Manoj Kumar Raidas vs The State Of Madhya Pradesh
2021 Latest Caselaw 5030 MP

                                 1                              WP-16292-2021
          The High Court Of Madhya Pradesh
                     WP-16292-2021
   (MANOJ KUMAR RAIDAS AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Jabalpur, Dated : 03-09-2021

      Shri Vinay Pratap Singh, Advocate for the petitioners.

      Shri Kostubh Singh, PL for the respondents/State.

Heard finally with the consent of learned counsel for the parties. This petition has been filed by the petitioners aggrieved by the order dated 2.2.2021 (Annexures P/15) whereby their representation

to absorb the surplus employees engaged in election work has been rejected.

The contention of learned counsel for the petitioners is that the aforesaid order is passed without considering the judgment rendered by this Court in the case of Ku.Indra Chauhan vs. State of M.P. and another (WP No.422/2013). It is prayed that similar nature of petitions have been disposed of vide order dated 21.12.2018 passed in WP No.28922/2018 wherein this Court has given a liberty to the

petitioner to file a fresh representation before the authority concerned directing the authority to decide the same in the light of judgment rendered in the case of Ku. Indra Chauhan (supra). It is prayed that similar order may be passed in the present case also.

Learned PL for the State has no objection to the said limited prayer.

Under the circumstances, the impugned order dated 02.02.2021 (Annexure P/15) is hereby set aside. The petitioners are granted liberty for filing a fresh representation before the authority concerned who shall decide the same in the light of the judgment rendered in the case of Ku. Indra Chauhan (supra). Let this exercise be completed 2 WP-16292-2021 within a period of eight weeks from the date of production/receipt of certified copy/e-copy of the order passed today by this Court.

However, it is made clear that this Court has not made any opinion on the merits of the case.

With the aforesaid directions, the petition stands disposed of.

Certified copy/e-copy as per rules/directions.

(NANDITA DUBEY) JUDGE

jk

Signature Not Verified SAN

Digitally signed by JITIN KUMAR CHOURASIA Date: 2021.09.03 17:21:05 IST