Madhya Pradesh High Court
Imtyaj Ahmad Khan vs The State Of Madhya Pradesh on 22 February, 2012
W.P. No. 2808/2012
(I.A Khan Vs. State of MP and others)
22.02.2012
Heard Shri B.K. Upadhayay, learned counsel for
the petitioner on the question of admission and interim
relief.
Though the petitioner has filed this petition
raising several issues assailing the order dated
11.11.2009 directing recovery of a sum of Rs.78,698/-
from the gratuity of the petitioner on account of the
excess payment, learned counsel for the petitioner
submits that as the recovery has already been made,
the respondents/authorities be directed to consider and
decide the representation of the petitioner, expeditiously, in accordance with law.
In view of the limited prayer made by the learned counsel for the petitioner, without entering into the merits of the case, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner files a fresh representation along with a copy of the order passed today and a copy of the petition before the respondents/authorities, the authority concerned shall consider and decide the same expeditiously, in accordance with law, preferably within a period of three months thereafter.
With the aforesaid directions, the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S. Jha) Judge msp