Madhya Pradesh High Court
M.P. Karmachari Congress vs The State Of Madhya Pradesh on 19 April, 2022
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANJAY DWIVEDI
ON THE 19th OF APRIL, 2022
WRIT PETITION No. 8508 of 2022
Between:-
M.P. KARMACHARI CONGRESS THROUGH ITS
SENIOR DEPUTY PRESIDENT SHRI MUNENDRA
SINGH PARIHAR S/O SHRI JAGANNANTH
PARIHAR AGED ABOUT 50 YEARS R/O OFFICE -17,
BANSAGAR COLONY, SATNA REWA ROAD,
DISTRICT SATNA (M.P.) (MADHYA PRADESH)
.....PETITIONER
Shri Rajneesh Gupta, Advocate)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
SECRETARY FOREST DEPARTMENT VALLABH
BHAWAN BHOPAL M.P. (MADHYA PRADESH)
2. PRINCIPAL C H I E F CONSERVATOR OF FOREST
B H O PA L DISTRICT BHOPAL M.P. (MADHYA
PRADESH)
3. CHIEF CONSERVATOR OF FOREST CHHATARPUR
DISTRICT CHHATARPUR M.P. (MADHYA
PRADESH)
4. ANURAG KUMAR DIVISIONAL FOREST OFFICER
FOREST DIVISION C H H ATA R PU R DISTRICT
CHHATARPUR M.P. (MADHYA PRADESH)
.....RESPONDENTS
(Shri Darshan Soni, learned Govt. Advocate )
T h is petition coming on for hearing this day, the court passed the
following:
ORDER
By the instant petition, the petitioner is raising a grievance that in view of posting of the respondent no.4 as Divisional Forest Officer, Forest Division, Chhattarpur, the sub-ordinate employees working under him are not satisfied and there is unrest in the said area.
Learned counsel for the petitioner submits that petitioner being an Signature Not Verified Association of the employees, raised objection with regard to posting of SAN Digitally signed by SATYA SAI RAO respondent no.4 in a particular place and, therefore, prays that appropriate Date: 2022.04.21 11:31:40 IST direction may be issued by this Court so that proper posting be given to 2 respondent no.4 and the chaos created in the area would be cleared.
Considering the aforesaid, this petition is disposed of directing the respondent no.1 to consider the pending representation of the petitioner dated 04.04.2022 (Annexure P/5) and if possible, take an appropriate decision thereof within a period of 30 days from the date of submitting copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case. The authority shall take a decision in accordance with law as per their convenience.
With the aforesaid, the petition stands disposed of.
(SANJAY DWIVEDI) JUDGE rao Signature Not Verified SAN Digitally signed by SATYA SAI RAO Date: 2022.04.21 11:31:40 IST