Ravindra Barve vs Ayush Department
2021 Latest Caselaw 8253 MP

                                             1                                WP-19675-2020
                    The High Court Of Madhya Pradesh
                             WP No. 19675 of 2020
                            (RAVINDRA BARVE Vs AYUSH DEPARTMENT AND OTHERS)


   Indore, Dated : 04-12-2021
                 Ms.Swati Ukhale, learned counsel for the petitioner.

                 Shri S.Seth, learned counsel for the respondent/state.

Heard.

Learned counsel for the petitioner submits that the petitioner intends to file a comprehensive representation alongwith order of Division Bench passed

in WA No.24/2017 (Ishwar Dayal Tembhre Vs. State of MP) and submit it before the respondent no.2 and 4.

In turn the said respondents may be directed to decide the representation by taking into account the said judgment.

The other side has no objection of this innocuous prayer. Accordingly, the petition is disposed off by directing that if the petitioner undertakes the aforesaid exercise of preferring the representation alongwith the judgment before the said respondents, it shall be the duty of the said respondents to decide the said representation by passing a reasoned

order within 90 days therefrom.

The outcome shall be communicated to the petitioner. The petition is disposed off without expressing any opinion on the merits of the case.

(SUJOY PAUL) JUDGE

Sourabh

Digitally signed by SOURABH YADAV Date: 2021.12.06 10:10:45 +05'30'