Madhya Pradesh High Court
Ashwanram Chirman vs The State Of Madhya Pradesh on 22 April, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 22 nd OF APRIL, 2024
WRIT PETITION No. 7829 of 2024
BETWEEN:-
ASHWANRAM CHIRMAN S/O SHRI MANRAKHAN RAM
CHIRMAN, AGED ABOUT 53 YEARS, OCCUPATION: IN
CHARGE DEPUTY COLLECTOR AT PRESENT OSD GDA
(POOL)BHOPAL (MADHYA PRADESH)
.....PETITIONER
(BY SHRI A.K. DWIVEDI - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY DEPARTMENT OF
REVENUE GOVERNMENT OF MADHYA PRADESH
VALLABH BHAWAN BHOPAL (MADHYA PRADESH)
2. STATE OF MADHYA PRADESH THROUGH ITS
PRINCIPAL SECRETARY GENERAL
ADMINISTRATION DEPARTMENT, VALLABH
BHAWAN BHOPAL (MADHYA PRADESH)
3. PRINCIPAL REVENUE COMMISSIONER,
DEPARTMENT OF REVENUE OF MADHYA
PRADESH BHOPAL BHOPAL (MADHYA PRADESH)
4. SECRETARY, GENERAL ADMINISTRATION
D EPARTM EN T, VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI SUBODH KATHAR - GOVERNMENT ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Petitioner has filed this writ petition under Article 226 of the Constitution Signature Not Verified Signed by: SHABANA ANSARI Signing time: 23-04-2024 14:29:24 2 of India making a prayer that respondents authority may be directed to consider his pending representation contained in Annexure-P/10 and Annexure-P/11 for declaration of result of DPC.
2. Learned counsel appearing for the petitioner submitted that petitioner was appointed as Naib Tehsildar and fit for promotion. His name was under
consideration in Departmental Promotion Committer (DPC). Petitioner has preferred a representation before the concerned authority but same has not been considered and decided.
3. Learned Government Advocate appearing for State submitted that representation of petitioner shall be considered in accordance with law.
4. Heard the counsel for the parties.
5. In view of aforesaid, writ petition is disposed off with a direction to petitioner to file a fresh representation along with certified copy of the order passed today within 07 days before respondent No.1 then competent authority/respondent No.1 shall consider and decide the representation by passing a reasonable and speaking order within a further period of 30 days from date of receipt of same.
6. No opinion is expressed on the merits of the case.
7. With aforesaid direction, writ petition is disposed off.
8. C.C. as per rules.
(VISHAL DHAGAT) JUDGE $A Signature Not Verified Signed by: SHABANA ANSARI Signing time: 23-04-2024 14:29:24