Shyamlal Charmkar vs The State Of Madhya Pradesh on 7 March, 2022

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Madhya Pradesh High Court

Shyamlal Charmkar vs The State Of Madhya Pradesh on 7 March, 2022

Bench: Atul Sreedharan

                                     1
     IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                 BEFORE
                  HON'BLE SHRI JUSTICE ATUL SREEDHARAN
                           ON THE 7th OF MARCH, 2022

                     WRIT PETITION No. 5328 of 2022

        Between:-
        SHYAMLAL CHARMKAR S/O TEJA SAKET , AGED
        ABOUT     52    YEARS, OCCUPATION:  PEON
        GOVT.MODEL HIGHER SECONDARY SCHOOL
        CHURHAT, DISTRICT SIDHI (MADHYA PRADESH)

                                                                     .....PETITIONER
        (By Shri Rajesh Tiwari, learned counsel)

        AND

1.      THE STATE OF MADHYA PRADESH THROUGH
        PRINCIPAL SECRETARY TRIBAL WELFARE DEPTT.
        VALLABH BHAWAN, BHOPAL (MADHYA PRADESH)

2.      COMMISSIONER          TRIBAL    DEVELOPMENT
        D E PA R T M E N T DISTRICT-BHOPAL  (MADHYA
        PRADESH)

3.      COLLECTOR         SIDHI DISTRICT-SIDHI (MADHYA
        PRADESH)

4.      ASSISTANT COMMISSIONER TRIBAL WELFARE
        D E P A R T M E N T DISTRICT-SIDHI (MADHYA
        PRADESH)

5.      PRASHANT KUMAR GUPTA S/O LATE SHRI
        RAMDEEN GUPTA , AGED ABOUT 41 YEARS,
        OCCUPATION:   SERVICE(PEON),    EXCELLENT
        TRIBAL BOYS HOSTEL DISTRICT-SIDHI (MADHYA
        PRADESH)

6.      SHRAVAN KUMAR TIWARI S/O SHRI RAMNIDHI
        TIWARI , AGED ABOUT 46 YEARS, OCCUPATION:
        SERVICE(PEON), GOVT. HIGHER SECONDARY
        SCHOOL, PODI TEHSIL-KUSMI, DISTRICT-SIDHI
        (MADHYA PRADESH)

7.      NAGENDRA KUMAR SHRIVASTAVA S/O NOT
        MENTION OCCUPATION: PEON. ADIWASI BALAK
        CHATRAVAS, KHOCHIPUR KOCHIPUR, DISTRICT-
        SIDHI (MADHYA PRADESH)

                                                                  .....RESPONDENTS
        (State by Shri A. S. Baghel, learned Deputy Government Advocate)

      This petition coming on for admission and interim relief this day, the court
passed the following:
                                      ORDER

Learned counsel for the petitioner submits that the subject matter of this 2 writ petition is pending consideration before the Assistant Commissioner, Tribal Welfare Department, Sidhi (respondent no.4) by way of a representation (Annexure P/7, dated 10.4.2019).

Under the circumstances, respondent no.4 is requested to decide the representation of the petitioner within a period of sixty days from the date on which the certified copy of this court's order is placed before it.

This court makes it clear that it is not passing any observations on the merits of the case and that the concerned authority shall decide the same strictly in accordance with law.

With the above, the writ petition stands finally disposed of.

(ATUL SREEDHARAN) JUDGE ps PRASHANT SHRIVASTAVA 2022.03.08 12:23:38 +05'30'

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