Preetam Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5639 MP

                                                          1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                          AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                               ON THE 6 th OF APRIL, 2023
                                           WRIT PETITION No. 26065 of 2022

                         BETWEEN:-
                         PREETAM SINGH S/O LATE SAJAN SINGH, AGED ABOUT
                         48 YEARS, OCCUPATION: PEON VILLAGE AND POST
                         DIHIYA TAHSIL HUZOOR DISTRICT REWA (MADHYA
                         PRADESH)

                                                                                         .....PETITIONER
                         (BY SHRI SUDHANSHU KUMAR SINGH - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               PRINCIPAL SECRETARY REVENUE DEPARTMENT
                               MANTRALAYA VALLABH BHAWAN BHOPAL
                               (MADHYA PRADESH)

                         2.    COMMISSIONER            REWA DIVISION       REWA
                               (MADHYA PRADESH)

                         3.    COLLECTOR REWA DISTRICT REWA (MADHYA
                               PRADESH)

                                                                                       .....RESPONDENTS
                         (BY SHRI VIJAY KUMAR SHUKLA - PANEL LAWYER)

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

Petitioner's contention is that his case is similar to one Akhilesh Shrivastava, who had filed W.P. No.4770/2012, which was decided by a coordinate Bench of this Court vide order dated 26.07.2016.

Shri Vijay Kumar Shukla, learned Panel Lawyer submits that case of the

Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 4/6/2023 7:26:25 PM

petitioner is different from Shri Akhilesh Shrivastava, inasmuch as, Shri Akhilesh Shrivastava was appointed on probation, whereas petitioner was never appointed on probation. However, he is in agreement that a direction can be issued to the Collector, Rewa to consider the grievance of the petitioner in the light of the judgment of coordinate Bench dated 26.07.2016 passed in W.P. No.4770/2012 and take a call and decide the same through a speaking order.

In view of above, this writ petition can be disposed of with a direction to the respondent No.3-Collector, Rewa that in case petitioner files a fresh representation along with certified copy of the order being passed today within 15 days from today then, the respondent No.3-Collector, Rewa shall consider

and decide the said representation within a further period of 60 days through a speaking order.

In above terms, this writ petition is disposed of. It is made clear that this Court has not expressed any opinion on the merits of the case.

(VIVEK AGARWAL) JUDGE pp

Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 4/6/2023 7:26:25 PM