Birendra Singh Chandel vs The State Of Madhya Pradesh
2022 Latest Caselaw 12825 MP

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          BEFORE
                                          HON'BLE SHRI JUSTICE MANINDER S BHATTI
                                                 ON THE 23rd OF SEPTEMBER, 2022

                                             WRIT PETITION No. 20734 of 2022

                                  BETWEEN:-
                                  BIRENDRA SINGH CHANDEL S/O SHRI RAM
                                  SIROMANI SINGH, AGED ABOUT 61 YEARS,
                                  OCCUPATION: CHIEF GENERAL MANAGER O/O
                                  CHIEF GENERAL MANAGER M.P. RURAL ROAD
                                  DEVELOPMENT     AUTHORITY     JABALPUR
                                  DISTRICT   JABALPUR    (M.P.)  (MADHYA
                                  PRADESH)

                                                                                          .....PETITIONER
                                  (BY SHRI SWAPNIL-ADVOCATE)

                                  AND
                                  THE STATE OF MADHYA PRADESH THROUGH
                                  ITS PRINCIPAL SECRETARY PANCHAYAT AND
                                  RURAL      DEVELOPMENT     DEPARTMENT
                                  VALLABH BHAWAN BHOPAL (M.P.) (MADHYA
                                  PRADESH)

                                                                                       .....RESPONDENTS
                                  (BY SHRI PRAMOD KUMAR PANDEY-GOVERNMENT ADVOCATE)

                                Th is petition coming on for hearing this day, th e court passed the

                          following:
                                                              ORDER

Learned counsel for the petitioner submits that the grievance of the petitioner is to the effect that the petitioner who is working against substantive post of Superintending Engineer, seeking promotion against the post of Chief Engineer.

Learned counsel for the contends that this Court in W.P. No. 12641/2019, while considering the judgment of this Court in W.P. No. 13241/2017 (Dhirendra Chaturvedi Vs. State of M.P. and others) and also the Signature Not Verified Signed by: ROSHNI SINGH Signing time: 9/24/2022 1:35:22 PM

Division Bench of this Court of Gwalior Bench in W.P. No. 1740/2018 (State of M.P. and another Vs. Dr. Mrs. Achala Gutch and others), the pendency of the issue pertaining to reservation before the Apex Court cannot be treated to be an impediment in considering the case of the petitioner.

Counsel for the petitioner submits that petitioner has already moved a representation dated 08.06.2022 contained in Annexure P-7 before the respondent No.1. However, the same has not been considered as yet. The counsel for the petitioner further submits that appropriate direction be issued to the respondent No.1 to take appropriate decision on the petitioner's representation.

Thus, in view of the aforesaid innocuous prayer, without expressing anything on merits of the case, the respondent No.1 is directed to take a decision on petitioner's representation dated 08.06.2022 contained in Annexure P-7 within a period of 90 days from the date of production of certified copy of this order by passing a well reasoned and speaking order in accordance with law.

However, petitioner shall be at liberty to place all relevant document including the order passed by this Court in support of his representation before the authority concerned.

With the aforesaid, the writ petition stands disposed of.

(MANINDER S BHATTI) JUDGE R

Signature Not Verified Signed by: ROSHNI SINGH Signing time: 9/24/2022 1:35:22 PM