Madhya Pradesh High Court
Molai Ram Verma vs The State Of Madhya Pradesh on 25 July, 2017
WP-5619-2017
(MOLAI RAM VERMA Vs THE STATE OF MADHYA PRADESH)
25-07-2017
Shri S.K. Singh, learned counsel for the petitioners.
Shri Piyush Jain, learned Panel Lawyer for
respondents/State.
With the consent of learned counsel for the parties the matter is heard finally.
This writ petition has been filed by the petitioners claiming pension.
The case of the petitioners is that they were working on their respective posts and retired on attaining the age of superannuation. Further case of the petitioners is that they are entitled for the pension and in this regard they have submitted a representation dated 10.03.2016 (Annexure P/4) to the respondents/concerned authority but the said representation has not been decided so far.
When the matter is taken up today, learned counsel for the petitioners submits that in the light of the judgment of the Division Bench of this Court dated 09.12.2011 in the matter of Hari Narayan Sharma vs. State of M.P. passed in W.P. No.2726/2011, the petitioner is entitled for pension. Learned counsel for the petitioners prayed for a direction to decide the petitionersâ pending representation considering the judgment of the Division Bench.
Learned counsel for the State has not opposed such a limited prayer.
In the circumstances, this petition is disposed of with a direction to the petitioner to submit a fresh representation raising all their grievance before the respondents/concerned authority within a period of two weeks from today and the respondents/concerned authority shall decide the same in accordance with law within a further period of three months from the date of its filing in the light of the judgment of the Division Bench of this Court dated 09.12.2011 in the matter of Hari Narayan Sharma vs. State of M.P. passed in W.P. No.2726/2011.
Accordingly, this petition stands disposed of. Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE sjk