Madhya Pradesh High Court
Rameshwar Sharma vs The State Of Madhya Pradesh Thr on 31 January, 2018
1 HIGH COURT OF MADHYA PRADESH
W.P. No.2489/2018
(Rameshwar Sharma Vs. State of M.P. and Others)
Gwalior, Dated: 31/01/2018
Shri S.K. Sharma, learned counsel for the petitioner.
Shri Ajay Bhargav, learned Government Advocate for the
respondents/ State.
With consent, heard finally.
The present petition under Article 226 of the Constitution of India has been preferred by the petitioner against the action and inaction of the respondents while not granting 3 rd Time Scale of Pay to the petitioner who was working as Revenue Inspector in the department of Revenue.
After arguing for a while, petitioner confines his arguments to the extent of consideration of his representation in the light of the order dated 22/03/2017 passed in W.P. No. 2712/2015 wherein certain directions have been given.
Learned counsel for the respondents has no objection to this proposition.
Resultantly, this petition is disposed of with a direction to the petitioner to prefer a representation elaborating all his grievances as per law along with photocopy of the order dated 22/03/2017 to respondent No.2 and 3 i.e. Commissioner Land Record and Collector (Land Record). If such a representation is being preferred by the petitioner to the authority concerned within fifteen days from today then the same shall be considered and decided by the authority by passing a reasoned order and if petitioner is found entitled then an appropriate order be passed and in situation otherwise, reasoned order be passed.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With the aforesaid directions, this petition stands disposed of. Certified copy as per rules.
(Anand Pathak) Judge vc VARSHA CHATURVEDI 2018.02.05 13:26:12 +05'30' 2 HIGH COURT OF MADHYA PRADESH W.P. No.2489/2018 (Rameshwar Sharma Vs. State of M.P. and Others)