Madhya Pradesh High Court
Rahees Khan @ Raees vs The State Of Madhya Pradesh Judgement ... on 19 November, 2013
Writ Petition No :: 21263 / 2012
Rahees Khan @ Raees Vs. State of MP and others
19.11.2013.
Shri R.S. Chaturvedi for the petitioner.
Shri Amit Seth, Panel Lawyer, for the State.
From the return filed by the respondents and the
averments made in paragraph 2, it is clear that all the salary due to the petitioner has been paid to him and the petitioner has also been granted joining.
In view of the above, no further dispute subsists for adjudication by this Court. In case petitioner has any grievance still subsisting, petitioner is granted liberty to represent to the competent authority and the competent authority shall take note of the same and decide it in accordance with law.
For the present, in the light of the affidavit submitted by the respondents and the averments made in paragraph 2, this petition is disposed of as having been rendered infructuous.
Certified copy as per rules.
(RAJENDRA MENON) JUDGE Aks/-