Madhya Pradesh High Court
Lion Engineering Consultant Thr vs The State Of Madhya Pradesh Thr on 24 January, 2017
1 W. P. No. 2335/ 2016
(Lion Engineering Consultant Vs. State of M.P. & Others)
24.01.2017
Shri K.N. Gupta, learned senior counsel with Shri
R.S. Dhakad, learned counsel for the petitioner.
Shri Harish Dixit, learned Government Advocate
for the respondents/ State.
Learned counsel for the petitioner submits that he has already filed an appeal against the impugned order dated 07.04.2016 (Annexure-P/13) on 11.04.2016, which has been enclosed as Annexure-P/14. He submits that let Project Director be directed to decide the same within a reasonable time and till then, parties be directed to maintain Status-quo as was granted by this Court on 05.04.2016.
In view of the aforesaid, this petition is disposed of with a direction to the appellate authority i.e. the Project Director to decide the appeal of the appellant dated 11.04.2016 as is enclosed by him as Annexure- P/14 through a speaking order within a period of 30 days from the date of receipt of certified copy of the order being passed today, for which the petitioner will be obliged to file the same within seven days from today before the Project Director. Till then, parties are directed to maintain Status-quo as was directed on 05.04.2016.
With the aforesaid direction, this petition is disposed of.
(Vivek Agarwal) Judge @PK