Murli Manohar Choure vs The State Of Madhya Pradesh on 17 July, 2023

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Madhya Pradesh High Court

Murli Manohar Choure vs The State Of Madhya Pradesh on 17 July, 2023

Bench: Maninder S. Bhatti

                                                          1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                               ON THE 17 th OF JULY, 2023
                                            WRIT PETITION No. 15582 of 2023

                          BETWEEN:-
                          MURLI MANOHAR CHOURE S/O KABIRDAS CHOURE,
                          AGED ABOUT 42 YEARS, OCCUPATION: UCHCHA
                          MADHYAMIK   SHIKSHAK   POLITICAL  SCIENCE
                          KHANDASA KURAI DISTRICT SEONI (MADHYA
                          PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI RAHUL MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY TRIBAL WELFARE
                                DEPARTMENT MANTRALAYA VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          2.    COMMISSIONER TRIBAL WORK GOVERNMENT
                                OF M.P. BHOPAL (MADHYA PRADESH)

                          3.    COLLECTOR BETUL DISTRICT BETUL (MADHYA
                                PRADESH)

                          4.    ASSISTANT COMMISSIONER TRIBAL WELFARE
                                AND WORK BETUL DISTRICT BETUL (MADHYA
                                PRADESH)

                          5.    PRINCIPAL GOVERNMENT HIGHER SECONDARY
                                SCHOOL GURVA PIPRIYA BETUL DISTRICT BETUL
                                (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (SHRI PRAVEEN NAMDEO - GOVT. ADVOCATE FOR THE STATE)

                                This petition coming on for admission this day, th e court passed the
                          following:
Signature Not Verified
                                                           ORDER

Signed by: PRADYUMNA BARVE Signing time: 7/18/2023 6:25:36 PM 2 The counsel for the petitioner submits that vide order dated 29.4.2023 contained in (Annexure P-3), the petitioner has been posted at Government Higher Secondary School, Dhurwada, District Seoni. It is contended that the petitioner, who is presently posted at Government Higher Secondary School, Gurwapipariya, District Betul is not being relieved in compliance of aforesaid order dated 29.4.2023 so that she can join at Dhurwada, District Seoni. It is submitted that petitioner has submitted a representation before the Assistant Commissioner, Tribal Welfare and Work, Betul on 3.5.2023, which has not been considered as yet, therefore, the Assistant Commissioner, Tribal Welfare be directed to take decision on petitioner's representation as expeditiously as possible, inasmuch as the order dated 29.4.2023 has not been implemented as yet.

2. The aforesaid innocuous prayer is not opposed by the other side.

3. In view of the aforesaid innocuous prayer, without expressing any view on merit of the case, this petition stands disposed of with direction to respondent No. 4 to forthwith implement the order dated 29.4.2023 contained in (Annexure P-3) as expeditiously as possible within a period of two weeks from the date of production of certified copy of this order.

(MANINDER S. BHATTI) JUDGE PB Signature Not Verified Signed by: PRADYUMNA BARVE Signing time: 7/18/2023 6:25:36 PM

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