Indrajeet Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 16052 MP

                                                           1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                             ON THE 5 th OF DECEMBER, 2022
                                            WRIT PETITION No. 11477 of 2019

                          BETWEEN:-
                          INDRAJEET SINGH S/O SHRI SANGRAM SINGH
                          SAKTAWAT, AGED ABOUT 62 YEARS, OCCUPATION:
                          TIMEKEEPER PWD SUB DIVION RATLAM 82 ANAND
                          COLONY SAMTA NAGAR RATLAM (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI RONAK YADAV - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR.
                                SECRETARY DEPARTMENT OF PUBLIC WORKS
                                DEPARTMENT B/R VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    ENGINEER         IN     CHIEF PUBLIC   WORKS
                                D E P A R T M E N T DISTT-BHOPAL     (MADHYA
                                PRADESH)

                          3.    EXECUTIVE  ENGINEER     PUBLIC   WORKS
                                DEPARTMENT B/R DIVISION RATLAM (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI AMIT BHURRAK - PANEL LAWYER)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                            ORDER

Co uns el appearing for the petitioner submits that the controversy involved in the present case is squarely covered in Writ Petition No.10425 of 2017 dated 28.02.2022 and also by the judgement passed in the case of A.L

Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 12/8/2022 12:15:28 PM

Thakur and Others Vs. State of M.P. and Others being W.P No.16054 of 2003 (O.A.5178 of 2000) wherein, in similar circumstances, the relief was extended to the petitioner, therefore, he prays that similar relief be extended to him.

Counsel for the respondent/State submits that the representation filed by the petitioner shall be dealt with and will be considered in the light of the judgement as pointed out herein above.

In such circumstances, this petition is disposed of in terms of the order dated 28.02.2022 passed in Writ Petition No.10425 of 2017 and also by the judgement passed in the case of A.L Thakur and Others Vs. State of M.P. and Others being W.P No.16054 of 2003 (O.A.5178 of 2000) directing the

petitioner to resubmit a detailed representation within a period of 10 days along with copy of this order to respondent No.3, who in turn has directed to dwell upon the same and looking to the fact that whether the case is squarely covered in Writ Petition No.10425 of 2017 dated 28.02.2022 and also by the judgment passed in the case of A.L Thakur and Others Vs. State of M.P. and Others being W.P No.16054 of 2003 (O.A.5178 of 2000) and take a final decision on the representation within a period of 90 days from the date of receipt of certified copy of this order.

If the petitioner is found entitled for the benefit as claimed by him, the same may be extended to him within a further period of two months thereafter.

Accordingly, the petition is disposed off. C.C. as per rules.

(VISHAL MISHRA) JUDGE Prar

Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 12/8/2022 12:15:28 PM

Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 12/8/2022 12:15:28 PM