Madhya Pradesh High Court
Gyan Prakash Yadav vs The State Of Madhya Pradesh on 5 December, 2016
WP-8432-2016
(GYAN PRAKASH YADAV Vs THE STATE OF MADHYA PRADESH)
05-12-2016
Shri D.P. Singh, Advocate for the petitioner.
Shri N.S. Kirar, Panel Lawyer for the respondents/State on advance
copy.
In this petition, the petitioner is aggrieved by inaction on the part of the respondents in not allowing him to join the service since 04/05/2010. Earlier since 1995 on account of suffering from Paralysis, the petitioner was on leave since 1995. He has submitted his joining on 04/05/2010 along with medical certificate. The grievances of the petitioner is that even after expiry of more than six years, no decision with regard to taking him back in service has been taken by the competent authority. He submitted that in the light of Annexures P/1 & P/7, the respondents be directed to take a decision in the matter and communicate the outcome of the same to him forthwith.
On the other learned counsel for the respondents has no objection if such direction has been issued.
In these circumstances, the respondent No. 4- Chief Engineer, Department of Public Health and Engineering, Gwalior is directed to take decision in the matter in the light of Annexures P/1 & P/7 by way of passing speaking and reasoned order within a period of four weeks from the date of receipt of certified copy of the order passed today. It is made clear that this Court has not expressed any opinion on the merits of the case.
With these directions, this writ petition stands disposed of.
(S.A. DHARMADHIKARI) JUDGE Durgekar