Gourav Sharma vs State Of Mp
2025 Latest Caselaw 2878 MP

Madhya Pradesh High Court

Gourav Sharma vs State Of Mp on 15 January, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:898




                                                              1                                 WP-348-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                          BEFORE
                                         HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                 ON THE 15th OF JANUARY, 2025
                                                 WRIT PETITION No. 348 of 2025
                                                      GOURAV SHARMA
                                                            Versus
                                                   STATE OF MP AND OTHERS
                           Appearance:
                                   Shri Amol Shrivastava, learned counsel for the petitioner.

                                   Shri Kushagra Jain, learned counsel for the respondent/state.

                                                                  ORDER

The petitioner is challenging the communication dated 01.08.2004 issued by the respondent no.3 stating that the case of the petitioner for promotion from the post of Assistant Revenue Inspector to the post of Revenue Sub-Inspector cannot be considered because of non-availability of the roster.

Learned counsel for the petitioner submits that the roster is very much available and a copy of the same is filed as Annexure P/1.

Learned counsel for the petitioner submits that he may be permitted to file a detailed an comprehensive representation alongwith the documents and judgments of the court before the respondent no.3 within the period of 15 days from today and the respondent may be directed to consider the same in accordance with law without being influenced by the communication dated 1.08.2024.

NEUTRAL CITATION NO. 2025:MPHC-IND:898

2 WP-348-2025 Considering the same, the present petition is disposed of with liberty to the petitioner to file a detailed and comprehensive representation alongwith the relevant circulars and the judgments passed by the Courts before the respondent no.3 within the period of 15 days from today and if such representation is submitted, the respondent no.3 shall consider and decide the same in accordance with law by a reasoned and speaking order within the period of one month from the date of receipt of the representation without being influenced by the communication dated 1.8.2024.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh