Hiralal Yadav vs Indore Nagar Palik Nigam
2022 Latest Caselaw 397 MP

                                                                                  1                                   WP-432-2022
                                                       The High Court Of Madhya Pradesh
                                                                 WP No. 432 of 2022
                                                             (HIRALAL YADAV AND OTHERS Vs INDORE NAGAR PALIK NIGAM)

                                            Indore, Dated : 07-01-2022
                                                      Shri R.K Shukla, learned counsel for the petitioner.

                                                      Shri P.Kibe, learned counsel on behalf of of Shri Aniket Naik, learned
                                            counsel for the respondent no.1.

The grievance of the petitioner is that the Junior employees have been classified ignoring the claim of the petitioner.

It is further submitted that the claim of the petitioner has not been

examined by the respondents. Though the petitioner nos.1 and 3 are working since 2006 whereas, petitioner no.2 is working since 15.11.1997.

Learned counsel for the respondent submits that the pending representation of the petitioners shall be consider by the competent authority of the respondents in accordance with law within the stipulated time.

In view of the aforesaid submissions and as agreed the present petition is disposed off with a direction to the competent authority of the respondent no.1 to consider and decide the representation of the petitioner in accordance with law and keeping in view the judgment passed by this court dated

31.01.2017 passed in WP No.1157/2016 (Govind Sharma and Ars. Vs. State of MP).

It is further observed that the if the petitioners will submit an additional representation alongwith the copy of this order passed today and copy of the judgment passed in the case of Govind (supra), the said authority shall take final decision in accordance with law within three months from the date of communication of this order.

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

(VIJAY KUMAR SHUKLA) JUDGE Signature Not VerifiedDigitally signed by SAN SOURABH YADAV Date: 2022.01.07 Sourabh 16:46:11 IST 2 WP-432-2022

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2022.01.07 16:46:11 IST