Balwant Singh Sarathey vs The State Of Madhya Pradesh
2024 Latest Caselaw 12715 MP

Madhya Pradesh High Court

Balwant Singh Sarathey vs The State Of Madhya Pradesh on 6 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                             1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                  ON THE 6 th OF MAY, 2024
                                             WRIT PETITION No. 20913 of 2020

                           BETWEEN:-
                           BALWANT SINGH SARATHEY S/O LATE SHRI SHIV
                           PRASAD SARATHY OCCUPATION: SERVICE EX ARMY
                           AND SAMVIDA SHALA VARG-2, R/O. HOUSE NO. 99,
                           WARD NO. 4, DIGAMBER GALI MANGALWARA
                           HOSHANGABAD (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (BY SHRI ASHOK KUMAR CHAURASIA - ADVOCATE )

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR
                                 PRINCIPAL SECRETARY SCHOOL EDUCATION
                                 DEPT. MANTRALAYA, VALLABH BHAWAN,
                                 BHOPAL M.P. (MADHYA PRADESH)

                           2.    PRINCIPAL SECRETARY PANCHAYAT AND RURAL
                                 DEVELOPMENT      DEPARTMENT MANTRALAYA
                                 VALLABH     BHAWAN,   BHOPAL    (MADHYA
                                 PRADESH)

                           3.    DISTRICT  EDUCATION  OFFICER              SCHOOL
                                 EDUCATION   DEPARTMENT DISTT.              RAISEN
                                 (MADHYA PRADESH)

                           4.    ZILA   PANCHAYAT THR. CHIEF EXECUTIVE
                                 OFFICER DISTT. RAISEN (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE )

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

Petitioner's contention is that he has acquitted in the Criminal Case vide

judgment dated 27.03.2015 passed by the Sessions Court, Raisen in Sessions Case No. 236 of 2009, but petitioner has yet not been reinstated. He has already made a representation (Annexure P-11) to the authorities but the concerned authorities are not deciding the same. He prays that authorities be directed to consider and decide the representation.

In view of above, this writ petition can be disposed of with a direction to the competent authorities, that in case petitioner files a fresh representation along with certified copy of the order being passed today within 15 days from today then, the said authority shall consider and decide the said representation within a further period of 60 days through a speaking order.

In above terms, this writ petition is disposed of. It is made clear that this Court has not expressed any opinion on the merits of the case.

(VIVEK AGARWAL) JUDGE AR