Madhya Pradesh High Court
Smt. Ganeshi Bai Arjariya vs The State Of Madhya Pradesh on 14 September, 2011
1
W.P. No.14791/2012
Smt. Ganeshi Bai Arjariya vs. State of M.P. & Ors.
14.09.2012
Heard Shri Naveen Kumar Pathak, learned
counsel for the petitioner, on the question of
admission and interim relief.
The petitioner has filed this petition praying
for a direction to the respondent authorities to
consider and decide the petitioner's representation wherein the petitioner has sought for appropriate directions to the respondent no.4 for maintenance of the petitioner's family or for the post, in view of the undertaking given by him before the authorities which is evident from Annexure P-4 and the circular of the respondent Board dated 30.1.1997.
It is submitted by the learned counsel for the petitioner that though the respondent no.4 was given compassionate appointment in place of the petitioner and her children on a specific undertaking given by him that he would give half of his salary as maintenance of the petitioner and her children and in case they are jobless, would subsequently offer his post to the children, but the respondent no.4 contrary to the undertaking given by him before the authorities on 20.10.1983 and the circular of the Board dated 30.1.1997 is not doing so nor are the authorities taking any decision on the representation of the petitioner.
2 W.P. No.14791/2012Smt. Ganeshi Bai Arjariya vs. State of M.P. & Ors.
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 files a fresh representation before the authorities alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall look into the same and deal with it expeditiously in accordance with law, after hearing all concerned.
With the aforesaid direction, the petition filed by the petitioner stands disposed of.
C.C as per rules.
( R. S. JHA ) JUDGE mms/-