Madhya Pradesh High Court
Rituraj Upadhyay vs The State Of Madhya Pradesh on 19 July, 2013
W.P. No. 11489/2013
(Rituraj Upadhyay Vs. State of MP and others)
19.07.2013
Heard Shri Ghanshyam Verma, learned counsel for the
petitioner on the question of admission and interim relief.
The petitioner claims regularization on the post of Data
Entry Operator and submits that similar orders as passed in
W.P. No. 2292/2011 (S), which was filed by the similarly placed
persons and was disposed of by this court with a direction to
the respondents to consider the representation of the petitioner,
may also be passed in the present petition.
In the instant case it is observed that the petitioner's representation Annexure P/6 dated 26.04.2013 is pending before the authority.
In view of the aforesaid, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner furnishes a copy of the order passed today and a copy of the petition to the authority concerned, he shall consider and decide the same expeditiously, in accordance with law.
However, it is made clear that this court has not expressed any opinion on the merits of the case and therefore the authority would be at liberty to examine the matter keeping all facts and facets into consideration and thereafter either accept or reject the claim of the petitioner by passing a reasoned order.
With the aforesaid direction the petition, filed by the petitioner stands disposed of.
C.C as per rules.
( R. S. JHA ) JUDGE msp