Madhya Pradesh High Court
N.K.Pandey vs The State Of Madhya Pradesh on 27 July, 2012
W.P. No.10604/2012
(N.K. Pandey Vs. State of M.P. & ors)
27.07.2012
Heard Shri R.K. Tiwari, learned counsel for the
petitioner on the question of admission and interim
relief.
The petitioner has filed this petition being
aggrieved by order dated 04.06.2012, by which he
has been sent on training, on the ground that the
said order is in violation of the circular of the State
Government dated 14.09.2007, wherein the
authorities have directed that no police personnel
above the age of 50 years shall be sent for training
as that would amount to wastage of public time
and money.
Apparently the petitioner has already gone
and joined the training and, therefore, the question
of staying the operation of the said order and
quashing the same at this stage does not arise
moreso as the petitioner is 53 years of age and
several years of service remain. For the aforesaid
reasons the parity as claimed with the petitioner in
W.P. No. 9061/2012 is also misconceived.
However, as the petitioner has raised an issue
regarding violation of the instructions issued by the
respondent authorities, the petition filed by the
petitioner is disposed of with a direction to the effect that in case the petitioner files a representation before the concerned authority W.P. No.10604/2012 (N.K. Pandey Vs. State of M.P. & ors) alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall consider and decide the same expeditiously in accordance with law.
It is made clear that this court has not expressed any opinion on the merits of the case and therefore the authority would be at liberty to examine the matter keeping all facts and facets into consideration and thereafter either accept or reject the representation by passing a reasoned order.
With the aforesaid direction, the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S. Jha) Judge gn