Bhaiya Lal Masram vs The State Of Madhya Pradesh
2023 Latest Caselaw 7552 MP

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                                         IN    THE      HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                  BEFORE
                                                    HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                              ON THE 9 th OF MAY, 2023
                                                          WRIT PETITION No. 10509 of 2023

                                        BETWEEN:-
                                        BHAIYA LAL MASRAM S/O SHRI RADHE LAL MESHRA,
                                        AGED ABOUT 36 YEARS, OCCUPATION: SUB ENGINEER
                                        (CONTRACT) PSOTED JANPAD PANCHAYAT GOHPARU
                                        DISTT- SHAHDOL (MADHYA PRADESH)

                                                                                                   .....PETITIONER
                                        (BY SHRI V.D.S. CHOUHAN - ADVOCATE)

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

                                        2.    COMMISSIONER MADHYA PRADESH STATE
                                              EMPLOYMENT GUARANTEE COUNCIL BHOPAL
                                              NARMADA BHAWAN C- WING 59 ARERA HILLS
                                              BHOPAL (MADHYA PRADESH)

                                        3.    COLLECTOR S H A H D O L DISTRICT      SHAHDOL
                                              (MADHYA PRADESH)

                                        4.    JILA PANCHAYAT SHAHDOL THROUGH ITS CHIEF
                                              EXECUTIVE OFFICER JILA PANCHAYAT SHAHDOL
                                              DISTRICT SHAHDOL (MADHYA PRADESH)

                                        5.    JANPAD PANCHAYAT GOHPARU THROUGH ITS
                                              CHIEF EXECUTIVE OFFICER JANPAD PANCHAYAT
                                              GOHPARU      DISTRICT SHAHDOL    (MADHYA
                                              PRADESH)

                                                                                                .....RESPONDENTS
Signature Not Verified
  SAN
                                        (SHRI ATUL DWIVEDI - PANEL LAWYER FOR RESPONDENTS NO. 1 TO 3)

Digitally signed by ASHWANI PRAJAPATI
Date: 2023.05.10 10:33:16 IST
                                              This petition coming on for admission this day, th e court passed the
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                                        following:
                                                                                ORDER

Petitioner's contention is that petitioner's services were dispensed with on account of pendency of a criminal case.

Vide judgment dated 21.11.2022 passed in Sessions Case No.179/2015 by the Court of III Addl. Sessions Judge, Shahdol, petitioner has been acquitted. Thereafter, petitioner has made a representation to the Chief Executive Officer, Zila Panchayat, Shahdol, for his reinstatement, as is contained in Annx.P/4 and P/5.

Petitioner's contention is that respondent No.2 be directed to consider and decide petitioner's representations.

Accordingly, this petition can be disposed of with a direction that in case t h e petitioner submits a fresh representation within fifteen days before the competent authority, along with certified copy of this order being passed today, raising his grievance raised herein, then the concerned competent authority, shall consider and decide the same, within a further period of sixty days, through a speaking order under communication to the petitioner.

This Court has not expressed any opinion on the merits of the case. In above terms, petition is disposed of.

(VIVEK AGARWAL) JUDGE A.Praj.

Signature Not Verified SAN

Digitally signed by ASHWANI PRAJAPATI Date: 2023.05.10 10:33:16 IST