Madhya Pradesh High Court
U.V. Singh (Udai Vir Singh) vs The State Of Madhya Pradesh on 16 July, 2014
1
W.P. No.10504/2014
U. V. Singh vs. State of M.P. & Ors.
16.07.2014
Shri Praveen Dubey learned counsel for the
petitioner.
Heard on the question of admission.
The only prayer made by the learned counsel
for the petitioner is for a direction to the
respondent authorities to consider and decide the
petitioner's representation dated 20.3.2012 by which the petitioner has requested for consideration of his case for grant of benefit of time scale pay under the Time Pay-Scale Scheme floated by the State Government vide notification dated 24.1.2008.
Shri Sudesh Verma, the learned Govt. Advocate appearing for the respondent/State, on advance copy, submits that the representation filed by the petitioner shall be considered and decided expeditiously.
In view of the limited prayer made by the learned counsel for the petitioner, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner furnishes a copy of the order passed today alongwith a copy of the petition on the respondent authorities within fifteen days from today, the concerned authority shall consider and decide the petitioner's representation expeditiously in accordance with 2 W.P. No.10504/2014 U. V. Singh vs. State of M.P. & Ors.
law preferably within a period of three months thereafter.
It is made clear that this Court has not expressed any opinion on the merits of the case and, therefore, the authorities would be at liberty to consider and decide the petitioner's representation in accordance with law by taking all facts and facets into consideration and thereafter either accept or reject the same by passing a reasoned order.
With the aforesaid direction, the petition, filed by the petitioner stands disposed of.
C.C as per rules.
( R. S. JHA ) JUDGE mms/-