Shiv Kumar Jat vs The State Of Madhya Pradesh on 14 December, 2022

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Madhya Pradesh High Court

Shiv Kumar Jat vs The State Of Madhya Pradesh on 14 December, 2022

Bench: Maninder S. Bhatti

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                              ON THE 14 th OF DECEMBER, 2022
                                              WRIT PETITION No. 27272 of 2022

                           BETWEEN:-
                           SHIV KUMAR JAT S/O LATE SHIV CHARAN JAT, AGED
                           ABOUT 67 YEARS, OCCUPATION: RETIRED ASSISTANT
                           TEACHER 158 EAST BELBAGE JABALPUR DISTRICT
                           JABALPUR (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (BY SHRI DHARMESH CHATURVEDI, ADVOCATE )

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 DEPUTY SECRETARY FINANCE DEPARTMENT
                                 MANTRALAYA BHOPAL (MADHYA PRADESH)

                           2.    DISTRICT EDUCATION OFFICER JABALPUR
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                           3.    BLOCK     EDUCATION   OFFICER   KUNDOM
                                 DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI GIRISH KEKRE, GOVERNMENT ADVOCATE )

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

Learned counsel for the petitioner contends that the grievance of the petitioner pertains to non-extension of benefit of leave encashment and while highlighting his grievance, the petitioner has already submitted a representation before the concerned respondent on 29.10.2022 contained in Annexure P/4 which has not been considered as yet.

Signature Not Verified Signed by: SAVITRI PATEL Signing time: 12/15/2022 12:47:20 PM 2

Learned counsel for the petitioner further contends that an appropriate direction be issued to the respondent to take decision on petitioner's representation in accordance with law.

Learned counsel for the respondent/State submits that the decision on petitioner's representation shall be taken by the concerned respondent in accordance with law.

In view of the innocuous prayer, without expressing anything on merits of the case, respondent No.3 is directed to take decision on petitioner's representation dated 29.10.2022 contained in Annexure P/4 within a period of 90 days from the date of production of certified copy of the order passed today by passing a well reasoned and speaking order in accordance with law.

With the aforesaid, the petition stands disposed of. The petitioner shall be at liberty to place all relevant documents in support of his representation before the concerned respondent.

(MANINDER S. BHATTI) JUDGE sp Signature Not Verified Signed by: SAVITRI PATEL Signing time: 12/15/2022 12:47:20 PM

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