Madhya Pradesh High Court
Shivnarayan Shakya vs The State Of Madhya Pradesh on 3 July, 2014
WP.3580/2014
03.07.2014
Shri Kumar Gaurav Sharma, Advocate for the
petitioner.
Mrs, Sangeeta Pachauri, Dy.G.A. for the respondents /
State.
Shri Sharma submits that after completion of training, the petitioner submitted his joining before respondent No.4 but he was not permitted to join. Even Assistant Project Officer by communication dated 12.05.2014 directed the respondent No.4 to permit the petitioner but to no avail. He submits that respondent No.4 be directed to decide the petitioner's representation .
Other side has no objection.
Accordingly, petition is disposed of by directing the petitioner to file fresh representation along with copy of the order and letter dated 12.05.2014 (Annexure P/5) and submit it before respondent No.4. In turn, respondent No.4 is directed to decide the representation in accordance with law within ten working days. Outcome shall be communicated to the petitioner.
Petition is disposed of.
(Sujoy Paul) Judge sarathe/-