Madhya Pradesh High Court
Arvind Singh Chauhan vs The State Of Madhya Pradesh on 26 June, 2014
1 WP No.3734/2014
26/6/2014
Shri D.S.Raghuvanshi, Advocate for the petitioner.
Shri Pravin Newaskar, Dy. Govt. Advocate for the
respondent/State.
Shri Raghuvanshi submits that he has already preferred a representation (Annexure P/7) against the impugned order dated 11.6.2014 (Annexure P/1) before the respondent No.2 and the said authority be directed to decide the same in accordance with law.
Shri Newaskar has no objection to this innocuous prayer.
Accordingly, this petition is disposed of by directing the respondent No.2 to decide the representation by reasoned order in accordance with law expeditiously.
It is made clear that this Court has not expressed any view on merits of the matter.
Petition stands disposed of.
(Sujoy Paul)
(Yog) Judge