Rajesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1121 MP

                                                                1                                       WP-4668-2021
                                The High Court Of Madhya Pradesh
                                           WP-4668-2021
                                   (RAJESH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Indore, Dated : 26-03-2021
                              Shri Akash Sharma, learned counsel for the Petitioners .

                              Ms Drishti Rawal, learned counsel for the respondent State.

The petitioner has filed this present petition seeking direction to the respondents to grant him the benefit of departmental promotion and other consequential benefits with effect from the year 2012.

Shri Akash Sharma submits that similar benefits has been granted to other Constables

after the judgment passed by the Gwalior Bench of this in the case of Shivpal Bhadoriya and others Vs. State of M.P in Writ Petition No. 7583/2014(s).

In light of the aforesaid judgment, the petitioner No. has also submitted a representation Annexure-P-4 to the respondent for extending the similar benefits. According to the petitioner he has also acquired the qualification and passed the examination required for the post of Constable as in the case of Shivpal Bhadoriya (supra). Therefore, directions be given to the respondents to consider and decide the representation of the petitioners in light of judgment Shivpal Bhadoriya (supra).

Learned counsel for the respondent has no objection to give directions to the respondents to decide the representation of the petitioners.

The petition is disposed of with a direction to the respondents to decide the petitioner's

representation, Let the petitioners No.2 and 3, who have not filed a representation shall also file a representation alongwith the copy of this order as well as the order passed in the case of Shivpal Bhadoriya (supra) with necessary documents, within a period of sixty days, from today.

With the aforesaid the petition stands disposed of. Certified copy as per rules.

(VIVEK RUSIA) JUDGE

RP

Digitally signed by RASHMI PRASHANT Date: 27/03/2021 15:31:06