Jam Singh Gehlod vs Tribal Dev. Department
2022 Latest Caselaw 2365 MP

                                                                       1
                                             The High Court Of Madhya Pradesh
                                                      WP No. 16168 of 2019
                                                  (JAM SINGH GEHLOD Vs TRIBAL DEV. DEPARTMENT AND OTHERS)

                                Indore, Dated : 21-02-2022
                                         Mr Shashank Patwari, learned counsel for the petitioner .

                                         Mr Valmik Sakargayen, learned counsel for the respondents State.

Heard.

By this writ petition the petitioner is seeking enhancement of subsistence allowance after completion of 3 months of suspension period.

Learned counsel for petitioner submits that petitioner is entitled to

enhancement of suspension allowance in terms of fundamental Rule 53 as also the judgment of this court in the matter of Rajesh Patel Vs. MP PKVV Co. Ltd. Reported in 2016(2) MPLJ 473. He has pointed out that petitioner's representation dated 3/5/19 (Annexure-P-4) in this regard is already pending for consideration.

Learned counsel for State submits that there is no objection in deciding the petitioner's representation within a time bound period.

Having regard to the aforesaid, without adverting to the merits of the matter, the writ petition is disposed off by directing respondent no.4 to take an appropriate decision in accordance with law on the petitioner's representation dated 3/5/19 as

expeditiously as possible within a period of 3 months from the date of receipt of certified copy of this order. If the petitioner is found entitled then needful be done without any further delay.

C.c. As per rules.

(PRANAY VERMA) JUDGE

rashmi

Signature Not Verified SAN

Digitally signed by RASHMI PRASHANT Date: 2022.02.22 17:41:59 IST