Madhya Pradesh High Court
Lalitabai vs The State Of Madhya Pradesh on 24 October, 2018
HIGH COURT OF MADHYA PRADESH
1 WP No.23129/18
WP No.23129/2018
(Lalita Bai Vs. State of Madhya Pradesh)
Indore, Dated : 24.10.2018
Shri S.L. Gwaliory, learned counsel for the petitioner.
Ms. Archana Kher, learned counsel for the
respondent/State.
Heard.
By this writ petition the petitioner has prayed for a limited direction to the respondent No.1 to take an appropriate decision on the petitioner's representation dated 12.6.2018.
The case of the petitioner is that she had applied for appointment to the post of Aanganwadi Worker, Aanganwadi Kendra Mahudipada and one Savita was appointed but she had not joined because she was ineligible, therefore, the notice dated 25.4.2018 (Annexure A/4) was issued to her for terminating her services and for appointing the petitioner, who was in the waiting list but thereafter no action was taken, therefore, the petitioner had filed the representation dated 12.6.2018 before the Collector which has not been decided till now.
Learned counsel for the State fairly submits that there is no objection in deciding the representation within a time bound period.
Having regard to the aforesaid, without adverting to the merits of the matter, the writ petition is disposed off by directing the respondent No.1 to take an appropriate decision in accordance with law on the petitioner's representation dated 12.6.2018 as expeditiously as Digitally signed by Trilok Singh Savner Date: 25/10/2018 18:35:51 HIGH COURT OF MADHYA PRADESH 2 WP No.23129/18 possible, preferably within a period of 3 months from the date of receipt of certified copy of this order.
C.C. as per rules.
(Prakash Shrivastava) Judge trilok/-
Digitally signed by Trilok Singh Savner Date: 25/10/2018 18:35:51