Madhya Pradesh High Court
Rajendra Prasad Rai vs The State Of Madhya Pradesh Judgement ... on 2 September, 2013
W.P.No. 14025 / 2013
(Rajendra Prasad Rai ..Vs. ..State of M.P. & others)
02-09-2013
Shri Gopal Singh, learned counsel for the petitioner after arguing at length prays for and is permitted to withdraw the petition with liberty to approach the authority under Clause 23 of the order of appointment i.e. the M.P. State Employment Guarantee Council, by filing a representation for mitigation of his grievance.
It goes without saying that in case the petitioner does so alongwith a copy of the order passed today and a copy of the petition within a week of obtaining the same, the concerned authority shall consider and decide the representation of the petitioner by passing a reasoned order thereon as expeditiously as possible, preferably within a period of three months thereafter.
It is made clear that this Court has not expressed any opinion on the entitlement of the petitioner and, therefore, the concerned authority, while deciding the representation of the petitioner, would be at liberty to take into consideration all facts and facets of the case and thereafter take a decision thereon by either accepting or rejecting the same.
With the aforesaid liberty/observations, the petition filed by the petitioner stands disposed of as withdrawn.
C.C. as per rules.
(R.S.Jha) Judge mct