Madhya Pradesh High Court
Pooran Singh Chouhan vs The State Of Madhya Pradesh on 23 April, 2015
1
W.P. No.4939/2015
Pooran Singh Chouhan Vs. State of M.P.
23.04.2015
Heard Shri Ashok Shrivastava, learned counsel
for the petitioner, on the question of admission.
The petitioner has filed this petition claiming
benefit of first and second Krammonnati in
accordance with the circular of the State
Government dated 19.4.1999.
It is, however, observed that the petitioner
had filed a representation before the respondent
authorities which has been forwarded by the Dy. Director, Social Justice Department to the Commissioner on 16.2.2012 vide Annexure P-3 but no decision thereon has been taken till date. In such circumstances it is submitted that the respondent authorities be directed to consider the petitioner's representation expeditiously.
Shri Neeraj Asar, the learned Panel Lawyer, appearing for the respondent/State, on advance copy, submits that the representation filed by the petitioner shall be considered and decided expeditiously.
In view of the aforesaid, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner approaches the respondent authorities within fifteen days from 2 W.P. No.4939/2015 Pooran Singh Chouhan Vs. State of M.P. today alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall consider and decide the representation filed by the petitioner expeditiously in accordance with law preferably within a period of six months thereafter.
It is made clear that this court has not expressed any opinion on the merits of the case and therefore the authority would be at liberty to examine the matter keeping all facts and facets into consideration and thereafter either accept or reject the representation by passing a reasoned order.
With the aforesaid direction, the petition filed by the petitioner stands disposed of.
C.C as per rules.
( R. S. JHA ) JUDGE mms/-