Rajkumar vs The State Of Madhya Pradesh
2021 Latest Caselaw 8607 MP

                                                                         1                                WP-27343-2021
                                          The High Court Of Madhya Pradesh
                                                   WP No. 27343 of 2021
                                                   (RAJKUMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                Indore, Dated : 10-12-2021
                                         Mr Pawan Kumar Joshi, learned counsel for the petitioner .

                                         Mr Amay Bajaj, learned counsel for the respondents State.

Heard.

01. By this petition preferred under article 226 of Constitution of India the petitioner has not challenged any particular order but has prayed for directing the respondent to pay the annual increments falling due on 01-07-2020 with interest to

the petitioner and to direct the respondents to consider his representation dated 12- 11-2021 (Annexure-P-3) in light of the judgment passed by this Court in the matter of Rajendra Prasad Tiwari V.s State of M.P. and others, Writ petition No. 18030/2019 decided on 03-12-2019.

02. Learned counsel for the petitioner submits that in respect of his grievances the petitioner has made a representation before the competent authority but the same has remained pending and has not been decided till now.

03. Learned counsel for the respondents State submits that he has no objection to the representation of the petitioner being directed to be decided in a fixed time frame.

04. Considering the aforesaid submissions, this petition is disposed off with a direction to respondent No.2 to advert to and decide petitioner's pending representation dated 12-11-2021 within a period of forty five days from the date of receipt of certified copy of this order by passing a speaking and a reasoned order.

05. With the aforesaid directions, without expressing any opinion on merits of the case, this petition is disposed off.

Certified copy as per rules.

(PRANAY VERMA) JUDGE

rashmi

Signature Not Verified SAN

Digitally signed by RASHMI PRASHANT Date: 2021.12.15 15:06:53 IST