Madhya Pradesh High Court
Kamta Prasad Shukla vs The State Of Madhya Pradesh Judgement ... on 17 April, 2014
W.P. No.5501/2014
17.04.2014
Shri Shakti Kumar Soni, Advocate for the
petitioner.
Heard on the question of admission.
The petitioner has filed this petition being
aggrieved by the non-decision on the claim of the
petitioner for grant of Kramonnati in accordance
with the circulars issued by the State Government
on 17.4.1999/19.4.1999 and 18.08.2005.
It is submitted that the petitioner has filed
several representations but no decision has been
taken thereon and in such circumstances, the
respondents be directed to consider and decide
the petitioner's representation in accordance with law and circulars issued by the State Government.
Learned Panel Lawyer appearing for State on advance copy submits that grievance of the petitioner shall be considered expeditiously.
In view of the limited prayer made by the petitioner, the petition filed by him is disposed of with a direction the effect that in case the petitioner files a fresh representation alongwith a copy of the order passed today and a copy of the petition before the authority concerned within two weeks from today, the same shall be considered and decided by the authority concerned in accordance with law and circulars issued by the State Government as expeditiously as possible preferably within three months thereafter.
However, 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.
(R.S.Jha) Judge SS