Santosh Singh Rana vs The State Of Madhya Pradesh
2023 Latest Caselaw 12627 MP

                                                              1
                           IN     THE        HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                  BEFORE
                           HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                 ON THE 4 th OF AUGUST, 2023
                                              WRIT PETITION No. 19355 of 2023

                          BETWEEN:-
                          SANTOSH SINGH RANA S/O DALBEER SINGH RANA,
                          AGED 70 YEARS, OCCUPATION: RETD. GOVT. SERVANT
                          R/O 489, VINOBA NAGAR DISTT. INDORE (MADHYA
                          PRADESH)

                                                                                           .....PETITIONER
                          (MS ARCHANA          UPADHYAYA,         LEARNED    COUNSEL       FOR     THE
                          PETITIONER)

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

                          2.    EXECUTIVE    ENGINEER    PUBLIC   WORKS
                                DEPARTMENT SUB DIVISION, RAVINDRA NAGAR,
                                PALASIA, INDORE (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          ( SHRI BHUWAN GAUTAM, LEARNED GOVT. ADVOCATE FOR THE
                          RESPONDENTS/STATE)

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

I n the present petition, the petitioner is seeking a direction to the respondents to consider the representation of the petitioner for grant of leave encashment for 240 days after his retirement from the post of Driver in accordance with the M.P. Civil Services (Leave) Rules 1977.

2. Learned counsel for the petitioner submits that the identical petition

Signature Not Verified of Chaganlal Kakrecha vs. State of MP & Ors. (W.P. No.4787/2005) has Signed by: SEHAR HASEEN Signing time: 8/4/2023 6:32:42 PM

already been decided by this Court on 22.01.2007 and the representation of the petitioner may be directed to be considered as per the Circular dated 08.03.2019 and as per the judgment of Chaganlal Kakrecha (supra).

3. After hearing learned counsel for the petitioner, I deem it proper to dispose of the petition with liberty to the petitioner to submit a fresh representation along with the judgment passed in the case of Chaganlal Kakrecha (supra) and also copy of the order passed today within a period of fifteen days from today and if such representation is submitted, the same shall be considered and decided by the Competent Authority in accordance with the law, keeping in view the judgment passed by this Court in the case of

Chaganlal Kakrecha (supra) and Circular dated 08.03.2019 within a period of eight weeks from the date of submission of the representation.

4. It is made clear that this Court has not expressed any opinion on merits of the case.

5. With the aforesaid, the writ petition is disposed of.

Certified copy as per rules.

(S. A. DHARMADHIKARI) JUDGE sh

Signature Not Verified Signed by: SEHAR HASEEN Signing time: 8/4/2023 6:32:42 PM