Madhya Pradesh High Court
Shubhendu Pandey vs The State Of Madhya Pradesh Judgement ... on 2 January, 2014
W.P. No. 22027/2013
(Shubhendu Pandey Vs. State of MP and another )
02.01.2014
Shri Praveen Dubey, learned counsel for the
petitioner.
Heard on the question of admission.
The petitioner has filed this petition claiming arrears
of pay/salary in respect of the services rendered by his
deceased father as Additional Government Advocate and
Additional Public Prosecutor in the District Court, Shahdol.
It is submitted that the petitioner had filed a
representation on 12.12.2011 before the Additional District
Judge, Beohar, District Shahdol but no further steps
thereon have been taken till date.
Looking to the aforesaid aspects, the petition filed by
the petitioner is disposed of with a direction to the effect
that in case the petitioner approaches the respondent no. 2
as well as the Collector, Shahdol by filing a fresh representation within two weeks from today along with a copy of the order passed today and a copy of the petition, the authorities concerned shall look into the same and take an expeditious steps towards disposal of the same, preferably within a period of three months thereafter.
With the aforesaid directions, the writ petition stands disposed of.
C.C. as per rules.
(R.S. Jha) Judge msp