Madhya Pradesh High Court
Suresh Chand Jain vs Secretary State Of M.P. And 2 Ors. on 27 June, 2016
WP-11429-2012
(SURESH CHAND JAIN Vs SECRETARY STATE OF M.P. AND 2 ORS.)
27-06-2016
None present for the petitioner.
Shri Milind Phadke, learned counsel for the State.
Heard.
This writ petition has been filed by the petitioner seeking a
direction to the respondent No.2 to consider the case of the
petitioner for promotion as teacher.
The case of the petitioner is that he was appointed as Dy. Teacher in the year 1976 and has passed BTI at Government cost. Thereafter he was regularized and has been granted the benefit of first and second kramonnati. The grievance of the petitioner is that the respondent No.3 who was regularized along with the petitioner has been granted the benefit of promotion but the petitioner has not been considered for the same.
When the matter is taken up today, Shri Milind Phadke, learned counsel for the State has pointed out that the petitioner's representation dated 25.9.2012 claiming the aforesaid relief is already pending before the respondent No.2 and there is no objection in deciding the petitioner's claim within a time bound period.
In these circumstances, without adverting to the merits of the matter, the writ petition is disposed of by directing the respondent No.2 to decide the petitioner's pending representation dated 25.9.2012 within a period of 3 months from the date of receipt of certified copy of this order. In case if the petitioner is found entitled, then the necessary benefit will be extended to him without any delay.
C.C. as per rules.
(PRAKASH SHRIVASTAVA) JUDGE