Smt Noor Afroz vs The State Of Madhya Pradesh
2025 Latest Caselaw 2879 MP

Madhya Pradesh High Court

Smt Noor Afroz vs The State Of Madhya Pradesh on 15 January, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

          NEUTRAL CITATION NO. 2025:MPHC-IND:879




                                                              1                             WP-41281-2024
                              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. 41281 of 2024
                                                   SMT NOOR AFROZ
                                                        Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Mahesh Kumar Choudhary, learned counsel for the petitioner.

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

                                                                  ORDER

The petitioner is seeking a direction to the respondent to count his services for the purpose of pension from 2.11.1982 to 31.12.2016.

The petitioner has submitted a representation Annexure P/5, which is said to be pending before the respondent no.2.

Learned counsel for the petitioner has relied on a judgment passed by co-ordinate bench in the case of Ramendra Vs. State of MP and Ors passed in WP No.17940/2023.

Considering the aforesaid submission and grievance of the petitioner, the present petition is disposed of with liberty to the petitioner to file a detailed and comprehensive representation alongwith the copy of the order passed today and the judgment passed in the case of Ramendra (supra) within the period of 15 days from today and if such representation is submitted, the competent authority of the department shall consider and

NEUTRAL CITATION NO. 2025:MPHC-IND:879

2 WP-41281-2024 decide the claim of the petitioner in accordance with law within the period of one month from the date of filing of the representation taking into consideration the judgment passed in the case of Ramendra (supra).

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh