Gopal Prasad Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 3080 MP

                                  1                                WP-5334-2021
        The High Court Of Madhya Pradesh
                   WP-5334-2021
         (GOPAL PRASAD SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 07-07-2021
      Heard through Video Conferencing.

      Shri R.P. Mishra, learned counsel for the petitioner.
      Shri P.K. Chaurasia, learned Panel Lawyer for the respondents/State on

advance notice.

The limited prayer of the learned counsel for the petitioner is that his

pending representation, Annexure-P/6 be directed to be decided by the competent authority in the light of the judgment passed by this Court in the case of K.L. Asre vs. State of M.P. and others - W.P. (S) No.1079/2003 . It is submitted that number of writ petitions have been disposed of by directing the competent authority to consider and decide the representation of the petitioners by passing a speaking order.

The learned counsel for the State submits that the representation of the petitioner will be decided in accordance with law.

In view of the aforesaid submissions made by the learned counsel for

t h e parties, the present petition is disposed of with a direction to the respondent No.5 - Executive Engineer (B&R), Public Works Department, Division Rajgarh, District Rajgarh to decide the representation of the petitioner pending before him in the light of the decision in the case o f K.L. Asre (supra). In case if the petitioner is found entitled to the said benefit, the same shall be extended to him within a period of 30 days from the date of communication of the order passed today.

It is made clear that this Court has not expressed any opinion on merits of the case.

Accordingly, the writ petition stands disposed of.

(VIJAY KUMAR SHUKLA) JUDGE 2 WP-5334-2021 Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.07.08 15:58:29 IST