Ajit Kumar Agnihotri vs The State Of Madhya Pradesh
2022 Latest Caselaw 7884 MP

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          IN THE HIGH COURT OF MADHYA PRADESH
                       AT JABALPUR
                              BEFORE
              HON'BLE SHRI JUSTICE MANINDER S BHATTI
                       ON THE 15th OF JUNE, 2022

                 WRIT PETITION No. 11440 of 2022

      Between:-
      AJIT KUMAR AGNIHOTRI S/O VINOD PRAKASH
      AGNIHOTRI,  AGED    ABOUT    46  YEARS,
      OCCUPATION: TEACHER R/O SANJAY NAGAR
      POST BANSAGAR, DISTRICT- REWA, (MADHYA
      PRADESH)

                                                          .....PETITIONER
      (BY SHRI ROHIT SOHGAURA, ADVOCATE )

      AND

1.    THE STATE OF MADHYA PRADESH THROUGH
      PRINCIPAL SECRETARY DEPARTMENT OF
      SCHOOL EDUCATION VALLABH BHAWAN
      BHOPAL (MADHYA PRADESH)

2.    THE     COMMISSIONER, DIRECTORATE OF
      PUBLIC INSTRUCTION (DPI) GAUTAM NAGAR
      BHOPAL (MADHYA PRADESH)

3.    THE  COLLECTOR, R E WA DISTRICT REWA
      (MADHYA PRADESH)

4.    THE     CHIEF   EXECUTIVE OFFICER, ZILA
      PA N C H AYAT DISTRICT REWA (MADHYA
      PRADESH)

5.    DISTRICT EDUCATION    OFFICER, REWA,
      SCHOOL EDUCATION DEPARTMENT DISTRICT
      REWA (MADHYA PRADESH)

6.    THE   PRINCIPAL, VINDHYA JYOTI HIGHER
      SECONDARY          SCHOOL LAKSHMANPUR,
      DISTRICT REWA (MADHYA PRADESH)

                                                       .....RESPONDENTS
      (BY SHRI LALIT JOGLEKAR, GOVERNMENT ADVOCATE )

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

The petitioner has called in question the order impugned dated 09.04.2021 (Annexure P/6) by which the similarly situated employees were absorbed in the school which was taken over by the State Government.

The grievance of the petitioner is that he was appointed with Vindhya Jyoti Higher Secondary School, Lakshmanpur, District-Rewa which was being run by the Society however, later on, the Department of School Education Government of Madhya Pradesh passed an order dated 22.03.2002 by which the non-government school were taken under the control of the State

Government and accordingly, the scheme was framed to absorb the employees who were also working with the school which was being run by the Society.

However, the petitioner submits that he has not been absorbed and the other employees have been absorbed by the impugned order dated 09.04.2021. He further submits that his representation has not been considered which was submitted way back on 23.08.2021.

Without expressing anything on the merits of the case, the respondent No.2 is directed to consider and decide the petitioner's representation dated 23.08.2021 (Annexure P/7) while taking into consideration the judgments on the point by this Court, within a period of 60 days from the day of furnishing the certified copy of this order.

With the aforesaid, the present writ petition stands disposed off.

(MANINDER S BHATTI) JUDGE sp SAVITRI PATEL 2022.06.16 12:24:38 +05'30'