Madhya Pradesh High Court
Rajendra Prasad Sharma vs The State Of Madhya Pradesh on 20 March, 2026
Author: Vishal Dhagat
Bench: Vishal Dhagat
NEUTRAL CITATION NO. 2026:MPHC-JBP:23137
1 WP-9467-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 20th OF MARCH, 2026
WRIT PETITION No. 9467 of 2026
RAJENDRA PRASAD SHARMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pradeep Kumar Sharma - Advocate for petitioner.
Shri Praveen Namdeo - Government Advocate for State.
ORDER
Petitioner has filed this Petition under Article 226 of the Constitution of India making a prayer to direct respondents / competent authority to extend payment of earned leave to petitioner.
2. Counsel appearing for petitioner submitted that petitioner preferred representation raising his grievance before competent authority, but same has not been considered and decided till so far.
3. Government Advocate appearing for State submitted that representation of petitioner may be considered and decided in accordance with law.
4. Heard counsel for the parties.
5. Considering aforesaid submission made by counsel for the parties, Writ Petition is disposed off directing respondents / competent authority to consider and decide the pending representation of petitioner by passing Signature Not Verified Signed by: ANURAG SONI Signing time: 20-03-2026 15:41:13 NEUTRAL CITATION NO. 2026:MPHC-JBP:23137 2 WP-9467-2026 reasonable and speaking order within a period of 90 days from the date of receipt of certified copy of the order passed today. Outcome of representation be communicated to petitioner. It is made clear that this Court has not expressed any opinion on merits of the case.
(VISHAL DHAGAT) JUDGE as Signature Not Verified Signed by: ANURAG SONI Signing time: 20-03-2026 15:41:13