Madhya Pradesh High Court
Ravindra Nath Saxena vs The State Of Madhya Pradesh on 8 November, 2012
W.A. No.1137/2012
08.11.2012
Shri Deepak Okhade, Advocate for the appellant.
Shri P.K. Kaurav, Dy. Advocate General for the State.
This appeal is directed against an order dated
30.07.2012 in W.P. No.11714/2012(S) by which the writ
petition challenging the order of appellant of repatriation,
was dismissed.
After arguing at length, learned counsel for the
appellant has submitted that he may be permitted to file a
fresh representation to the respondents for ventilation of his
grievance and the appeal may be disposed of with a direction to the department to consider and decide the representation expeditiously.
Shri Kaurav, learned counsel appearing for the respondents has no objection.
In view of aforesaid, this appeal is disposed of with following directions:-
1. Appellant may submit a fresh representation to the Department for ventilation of the grievance supported by documents and a copy of this order.
2. If any such prayer is made by appellant along with a copy of this order, the respondents shall consider and decide the representation within a period of 30 days from the date of filing of the same.
No order as to costs.
(Krishn Kumar Lahoti) (Smt. Vimla Jain)
Judge Judge
psm