Madan Gopal Sachan vs The State Of Madhya Pradesh
2021 Latest Caselaw 2745 MP

                                                                   1                               WP-3372-2021
                                        The High Court Of Madhya Pradesh
                                                   WP-3372-2021
                                          (MADAN GOPAL SACHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                2
                                Jabalpur, Dated : 26-06-2021
                                      Heard through Video Conferencing.
                                      Shri Sanjay Sanyal, learned counsel for the petitioner.
                                      Shri Akshay Pawar, learned Panel Lawyer for the respondents/State on

advance copy.

The grievance of the petitioner is that the petitioner is claiming first

Kramonnati under the Time Bound Promotion Scheme dated 19-04-1999.

The case of the petitioner is covered by the judgment delivered by this court in the case of K.L.Asre Vs. State of Madhya Pradesh and another in W.P.(S) No.1070/2003. The petitioner filed W.P.No. 9514/2005 (S) before this court. The said petition was allowed and disposed of but despite that the respondents have still neither decided the claim nor extended the benefit to the petitioner.

Keeping in view the aforesaid facts, I deem it proper to dispose of the petition with a direction to the respondent no.2 Engineer-in-Chief , Public

Works Department, Madhya Pradesh Bhopal to consider the case of the petitioner as per directions of this court passed in W.P.No. 9514/2005(S) within a period of two months from the date of communication of the order.

With the aforesaid, the present petition is disposed of. C.C. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

hsp

Signature Not Verified SAN

Digitally signed by HAR SAHAY PATERIYA Date: 2021.06.26 17:06:20 IST