Citation : 2023 Latest Caselaw 7031 MP
Judgement Date : 1 May, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 1 st OF MAY, 2023
WRIT PETITION No. 3601 of 2023
BETWEEN:-
ABHIMANYU SHINDE S/O SHRI KISHAN SHINDE, AGED
ABOUT 64 YEARS, OCCUPATION: RETIRED HEAD
MASTER, R/O: VILLAGE TEMLA, TESHIL PANSEMAL,
DISTRICT BARWANI (MADHYA PRADESH)
.....PETITIONER
(BY SMT. VANDANA TRIPATHI, LEARNED COUNSEL)
AND
1. THE STATE OF MADHYA PRADESH, THROUGH
PRINCIPAL SECRETARY, TRIBAL WELFARE
DEPARTMENT, VALLABH BHAWAN, DISTRICT
BHOPAL. (MADHYA PRADESH)
2. ASSISTANT COMMISSIONER, TRIBAL WELFARE
DEPARTMENT, KHARGONE, DISTRICT
KHARGONE (MADHYA PRADESH)
3. BLOCK EDUCATION OFFICER, KHARGONE,
DISTRICT KHARGONE (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI ANENDRA SINGH PARIHAR, LEARNED GOVERNMENT
ADVOCATE APPEARING ON BEHALF OF THE ADVOCATE GENERAL)
This petition coming on for admission this day, th e court passed the
following:
ORDER
1. By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: -
(i) Hon'ble Court may kindly be pleased to direct the respondents to
Signature Not Verified Signed by: RAMESH CHANDRA PITHAWE Signing time: 02-05-2023 12:09:14
direct the respondent authorities to consider and decide the representation dated 05.01.2023 made by the petitioner contained in Annexure P/4 by a speaking and reasoned order within a time bound frame in light of the judgment of Hon'ble Apex Court as well as this Hon'ble Court contained in Annexure P/2 & P/3 in the interest of justice.
(ii) Any other writ / order or direction, which this Hon'ble Court deems fit and proper in the facts and circumstances o the case, may also kindly be passed, in the interest of justice.
2. Learned counsel for the petitioner submits that in respect of the relief, as claimed for by the petitioner in this petition, he has already preferred a
representation on 06.01.2023 (Annexure P/3) before the respondents, which has remained pending and has not been decided, as yet. A prayer has been made for a direction for expeditious disposal of the petition.
3. Learned counsel appearing for the respondent / State submits that the representation submitted by the petitioner shall be decided expeditiously, in accordance with law.
4. Thus, in view of the aforesaid, I deem it fit and proper to direct respondent No.2 (Assistant Commissioner, Tribal Welfare Department, Khargone, District Khargone, MP) to advert to and decide the pending representation of the petitioner dated 06.01.2023 (Annexure P/3) within a period of forty five days from the date of receipt of certified copy of this order, by passing a reasoned and speaking order.
5. With the aforesaid, without expressing any opinion on merits of the matter, Writ Petition No.3601/2023 stands disposed of.
Signature Not Verified Signed by: RAMESH CHANDRA PITHAWE Signing time: 02-05-2023 12:09:14
(PRANAY VERMA) JUDGE rcp
Signature Not Verified Signed by: RAMESH CHANDRA PITHAWE Signing time: 02-05-2023 12:09:14
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