Madhya Pradesh High Court
Bheron Singh Bhadauriya vs The State Of Madhya Pradesh on 29 October, 2014
1 WP.6553/2014
29.10.2014
Shri K.K. Shrivastava, Advocate for the petitioner.
Mrs. Nidhi Patankar, G.A. for the respondents / State.
Heard.
Shri Shrivastava submits that petitioner's representation for grant of grade pay over and above his junior is pending consideration before respondent No.1 and said authority be directed to decide it within reasonable time.
Other side has no objection.
Petition is disposed of without expressing any opinion on the merits of case by directing the petitioner to resubmit the representation along with copy of this order before respondent No.1. In turn, respondent No.1 is directed to decide the same within 90 days. Outcome shall be communicated to the petitioner.
Petition stands disposed of.
(Sujoy Paul) Judge sarathe