Madhya Pradesh High Court
Pradeep Kumar Gupta vs The State Of Madhya Pradesh on 17 July, 2014
1 WP.3798/2014
17.07.2014
Shri Kumar Gaurav Sharma, Advocate for the petitioners.
Shri R.P. Rathi, Government Advocate for the
respondents- State.
IA No.3851/2014, is taken up.
Since cause of action and relief claimed by the petitioners is common, IA is allowed.
Heard on admission.
Grievance of the petitioners is that the services rendered by them as Guruji are not taken into account for certain benefits. Petitioners have already preferred the representation Annexure P-5 on 04.03.2014, which is pending consideration before respondent No.4. He submits that the said representation be directed to be decided within a stipulated time.
Shri Rathi, has no objection to this innocuous prayer. Accordingly, without expressing any opinion on the merits of the case, this petition is disposed of with a direction to the petitioners to prefer separate representation along with certified copy of this order and submit it before respondent No.4. In turn, respondent No.4 is directed to decide it within 90 days. Outcome shall be communicated to the petitioners.
No costs.
Certified copy.
(Sujoy Paul)
sarathe/- Judge