Madhya Pradesh High Court
Anil Kumar Dewar vs The State Of Madhya Pradesh on 19 December, 2018
THE HIGH COURT OF MADHYA PRADESH
W.P. No. 29036/2018
(ANIL KUMAR DEWAR Versus THE STATE OF MADHYA PRADESH)
Jabalpur, Dated: 19.12.2018
Shri B.P. Yadav, learned counsel for the petitioner.
Shri Yogesh Dhande, learned Government Advocate for the
respondent/State.
Heard.
The singular prayer of the petitioner before this Court is that his representation (Annexure P/4) pending before the concerned authority/respondent No.2 may be decided at an early date.
Learned Government Advocate for the respondent/State has no objection to it and submits that the representation shall be decided in accordance with law.
In view of the submissions made by the learned counsel for the parties, this petition is disposed of with a direction to the concerned authority/respondent No.2 to decide the representation (Annexure P/4) pending before him within a period of 30 days from the date of receipt of certified copy of the order passed today, in accordance with law.
It is made clear that this Court has not opined on the merits of the case.
With the aforesaid direction, this petition stands disposed of. C.C. as per rules.
(Nandita Dubey) Judge ak/ Digitally signed by ASHISH KOSHTA Date: 2018.12.19 15:42:25 +05'30'