Anish Saxena vs The State Of Madhya Pradesh
2022 Latest Caselaw 5919 MP

                                       1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT JABALPUR
                                  BEFORE
                   HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                             ON THE 22nd OF APRIL, 2022

                      WRIT PETITION No. 24369 of 2021

         Between:-
         ANISH SAXENA S/O LATE SHRI NARAYAN PRASAD
         SAXENA , AGED ABOUT 60 YEARS, OCCUPATION:
         RETD.    AS   STENO    TYPIST  AT   URBAN
         ADMINISTRATION AND DEVEL. DEPT. H.NO. F-
         83/17 TULSI NAGAR DIST. BHOPAL MP (MADHYA
         PRADESH)

                                                                    .....PETITIONER
         (By Shri A. K. Singh, learned counsel)

         AND

1.       THE STATE OF MADHYA PRADESH THR. THE
         PRINCIPAL       SECRETARY        URBAN
         ADMINISTRATION DEP.T MATNRALAYA BHOPAL
         MP (MADHYA PRADESH)

2.       THE     DIRECTOR URBAN ADMINISTRATION
         DEPARTM ENT PALIKA BHAWAN NEAR 6 BUS
         STOP SHIVAJI NAGAR (MADHYA PRADESH)

3.       JOINT    DIRECTOR  (PENSION)    URBAN
         ADMINISTRATION     DEPARTMENT PALIKA
         BHAWAN NEAR 6 BUS STOP SHIVAJI NAGAR
         (MADHYA PRADESH)

4.       THE COMMISSIONER REWA NAGAR PALIKA
         NIGAM DIST.REWA (MADHYA PRADESH)

                                                                 .....RESPONDENTS
         (By Shri Manish Kholia, learned Panel Lawyer)

      This petition coming on for admission and interim relief this day, the court
passed the following:
                                        ORDER

Learned counsel for the petitioner submits that the subject matter of this writ petition is pending consideration before the Director, Urban Administration Department, Bhopal (respondent no.2) by way of a representation (Annexure P/6), which has been filed along with the covering memo of additional documents.

Under the circumstances, respondent no.2 is requested to decide the representation of the petitioner in the light of the judgments passed by this court in Writ Petition No.12094/2021 (Sudheer Kumar Waghela v. State of M.P.) and

in Writ Appeal No.342/2022 and if the case of the petitioner herein is covered by the facts and circumstances of those cases, it is requested to extend to him the similar relief that has been granted by the order and judgment passed and delivered the aforesaid cases within a period of ninety days from the date on which the

certified copy of this court's order is placed before it.

This court makes it clear that it is not passing any observations on the merits of the case and that the authorities shall decide the same strictly in accordance with law.

With the above, the writ petition stands finally disposed of.

(ATUL SREEDHARAN) JUDGE ps

PRASHANT SHRIVASTAVA 2022.04.23 13:31:26 +05'30'