Surendrasingh Rawat vs The State Of Madhya Pradesh
2022 Latest Caselaw 4334 MP

                                                                                  1
                                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                                           AT INDORE
                                                                            BEFORE
                                                            HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                                       ON THE 28 th OF MARCH, 2022

                                                                      WRIT PETITION No. 7116 of 2022

                                                     Between:-
                                                     SURENDRASINGH RAWAT S/O SHRI CHANDRA
                                                     SINGH RAWAT, AGED ABOUT 57 YEARS,
                                                     OCCUPATION:  SERVICE   GOVT.  MIDDLE
                                                     SCHOOL KOTBU BLOCK ALIRAJPUR (MADHYA
                                                     PRADESH)

                                                                                                                   .....PETITIONER
                                                     (BY SHRI SANTOSH PANDEY, ADVOCATE)

                                                     AND

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

                                            2.       C O M M I S S I O N E R TRIBAL     WORK
                                                     (DEVELOPMENT)         DEPARTMENT VALLABH
                                                     BHAWAN, BHOPAL (MADHYA PRADESH)

                                            3.       ASSISTANT  COMMISSIONER TRIBAL WORK
                                                     (DEVELOPMENT)    DEPARTMENT ALIRAJPUR
                                                     (MADHYA PRADESH)

                                            4.       JOINT DIRECTOR TREASURY ACCOUNTS AND
                                                     PENSION DIVION, KOTHARI MARKET, INDORE
                                                     (MADHYA PRADESH)

                                                                                                                .....RESPONDENTS
                                                     (BY SHRI P.KIBE, PANEL LAWYER )
                                                  This petition coming on for orders this day, the court passed the following:
                                                                                      ORDER

At the outset learned counsel for petitioner submits that the matter is covered by order passed by erstwhile Madhya Pradesh State Administrative Tribunal in the case of Madhukant Yadu and 56 others v. State of Madhya Pradesh & Ors. in Original Application No.2745/1989 on 24.08.1992 and followed in various cases by this Court. The SLP No.6092/1993 preferred against this order was dismissed by the Supreme Court.

The prayer is not opposed by the State's counsel. Accordingly, this petition is disposed off in terms of the aforesaid order passed in Signature Not VerifiedDigitally signed by SAN VARGHESE Madhukant Yadu and 56 others (supra) and the same shall apply mutatus mutandis. The MATHEW Date: 2022.03.28 17:25:32 IST petitioner shall prefer a detailed representation individually mentioning all the facts, grounds and judgment on which he/she wants to place reliance and submit the same before

the respondents No.2 to 4 within 15 days from today. The said respondents shall be well advised to advert to the representation of the petitioner within 12 weeks therefrom, in accordance with law. In case the petitioner is entitled for the benefits, the same shall be released within the stipulated period; and if found that the petitioner is not entitled for the

similar benefit, reasons thereof be communicated to the petitioner.

It is made clear that this Court has not expressed any opinion on merits of the case. Writ Petition is accordingly disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

Signature Not Verified VerifiedDigitally Digitally signed by SAN VARGHESE MATHEW Date: 2022.03.28 17:25:32 IST