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Madhya Pradesh High Court

Ganesh Swa Sahayata Samooh Mungaoli ... vs The State Of Madhya Pradesh on 22 July, 2021

Author: Anand Pathak

Bench: Anand Pathak

                                                          1                                WP-9426-2021
                                       The High Court Of Madhya Pradesh
                                                  WP-9426-2021
              (GANESH SWA SAHAYATA SAMOOH MUNGAOLI DISTT ASHOKNAGAR THR. ITS PRESIDENT SMT.
                           SAPNA BAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

          5
          Gwalior, Dated : 22-07-2021
                               Shri Deependra Singh Raghuvanshi, learned counsel for the petitioner.
                               Shri Girraj Kishore Agrawal, learned GA for the respondents/State.

Heard through Video Conferencing.

Matter pertains to allotment of supply of Mid Day Meal at Aanganwadi Centres of urban area Chanderi, Mungawali, Isagarh, Sadhora, Piparai under the Child Development Project, Ashok Nagar.

At the outset, learned counsel for the petitioner confine his arguments to the extent that petitioner would prefer a representation before the Collector, Ashok Nagar and same shall be considered in the light of clause 21 of Compulsory Guidelines (Annexure P/6) for proposal of Mahila Swayam Sahayata Groups and he submits that he shall file representation within 10 days from today and his only anxiety is early consideration of his representation.

Prayer appears to be innocuous in nature and therefore, petition is disposed of with a direction to the petitioner to prefer a representation within 10 days from today and if such representation is preferred within 10 days then Collector, Ashok Nagar shall decide the same as per Clause -21 of Compulsory Guidelines (Annexure P/6) in accordance with law as expeditiously as possible preferably within three week from the date of receipt of representation.

It is made clear that this court has not expressed any opinion on the merits of the case and representation shall be decided on its own merits.

Petition stands disposed of with the aforesaid direction.

(ANAND PATHAK) JUDGE JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH PRAKASH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf17 SOLANKI 9cec865c7633f4cfb9e38ce14fcbb05b952 2a, cn=JAI PRAKASH SOLANKI Date: 2021.07.23 10:51:51 +05'30' 2 WP-9426-2021 JPS/-