Pradesh Niranjan vs The State Of M.P.
2022 Latest Caselaw 2403 MP

                                                                        1
                                         IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                    BEFORE
                                             HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                             ON THE 21st OF FEBRUARY, 2022

                                                         WRIT PETITION No. 24160 of 2019

                                            Between:-
                                            PRADESH NIRANJAN S/O SHRI ANIL KUMAR
                                            NIRANJAN   , AGED   ABOUT   38 YEARS,
                                            OCCUPATION: COMPUTER OPERATOR JILA
                                            PANCHAYAT       HOSHANGABAD      R/O.
                                            VIKRAMNAGAR    RASULIYA  HOSHANGABAD
                                            (MADHYA PRADESH)

                                                                                                       .....PETITIONER
                                            (SHRI PRAMOD SINGH TOMAR, LEARNED COUNSEL FOR THE
                                            PETITIONER)

                                            AND

                                    1.      THE STATE OF M.P. THR PRINCIPAL SECRETARY
                                            PANCHAYAT AND RULER DEPT. VALLABH
                                            BHAWAN (MADHYA PRADESH)

                                    2.      C O L L E C T O R HOSHANGABAD
                                            DISTT.HOSHANGABAD (MADHYA PRADESH)

                                    3.      CHIEF EXECUTIVE OFFICER JILA PANCHAYAT
                                            HOSHANGABAD DISTT.HOSHANGABAD (MADHYA
                                            PRADESH)

                                                                                                    .....RESPONDENTS
                                            (MS. G.K. PATEL, LEARNED GOVERNMENT ADVOCATE FOR THE
                                            RESPONDENTS/STATE)

                                          T h is petition coming on for admission this day, the court passed the
                                    following:
                                                                         ORDER

Learned counsel for the petitioner submits that the petitioner is working as Computer Operator since the year 2008. He further submits that his case is covered by the judgment of the Apex Court in the case of State of Karnataka Vs. Uma Devi and ors. as reported in 2006 (4) SCC 1. It is further submitted that he has already submitted the representation, which is at Annexure P/6. In such circumstances, respondents may be directed to decide the representation in accordance with law.

On the other hand, learned Government Advocate for the respondents/State Signature Not Verified SAN

opposed the prayer and submits that there is no receiving on the representation, Digitally signed by SHANU RAIKWAR Date: 2022.02.21 18:01:50 IST

therefore, it cannot be said that he has submitted the representation and therefore,

the petitioner may be directed to file a fresh representation.

In the facts and circumstances of the case, the petitioner is directed to file a fresh representation alongwith the necessary documents within a period of fifteen days to respondents/authorities. If such representation is filed within the aforesaid

time, the competent authority is directed to decide the same in accordance with the law as expeditiously as possible, preferably within a period of two months thereafter.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid directions, the instant petition stands disposed of.

(S. A. DHARMADHIKARI) JUDGE Shanu

Signature Not Verified SAN

Digitally signed by SHANU RAIKWAR Date: 2022.02.21 18:01:50 IST