Ramchandra Shukla vs The State Of Madhya Pradesh
2022 Latest Caselaw 3436 MP

                                                       1
                           IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                               ON THE 10th OF MARCH, 2022

                                          WRIT PETITION No. 11109 of 2018

                              Between:-
                              RAMCHANDRA SHUKLA S/O SHIV KUMAR
                              SHUKLA , AGED ABOUT 49 YEARS, OCCUPATION:
                              TIME KEEPER STHAL SAHAYAK SUB DIVISION
                              SATNA, (MADHYA PRADESH)

                                                                                  .....PETITIONER
                                            (BY SHRI RAM GOPAL RAI, ADVOCATE)

                              AND

                      1.      THE STATE OF MADHYA PRADESH THROGUH
                              PRINCIPAL SECRETARY PWD VALLABH BHAWAN,
                              BHOPAL (MADHYA PRADESH)

                      2.      STATE OF M.P. PRINCIPAL SECRETARY FINANCE
                              D EPTT. VALLABH BHAWAN, BHOPAL (MADHYA
                              PRADESH)

                      3.      ENGINEER    IN   CHIEF     PUBLIC   WORKS
                              DEPARTM ENT NIRMAN BHAWAN 1ST FLOOR
                              ARERA HILLS PLOT NO. 27/28 BHOPAL (MADHYA
                              PRADESH)

                      4.      EXECUTIVE    ENGINEER     PUBLIC    WORKS
                              DEPARTMENT B/R SUB DIV. SATNA DIVN. SATNA
                              NEAR JAI ASTAMBH CHOWK (MADHYA PRADESH)

                                                                                .....RESPONDENTS
                                     (BY SHRI JITENDRA SHIRVASTAVA, PANEL LAWYER)

                            This writ petition is taken up for hearing and the Court has passed
                                                    the following:
                                                       ORDER

Learned Learned counsel for the petitioner submits that the grievance of the petitioner is covered by the Order passed in Writ Petition 1070/2003 (S) [K.L.Asre versus State of Madhya Pradesh & Others] decided on 7.11.2005. The Division Bench has recently taken the same view. Petitioner will file a representation alongwith said judgment, which may be directed to be decided by the respondent /competent authority.

Signature
 SAN      Not
Verified

Learned Panel Lawyer for the respondent/State has no objection. Digitally signed by AMIT JAIN Date: 2022.03.10 Accordingly, this writ petition can be disposed of with a direction to 16:16:04 IST

the petitioner to file a representation alongwith copy of the order being passed today before the respondent/competent authority within a period of thirty days and in turn the respondent/competent authority is directed to decide such representation in accordance with law laid down by a

Coordinate Bench of this Court in Writ Petition 1070/2003 (S) [K.L.Asre versus State of Madhya Pradesh & Others] decided on 7.11.2005 through a speaking order within a further period of ninety days under communication to the petitioner.

In above terms, this writ petition is disposed of without expressing any opinion on the merits or entitlement of the petitioner.

Certified copy as per rules.

(VIVEK AGARWAL) JUDGE amit