Madhya Pradesh High Court
Dr. Sanjeev Madhukar Rao Khuje vs The State Of Madhya Pradesh on 10 March, 2015
WP-12877-2009 (DR. SANJEEV MADHUKAR RAO KHUJE Vs THE STATE OF MADHYA PRADESH) 10-03-2015 Shri Darmendra Soni, learned counsel for the petitioners. Ms.Vandana Shrivastava, learned P.L. for the respondents-State.
Learned counsel for the petitioners submits that during the pendency of the petition petitioner has been promoted on the post of Lecturer however he has not granted seniority. He therefore filed a representation before the respondent No.3 for grant the seniority. The respondent No.3 be therefore directed to consider and decide the representation filed by the petitioner.
Learned P.L appeared on behalf of the respondents does not oppose the said prayer.
In view of aforesaid submissions made by learned counsel for the petitioner, the writ petition is disposed of with direction to the petitioner to submit the appropriate representation before the respondent No.3 for granting the seniority and respondent No.3 is directed to consider and decide the same in accordance with law within a period of two months from the date of receipt of certified copy of the order passed today by a speaking order.
With the aforesaid, the writ petition stands disposed of with no order as to the costs.
C.C. as per rules.
(VANDANA KASREKAR) JUDGE