Madhya Pradesh High Court
Shobharam Sharma vs The State Of Madhya Pradesh on 7 August, 2014
1
WP No.6395/2014
7/8/2014
Shri V.K. Pandey, learned counsel for the petitioner.
Mrs. Manjit P.S.Chauckal, learned counsel for
respondent No.1.
Heard.
This writ petition has been filed by the petitioner claiming the enhanced amount of DA from 27% to 58%.
The grievance of the petitioner is that the enhanced DA has been paid to the other similarly situated employees but the same has not been paid to the petitioner.
When the matter is taken up today, learned counsel for petitioner has sought disposal of the writ petition permitting the petitioner to file an appropriate representation in this regard to the concerned respondents and also sought a direction to the concerned respondents to decide the said representation within a time bound period.
Learned counsel for State has no objection to such a limited prayer.
Keeping in view the above, the writ petition is disposed of permitting the petitioner to file an appropriate representation before the concerned respondents. If the petitioner prefers such a representation the same will be 2 considered and decided by the respondents in accordance with law within a period of three months from the date of its receipt by passing a reasoned speaking order.
c.c as per rules.
(Prakash Shrivastava) Judge vm