Madhya Pradesh High Court
M/S Scc Project Private Limited Thr vs The State Of Madhya Pradesh Thr. on 1 October, 2015
1 Writ Petition No.1677/2015
(M/s SCC Project Private Limited, Company vs. The State of M.P.
and others)
01/10/2015
Shri Vivek Khedkar, Advocate for petitioner.
Shri S.K. Jain, Government Advocate for
respondents/State.
During the course of hearing learned counsel for the petitioner fairly submits that during pendency of this writ petition petitioner has already approached the Engineer-in-Chief, as provided for under the circular issued by the State Government dated 19/11/2011, against the impugned order, however, the same has not so far been adverted to and decided.
In view of the aforesaid facts and circumstances, it is considered apposite to relegate the petitioner to the said authority for decision on his representation in accordance with law. Accordingly, the writ petition is disposed of with following directions:-
1. Petitioner may again approach the Engineer-in-
Chief alongwith his pending appeal / representation. Petitioner is also at liberty to file fresh representation with all relevant documents seeking indulgence in the matter of demotion of the category of the petitioner as Civil Contractor, Annexure P/1, and is also free 2 Writ Petition No.1677/2015 (M/s SCC Project Private Limited, Company vs. The State of M.P. and others) to take all such grounds of facts and law as marshalled in this writ petition.
2. On such representation being made, the Engineer-in-Chief is directed to decide the same by due advertence to the material placed before him and pass a reasoned speaking order within a period of six weeks from the date of submission of certified copy of the order passed today.
With the aforesaid observations and directions, writ petition stands disposed of.
It is made clear that this Court has not expressed any opinion on the merits of the case.
(Rohit Arya) Judge Arun*