Ramesh Chandra Nagar vs The State Of Madhya Pradesh
2023 Latest Caselaw 17749 MP

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                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                             ON THE 25 th OF OCTOBER, 2023
                                             WRIT PETITION No. 26377 of 2023

                           BETWEEN:-
                           RAMESH CHANDRA NAGAR S/O LATE SHRI DEEP
                           SINGH NAGAR, AGED ABOUT 73 YEARS, OCCUPATION:
                           RETIRED R/O 64, MUKHERJEE MARG CLOTH MARKET
                           MAIN MARKET BIAORA DISTT. RAJGARH (MADHYA
                           PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI LOKESH MEHTA, ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                 SECRETARY PUBLIC WORK DEPARTMENT
                                 VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                           2.    ENGINEER    IN    CHIEF PUBLIC   WORKS
                                 DEPRTMENT PLOT NO. 27-28, NIRMAN BHWAN,
                                 GROUND FLOOR ARERA HILLS BHOPAL
                                 (MADHYA PRADESH)

                           3.    CHIEF ENGINEER  (CAPITAL ZONE) PUBLIC
                                 WORKS    DEPARTMENT BHOPAL (MADHYA
                                 PRADESH)

                           4.    CHIEF ENGINEER (CAPITL ZONE) PUBLIC WORKS
                                 DEPARTMENT BHOPL (MADHYA PRADESH)

                           5.    SUPERINTENDING ENGINEER PUBLIC WORKS
                                 D EPA R TM EN T NIRMN BHAWAN, GROUND
                                 FLOOR HILLS, BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI KOUSTUBH PATHAK, G.A.)

                                 This petition coming on for admission this day, th e court passed the
                           following:
Signature Not Verified
Signed by: BAHAR CHAWLA
Signing time: 25-10-2023
18:20:23
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                                                                 ORDER

T he limited prayer of the learned counsel for the petitioner is that his pending representation, be directed to be decided by the competent authority in the light of the judgment passed by this Court in the case of K.L. Asre vs. State of M.P. and others - W.P. (S) No.1079/2003 . It is submitted that number of writ petitions have been disposed of by directing the competent authority to consider and decide the representation of the petitioners by passing a speaking order.

The learned counsel for the State submits that the representation of the petitioner will be decided in accordance with law.

In view of the aforesaid submissions made by the learned counsel for the parties, the present petition is disposed of with a direction to the respondent No.5 - Executive Engineer (B&R), Public Works Department, Division Rajgarh, District Rajgarh to decide the representation of the petitioner pending before him in the light of the decision in the case of K.L. Asre (supra). In case if the petitioner is found entitled to the said benefit, the same shall be extended to him within a period of 30 days from the date of communication of the order passed today.

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

Accordingly, the writ petition stands disposed of.

(SUBODH ABHYANKAR) JUDGE Bahar

Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 25-10-2023 18:20:23