Sangamnath Jogi vs The State Of Madhya Pradesh on 20 July, 2022

[Cites 0, Cited by 0]

Madhya Pradesh High Court

Sangamnath Jogi vs The State Of Madhya Pradesh on 20 July, 2022

Bench: Maninder S Bhatti

                                                                1
                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                               BEFORE
                                               HON'BLE SHRI JUSTICE MANINDER S BHATTI
                                                        ON THE 20th OF JULY, 2022

                                                  WRIT PETITION No. 15793 of 2022

                                        Between:-
                                        SANGAMNATH JOGI S/O SHRI PARASNATH
                                        JOGI , AGED ABOUT 72 YEARS, OCCUPATION:
                                        ASSISTANT SUB INSPECOTR R/O VILLAGE
                                        BAROHI,    POST  MAJHIGAWAN,     TAHSIL
                                        HANUMANA, DISTRICT REWA (M.P.) (MADHYA
                                        PRADESH)

                                                                                           .....PETITIONER
                                        (BY SHRI ASHOK GUPTA, ADVOCATE)

                                        AND

                                1.      THE STATE OF MADHYA PRADESH THROUGH
                                        THE      PRINCIPAL SECRETARY FARMER
                                        WELFARE AND AGRICULTURE DEPARTMENT
                                        MANTRALAYA, VALLAB BHAWAN BHOPAL
                                        (M.P.) (MADHYA PRADESH)

                                2.      M.P. STATE AGRICULTURE MARKETING
                                        BOARD THROUGH ITS MANAGING DIRECTOR
                                        26 ARERA HILLS KISAN BHAWAN BHOPAL
                                        (M.P.) (MADHYA PRADESH)

                                3.      DPUTY DIRECTOR M.P. STATE AGRICULTURE
                                        MARKETING BOARD 26 ARERA HILLS KISAN
                                        BHAWAN BHOPAL (M.P.) (MADHYA PRADESH)

                                4.      KRISHI UPAJ MANDI SAMITI THROUGH ITS
                                        SECRETARY HANUMANA DISTRICT REWA M.P.
                                        (MADHYA PRADESH)

                                                                                        .....RESPONDENTS

(BY SHRI PRADEEP SINGH, GOVERNMENT ADVOCATE) This petition coming on for admission this day, th e court passed the Signature Not Verified SAN following:

Digitally signed by ASTHA SEN

Date: 2022.07.21 17:30:42 IST ORDER 2 The sole grievance of the petitioner is that respondents are not taking any action in order to regularize the services of the petitioner in terms of directives issued by the State Government vide letter dated 06/09/2021 (Annexure P/8). Learned counsel for the petitioner submits that he has already moved a representation dated 12/01/2022 (Annexure P/11) which has not been paid any heed to, therefore, prays that appropriate direction be issued to the respondent No.2 to consider and decide the petitioner's representation within stipulated time.

Without expressing anything on merits of the case, respondent No.2 is directed to consider and decide the petitioner's representation Annexure P/11 dated 12/01/2022 within a period of 60 days from the date of production of certified copy of this order by passing a well reasoned and speaking order.

With the aforesaid, the writ petition stands disposed of.

(MANINDER S BHATTI) JUDGE Astha Signature Not Verified SAN Digitally signed by ASTHA SEN Date: 2022.07.21 17:30:42 IST

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court