, learned counsel for the
                    Petitioner.
                            Ms. Vinita Phaye, learned Government Advocate for
                    the respondent/State.

The petitioners have filed the present petition challenging the inaction of the respondents in extending the benefit of Earned Leave of 120 days to the petitioners.

Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the order passed by this Court in the case of State of M.P. Vs. Smt. Shyama Bai passed in Writ Appeal No.753/2010 and this order was further reviewed by the Division Bench in Review Petition No.506/2012 decided on 21/07/2014.

In view of the above, petitioners are permitted to make representation to respondents seeking advantage of judgment passed by Division Bench of this Court in W.A.No. 753/2010. If such representation is made within fifteen days from today, the Competent Authority shall look into the matter and shall take appropriate decision by passing a speaking order, in accordance with law, within 60 days from the date of receipt of representation alongwith certified copy of this order.

C.C. as per rules.

(Vivek Rusia) Judge praveen

Digitally signed by PRAVEEN NAYAK Date: 2021.08.04 14:42:33 +05'30'