Madhya Pradesh High Court
Devendra Pratap Singh vs The State Of Madhya Pradesh on 6 March, 2017
WP-2422-2017
(DEVENDRA PRATAP SINGH Vs THE STATE OF MADHYA PRADESH)
06-03-2017
Shri S.K. Singh, learned counsel for the petitioners.
Shri Santosh Yadav, learned Panel Lawyer for
respondents/State.
With the consent of learned counsel for the parties, the matter is heard finally.
This writ petition has been filed by the petitioners claiming pension.
The case of the petitioners is that they were working on the post of Supervisor and retired on attaining the age of superannuation. Further case of the petitioners is that they are entitled for the pension and in this regard they have submitted a representation dated 10.02.2016 (Annexure P/4) to the concerned authority but the said representation has not been decided so far.
When the matter is taken up today, learned counsel for the petitioners submits that in the light of the judgment of the Division Bench of this Court dated 09.12.2011 in the matter of Hari Narayan Sharma vs. State of M.P. passed in W.P. No.2726/2011, the petitioner is entitled for pension. Learned counsel for the petitioners prayed for a direction to decide the petitionersâ pending representation considering the judgment of the Division Bench.
Learned counsel for the State has not opposed such a limited prayer.
Considering the above, the writ petition is disposed of by directing the respondent No.3/competent authority to decide the petitionersâ pending representation (Annexure P/4) in respect of grant of pension. While deciding the said representation, the respondent No.3/competent authority will take into account the judgment of this Court dated 09.12.2011 passed in W.P. No.2726/2011. Petitioners are also directed to submit a copy of the said judgment to respondent No.3.
Let the aforesaid exercise be completed by respondent No.3/competent authority within a period of three months from the date of receipt of certified copy of this order.
Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE sjk