M/S Arti Enterprises vs The State Of Madhya Pradesh on 19 June, 2023

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Madhya Pradesh High Court

M/S Arti Enterprises vs The State Of Madhya Pradesh on 19 June, 2023

Bench: Vivek Agarwal

                                                                     1
                                    IN     THE      HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                              BEFORE
                                                HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                          ON THE 19 th OF JUNE, 2023
                                                      WRIT PETITION No. 12204 of 2023

                                   BETWEEN:-
                                   M/S ARTI ENTERPRISES PROPRIETOR ARTI PANDEY
                                   W/O SHRI PRAMOD KUMAR PANDEY AGED ABOUT 44
                                   YEARS OCCUPATION LOK SEVA KENDRA AT RAIPUR
                                   KARCHULIYAN R/O WARD NO. 8 ANAND NAGAR
                                   BODABAG REWA DISTRICT REWA (MADHYA PRADESH)

                                                                                                  .....PETITIONER
                                   (BY SHRI DHANANJAY CHATURVEDI - ADVOCATE)

                                   AND
                                   1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                         SECRETARY DEPARTMENT OF PUBLIC SERVICE
                                         MANAGMENT MANTRALAYA VALLABH BHAWAN
                                         BHOPAL (MADHYA PRADESH)

                                   2.    STATE AGENCY OF PUBLIC SERVICE THROUGH
                                         ITS EXECUTIVE DIRECTOR 4TH FLOOR PUSTAK
                                         BHAWAN BHOPAL (MADHYA PRADESH)

                                   3.    DISTRICT    E    GOVERNANCE THROUGH
                                         COLLECTOR AND SECRETARY DISTRICT REWA
                                         (MADHYA PRADESH)

                                                                                               .....RESPONDENTS
                                   (BY SHRI B.D. SINGH - DEPUTY ADVOCATE GENERAL)

                                         This petition coming on for admission this day, th e court passed the
                                   following:
                                                                      ORDER

Shri Dhananjay Chaturvedi, learned counsel for the petitioner after Signature Not Verified arguing at length and unable to convince this Court, submits that the petitioner SAN Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.06.20 19:28:30 IST has filed representation (Annexure P-13) and the respondents be directed to 2 decide the representation within a stipulated period of time.

This innocuous prayer is not opposed by learned Deputy Advocate General for the State.

In view of the above, it is directed that if the petitioner files a fresh representation to the respondent No.3 along with a copy of this order within a period of fifteen days from today, the respondent No.3 shall consider and decide such representation within a period of sixty days therefrom on its own merits. It is made clear that this Court has not expressed any opinion on the merits of the case.

Accordingly, the writ petition is disposed of.

(VIVEK AGARWAL) JUDGE ks Signature Not Verified SAN Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.06.20 19:28:30 IST

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Madhya Pradesh High Court