Dr. Rammanohar Lohiya Siksha Samiti ... vs The State Of Madhya Pradesh on 11 November, 2022

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Madhya Pradesh High Court

Dr. Rammanohar Lohiya Siksha Samiti ... vs The State Of Madhya Pradesh on 11 November, 2022

Bench: Sanjay Dwivedi

                                                           1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                            HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                                ON THE 11th OF NOVEMBER, 2022

                                             WRIT PETITION No. 25190 of 2022

                                   BETWEEN:-
                                   DR. RAMMANOHAR LOHIYA SIKSHA SAMITI
                                   TIKURI37 REWA M.P. THROUGH ITS PRESIDENT
                                   RAMESH PRASAD MISHRA S/O LATE P.R.
                                   MISHRA AGED ABOUT 72 YEARS PRESIDENT OF
                                   DR. RAM     MANOHAR LOHIYA HIGHER
                                   SECONDARY SCHOOL TIKURI 37 TEHSIL
                                   MANGAWAN DISTRICT REWA M.P. (MADHYA
                                   PRADESH)

                                                                                      .....PETITIONER
                                   (BY SHRI AJAY SHANKAR RAIZADA-ADVOCATE)

                                   AND
                           1.      THE STATE OF MADHYA PRADESH THROUGH
                                   ITS PRINCIPAL SECRETARY EDUCATION
                                   DEPARTMENT VALLABH BHAWAN BHOPAL
                                   (M.P.) (MADHYA PRADESH)

                           2.      THE   COMMISSIONER PUBLIC EDUCATION
                                   DIRECTORATE OFFICE AREA HILLS BHOPAL
                                   (MADHYA PRADESH)

                           3.      COLLECTOR REWA REWA (MADHYA PRADESH)

                           4.      DISTRICT EDUCATION OFFICER REWA REWA
                                   (MADHYA PRADESH)

                           5.      BOARD OF SECONDARY EDUCATION THROUGH
                                   ITS  SECRETARY BOARD OF SECONDARY
                                   EDUCATION BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                                   (BY SHRI GIRISH KEKRE-GOVERNMENT ADVOCATE)

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

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 11/12/2022 4:14:50 PM 2 Counsel for the petitioner by the instant petition is raising grievance that the respondent/authorities are not acting properly nor considering the application of the petitioner for renewal of their recognition which is pending since long.

Shri Girish Kekre submits that the petition can be disposed of directing the authority concerned to take appropriate decision on the pending application/representation of the petitioner.

Petition is accordingly disposed of directing respondent no.2 to consider and decide the pending application dated 17.07.2022 (Annexure P-8) of the petitioner and take an appropriate decision thereon in accordance with law within a period of 30 days from the date of receipt of copy of this order.

With the aforesaid, the petition filed by the petitioner stands disposed of. It is made clear that this Court has not expressed any opinion on the merits of the case.

C.C. as per rules.

(SANJAY DWIVEDI) JUDGE HK Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 11/12/2022 4:14:50 PM

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