Madhya Pradesh High Court
Sonika W/O. Late Shri Yeshwant Mandloi vs Panchayar And Rural Developement ... on 29 November, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-24827-2019
The High Court Of Madhya Pradesh
WP-24827-2019
(SONIKA W/O. LATE SHRI YESHWANT MANDLOI Vs PANCHAYAR AND RURAL DEVELOPEMENT
DEPARTMENT)
1
Indore, Dated : 29-11-2019
Shri Vikas Jaiswal, learned counsel for the Petitioner .
Shir Shishir Purohit, learned Govt. Advocate for the respondent/State.
Heard on admission.
The petitioner before this Court is aggrieved by the inaction of the respondents to grant her compassionate appointment. Though, the petitioner has submitted a representation in this regard, but the same has not been decided by the respondents yet.
Learned Govt. Advocate for the respondent/ State submits that if the petitioner submits fresh representation, the same shall be decided in accordance with law.
Under these circumstances, petitioner is directed to submit fresh representation before the competent authority/ respondent along with all the relevant documents within two week from the date of receipt of certified copy of this order. In turn the said authority shall decide the same in accordance with law within a further period of six weeks.
It is made clear that this Court has not expressed any opinion on the merits of the case.
Accordingly, the petition stands disposed of. C.C. As per rules.
(SUBODH ABHYANKAR) JUDGE Vibha Digitally signed by Vibha Pachori Date: 30/11/2019 09:53:57