Madhya Pradesh High Court
Ramswaroop Rathore vs The State Of Madhya Pradesh Thr on 6 October, 2015
1
W.P.No.6820/2015 (Ramswaroop Rathore vs. State of MP & ors)
06-10-2015
Shri Yogesh Singhal, Advocate for the petitioner.
Shri S.K.Jain, Government Advocate for the
respondents/State.
Learned counsel for the petitioner submits that petitioner was appointed in Work Charge Establishment with effect from the year 1977 (Annexure P/2). He is continuously working in the same capacity. As per relevant rules and instructions dated 05.11.2001 Annexure P-1, petitioner is entitled to be declared as permanent employee.
Shri Singhal submits that petitioner has preferred several representations in this regard, but none could fetch any result.
Shri Jain submits that petitioner has not filed a single representation in the present petition.
In the aforesaid factual backdrop, I deem it proper to dispose of this petition with the following directions:
1. Petitioner shall submit a comprehensive representation alongwith relevant documents and submit it before respondent no. 2 to 4.
2. Respondents shall consider the claim of the petitioner in accordance with law within ninety days. Outcome shall be communicated to the petitioner.
3. If said authorities come to the conclusion that petitioner is entitled for any relief, necessary order be passed within the aforesaid time. If they decide otherwise, a reasoned order be passed and communicated to the petitioner within aforesaid time.2
W.P.No.6820/2015 (Ramswaroop Rathore vs. State of MP & ors)
4. Petition is disposed of without expressing any view on merit.
(Rohit Arya) Judge b/-