Madhya Pradesh High Court
Mohammad Ismail vs M.P.Road Transport Corpn. on 12 December, 2015
W.P.No.5910/2010
Mohanlal Ismail Vs. M.P.Road Transport Corporation
National Lok Adalat
[Hon. Shri Justice U. C. Maheshwari, Sr. Adv. Shri KN Gupta
& Social Worker Dr. Pradeep Kashyap]
12/12/2015
Shri Kaushalendra Singh, learned counsel for the petitioner.
Shri Prashant Sharma, learned counsel for the respondent.
Petitioner's counsel prayed to dispose of this matter by extending the liberty to the petitioner to file fresh representation in respect of the dispute raised in this petition within some prescribed period with further prayer for appropriate directions to the respondent authorities to consider such representation on some early date and if the petitioner is found to be entitled to extend the benefit, then the same be extended to him.
We are of the considered view that such direction can not be given in Lok Adalat and can only be given on giving the consent of behalf of the respondent to consider the representation, if the same is filed by the petitioner.
At this stage respondent's counsel undertakes and gives consent that on filing the aforesaid representation by the petitioner, the department shall consider the same in accordance with law keeping in view the concerning provisions, rules, regulations, and the scheme within the time which would be fixed by the Lok Adalat.
In view of the aforesaid, with the consent of the parties, this petition is disposed of by extending the period of fifteen days to file an elaborate representation by the petitioner in respect of the dispute raised 2 in this petition in the office of the authorities of the respondent and pursuant to it again with the consent of the parties, decide such representation within further four months from the date of filing the same and on consideration if the petitioner is found to be entitled to extend any benefit, then the same be given to him within further two months.
(U. C. Maheshwari) (K.N. Gupta) (Pradeep Kashyap)
Member Member Member
SP