Madhya Pradesh High Court
Smt. Anita Shukla vs The State Of Madhya Pradesh on 15 September, 2017
WP-13795-2017
(SMT. ANITA SHUKLA Vs THE STATE OF MADHYA PRADESH)
15-09-2017
Shri Sanjay Roy, learned counsel for the petitioner.
Shri Shivendra Pandey, learned Government Advocate
for the respondents/State.
Heard.
The petitioners before this Court is the wife of Late Shri Shalikram Shukla, who is posted as Diver (Workcharged) in the Office of Sub Divisional Officer, Sub Division Bargi Hills, Distt. Jabalpur (M.P.), is aggrieved by the inaction on the part of the respondents in not paying the leave encashment amount of 120 days, which is withheld by the respondents without any reason. Although the petitioner has already submitted a representation in this behalf on 23.08.2017 (Annexure P/3), but the same is still pending.
Learned counsel for the petitioner submits that in similar circumstances, this Court in W.A. No.747/2010 vide order dated 15.12.2010 has granted the aforesaid relief.
In the circumstances, the petition is disposed of with a direction to the petitioner to submit a fresh representation alongwith all the relevant documents and the judgment relied upon by her within a period of one week from the date of receipt of certified copy of this order and respondents/concerned authority shall decide the same taking into account the judgment relied upon by the petitioner, in accordance with law, within a further period of four weeks from the date submission of its representation alongwith certified copy of this order, by speaking and reasoned order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
Accordingly, the petition stands disposed of. C.C. as per rules.
(SUBODH ABHYANKAR) JUDGE vc