Madhya Pradesh High Court
Ram Sundar Mishra vs Madhya Pradesh Poorva Kshetra Vidyut ... on 8 February, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 8 th OF FEBRUARY, 2023
WRIT PETITION No. 2418 of 2023
BETWEEN:-
RAM SUNDAR MISHRA S/O LATE C.L. MISHRA, AGED
ABOUT 68 YEARS, OCCUPATION: AGRICULTURE R/O
VILLAGE KATHWARIYA, POST HATI, DISTRICT SATNA
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI VIKAS MISHRA - ADVOCATE )
AND
1. MADHYA PRADESH POORVA KSHETRA VIDYUT
VITRAN CO. LTD. THROUGH ITS MANAGING
DIRECTOR, JABALPUR (MADHYA PRADESH)
2. SUPERINTENDENT ENGINEER, M.P. POORVA
KSHETRA VIDYUT VITRAN CO. LTD., REWA
DIVISION, REWA (MADHYA PRADESH)
3. JUNIOR ENGINEER, M.P. POORVA KSHETRA
VIDYUT VITRAN CO. LTD., DISTRIBUTION
CENTER KOTHI, DISTRICT SATNA (MADHYA
PRADESH)
.....RESPONDENTS
(BY MS. SHIKHA SHARMA - ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Learned counsel for the petitioner contends that the petitioner by highlighting his grievance as regards the installation of new transformer has Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 2/10/2023 5:27:28 PM 2 submitted a representation before respondent No.3 which is contained in Annexure-P/4 dated 03.10.2022 and the petitioner at this stage is only making an innocuous prayer to the effect that respondent No.3 may be directed to merge over the representation submitted by the petitioner which is contained in Annexure-P/4 dated 03.10.2022.
2. Learned counsel for the respondents submits that the said representation shall be dealt with by the respondent concerned in accordance with law.
3. In view of the aforesaid, without expressing anything on merits of the case, respondent No.3 i.e. Junior Engineer, M.P. Poorva Kshtra Vidyut Vitran Co. Ltd., Distribution Center Kothi, District Satna is directed to take decision on petitioner's representation dated 03.10.2022 contained in Annexure-P/4 within a period of 45 days from the date of production of certified copy of this order by passing a well reasoned speaking order in accordance with law.
4. With the aforesaid, the present petition stands disposed of.
(MANINDER S. BHATTI) JUDGE @shish Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 2/10/2023 5:27:28 PM