Rekha Solanki vs The State Of Madhya Pradesh
2023 Latest Caselaw 16297 MP

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                           IN    THE    HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                   BEFORE
                                     HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                           ON THE 4 th OF OCTOBER, 2023
                                         WRIT PETITION No. 23374 of 2023

                          BETWEEN:-
                          REKHA SOLANKI D/O LATE PANNALAL SOLANKI, AGED
                          ABOUT 62 YEARS, OCCUPATION: RETIRED TEACHER
                          R/O MAHAVEER WARD SEONI DISTRICT SEONI
                          (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI RAHUL MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY TRIBAL WELFARE
                                DEPARTMENT      MANTRALAYA,     VALLABH
                                BHAWAN, BHOPAL DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          2.    SECRETARY FINANCE DEPARTMENT VALLBHA
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          3.    JOINT DIRECTOR TREASURYPENSION AND
                                A C C O U N T DIVISION JABALPUR (MADHYA
                                PRADESH)

                          4.    ASSISTANT   COMMISSIONER     TRIBAL AD
                                WELFARE DEVELOPMENT DEPARTMENT SEONI
                                DISTRICT SEONI (MADHYA PRADESH)

                          5.    DISTRICT TREASURY OFFICER      TREASURY
                                OFFICER SEONI (MADHYA PRADESH)

                          6.    PRINCIPAL  GOVT.   EXCELLENT     HIGHER
                                SECONDARY    SCHOOL SCHOOL EDUCATION
                                DEPARTMENT KURAI DISTRICT SEONI (MADHYA
                                PRADESH)

                                                                          .....RESPONDENTS
                          (BY MS SHWETA YADAV - GOVERNMENT ADVOCATE)
Signature Not Verified
Signed by: PANKAJ NAGLE
Signing time: 10/5/2023
4:48:51 PM
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                                This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

Writ petition filed by petitioner is disposed off directing the respondents to decide the representation preferred by petitioner taking into consideration the judgment passed in case of Usha Ranawat and Pankaj Saxena in W.A. No.346/2008 decided on 18.12.2008.

2. Petitioner is also requested to file copy of said judgment before the Authority who will consider and decide the representation.

3. Representation of petitioner shall be considered and decided within a

period of 30 days from the date of receipt of copy of the order passed today.

4. With aforesaid direction, writ petition is disposed off. C.C. as per rules.

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10/5/2023 4:48:51 PM