Ram Narayan Verma vs The State Of Madhya Pradesh
2021 Latest Caselaw 4526 MP

                                                                          1                             WP-13444-2021
                                             The High Court Of Madhya Pradesh
                                                        WP-13444-2021
                                                 (RAM NARAYAN VERMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     1
                                     Jabalpur, Dated : 23-08-2021
                                           Heard through Video Conferencing.
                                           Mr. Ajeet Singh, learned counsel for the petitioner.
                                           Mr. Ayur Jain, learned Panel Lawyer for respondent-State.

Learned counsel for the petitioner fairly submits that for the present grievance petitioner has not preferred any representation and directly rushed

to this Court. He submits that case of petitioner is covered by the previous judgment of this Court in W.P. No.764/2015 ( Shri Ram Sharma vs. State of M.P.).

Mr. Ajeet Singh submits that this petition may be disposed of in terms of the order passed in W.P. No.13696/2020 ( Sudarshan Jatale vs. State of Madhya Pradesh).

In the said order, nothing has been decided on merits and said order does not have any binding precedent. Thus, prayer is rejected.

I deprecate this practice of directly approaching the Court without even

apprising the employer about the grievance of the petitioner. In all fairness, the petitioner should have first preferred a representation before the department seeking parity etc. He should have waited for a reasonable period of time awaiting the decision on the representation and even after that if grievances remained unaddressed, he could have filed the present petition.

In this view of the matter, this petition is disposed of by permitting the petitioner to file a detailed representation. In the event such representation is preferred, it shall be the duty of the employer to consider and decide it in accordance with law within 60 days from today. The outcome shall be communicated to the petitioner.

Petition is disposed of without expressing any opinion on the merits of Signature Not Verified SAN the case.

Digitally signed by REENA HIMANSHU
SHARMA
Date: 2021.08.24 17:19:22 IST
                                           2      WP-13444-2021
                                              (SUJOY PAUL)
                                                 JUDGE
                                     rv




Signature Not Verified
  SAN




Digitally signed by REENA HIMANSHU
SHARMA
Date: 2021.08.24 17:19:22 IST