Ashok Kumar Tiwari vs Madhya Pradesh Warehousing And ... on 1 December, 2022

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Madhya Pradesh High Court

Ashok Kumar Tiwari vs Madhya Pradesh Warehousing And ... on 1 December, 2022

Bench: Nandita Dubey

                                                                1
                           IN   THE      HIGH       COURT OF MADHYA                       PRADESH
                                                     AT JABALPUR
                                                     BEFORE
                                       HON'BLE SMT. JUSTICE NANDITA DUBEY
                                            ON THE 1 st OF DECEMBER, 2022
                                            WRIT PETITION No. 27364 of 2022

                    BETWEEN:-
                    ASHOK KUMAR TIWARI S/O SHRI RAGHUVIR PRASAD TIWARI,
                    AGED ABOUT 56 YEARS, OCCUPATION: CCH BRANCH
                    BHEDAGHAT JABALPUR, DISTRICT JABALPUR (MADHYA
                    PRADESH)

                                                                                            .....PETITIONER
                    (BY SHRI NITYANAND MISHRA, ADVOCATE )

                    AND
                    1.     MADHYA PRADESH WAREHOUSING AND LOGISTICS
                           CORPORATION HEAD OFFICE COMPLEX BLOCK-A,
                           GAUTAMA NAGAR, BHOPAL THROUGH ITS MANAGING
                           DIRECTOR

                    2.     REGIONAL     MANAGER,     MADHYA    PRADESH
                           WAREHOUSING    AND   LOGISTICS  CORPORATION,
                           JABALPUR (MADHYA PRADESH)

                    3.     BRANCH MANAGER, WAREHOUSING AND LOGISTICS
                           COR POR ATION , BHEDAGHAT, DISTRICT JABALPUR
                           (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                    (BY SHRI ATAURRCHMAN ANSARI, ADVOCATE )

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

This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking a direction to the respondents to extend the benefit of annual increment which has been wrongly withheld by the respondents since 2016.

It is submitted that the Branch Manager of Madhya Pradesh Warehousing and Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 12/1/2022 6:18:43 PM 2 Logistics Corporation recommended the matter of petitioner, and the petitioner himself has submitted various representations in this regard, however till date no action has been taken on the representation. It is prayed that the respondent No.2/Regional Manager, Madhya Pradesh Warehousing and Logistic Corporation, Jabalpur be directed to decide the pending representation at the earliest.

Learned counsel for the respondent has no objection to the said innocuous prayer. In view of the submissions made by learned counsel for the parties, this petition is disposed of with a direction to the respondent No.2/Regional Manager, Madhya Pradesh Warehousing and Logistic Corporation, Jabalpur to decide the pending representation of the petitioner strictly in accordance with law, and if the petitioner is found entitled for the benefit, the same may be extended to him. Let this exercise be completed within a period of 60 days from the date of receipt of certified copy of the order passed today.

It is made clear that this Court has not opined on the merits of the case. Certified copy as per rules.

(NANDITA DUBEY) JUDGE ak Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 12/1/2022 6:18:43 PM

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