Dayardav Rao Nawale vs The State Of Madhya Pradesh
2022 Latest Caselaw 6833 MP

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         IN THE HIGH COURT OF MADHYA PRADESH
                           AT INDORE
                             BEFORE
           HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA

                      ON THE 6th OF MAY, 2022

                 WRIT PETITION No. 10438 of 2022

     Between:-
     DAYARDAV RAO NAWALE
     S/O LATE MARTANDRAO
     AGE 72 YEARS, OCCUPATION: RETD. GOVT. SERVANT
     R/O H.NO. 183 SCHEME NO. 71 SECTOR D, INDORE
     DISTRICT-INDORE (MP)
                                                  .....PETITIONER
     (BY SHRI SUBHASH UPADHYAYA, ADVOCATE )

     AND

     THE STATE OF MADHYA PRADESH
     THROUGH PRINCIPAL SECRETARY
1.
     EDUCATION DEPARTMENT, VALLABH BHAWAN
     BHOPAL (MP)
     COMMISSIONER, PUBLIC INSTRUCTIONS,
2.
     SATPUDA BHAWAN, BHOPAL (MP)
     JOINT DIRECTOR
3.   TREASURY ACCOUNTS AND PENSION
     INDORE DIVISION, INDORE (MP)
     DISTRICT PENSION OFFICER, INDORE
4.
     DISTRICT-INDORE (MP)
     DISTRICT TREASURY OFFICER, INDORE
5.
     DISTRICT-INDORE (MP)
                                                  RESPONDENTS
       (BY SHRI SHANTANU CHAURASIYA, GOVT. ADVOCATE )
This petition coming on for admission this day, the court passed the
following:
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                                        ORDER

In the instant petition, the petitioner has prayed for a direction to the respondents for grant of dearness allowance on pension as per circular dated 19.04.2007 issued by the respondents and also the judgment passed by this Court in the case of Smt. Shobhana Madanikar Vs. State of Madhya Pradesh in Writ Petition No.7113/2007 decided on 11.07.2008, the petitioner has submitted a representation but the same has not been decided by the respondents. In present petition, the petitioner is aggrieved by the award of compensation for acquisiton of land for irrigation purpose.

Considering the aforesaid submission and taking into consideration the prayer made by the petitioner, this Court deems it fit and proper to disposed of the petition with liberty to petitioner to file fresh representation along with copy of circular dated 19.04.2007 and copy of judgment passed in the case of Smt. Shobhana Madanikar (supra) before the respondents No.3 and 4 and the said respondents shall consider and decide the representation of the petitioner, in accordance with the law, within a period of three months from the date of communication of this order.

With the aforesaid, the present petition stands disposed off.

Certified copy as per Rules.

(VIJAY KUMAR SHUKLA) JUDGE

Arun/-

ARUN NAIR 2022.05.07 10:18:22 +05'30'