Satyanarayan vs Principal Secretary The State Of Madhya ...
2024 Latest Caselaw 3294 MP

Madhya Pradesh High Court

Satyanarayan vs Principal Secretary The State Of Madhya ... on 5 February, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE PRANAY VERMA
                                              ON THE 5 th OF FEBRUARY, 2024
                                              WRIT PETITION No. 8541 of 2011

                          BETWEEN:-
                          SATYANARAYAN S/O MURLIDHAR JOSHI, AGED ABOUT
                          60              YEARS, OCCUPATION:      RETD.
                          D/112,ALKAPURI,RATLAM (MADHYA PRADESH)

                                                                                            .....PETITIONER
                          (BY SHRI L.R. BHATNAGAR - ADVOCATE)

                          AND
                          1.    PRINCIPAL SECRETARY THE STATE OF MADHYA
                                PRADESH AND 2 ORS. GOVT. SCHOOL
                                EDUCATION DEPT.,VALLABH BHAWAN,BHOPAL
                                (MADHYA PRADESH)

                          2.    DISTRICT       EDUCATION         OFFICER (MADHYA
                                PRADESH)

                          3.    JOINT DIRECTOR TREASURE, ACCOUNTS AND
                                PENSION (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                          (BY SHRI KOUSTUBH PATHAK - GOVERNMENT ADVOCATE)

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

In the present petition, the petitioner is seeking a direction to consider the representation of the petitioner for grant of leave encashment for 300 days after his retirement on the post of Heard Clerk in accordance with the M.P. Civil Services (Leave) Rules 1977.

2. Counsel for the petitioner submits that the identical petition of

Chaganlal Kakrecha vs. State of MP & Ors. (W.P. No.4787/2005) has 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 off 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 15 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 mind the judgment passed by this Court in the case of Chaganlal Kakrecha (supra) and Circular dated 08.03.2019 within a period of 8 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 off.

Certified copy as per rules.

(PRANAY VERMA) JUDGE jyoti