Madhya Pradesh High Court
Smt. Urmila Tiwari vs The State Of Madhya Pradesh on 10 February, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-27410-2019
The High Court Of Madhya Pradesh
WP-27410-2019
(SMT. URMILA TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
4
Jabalpur, Dated : 10-02-2020
Shri Sanjay K. Agrawal, learned counsel for the petitioner.
Ms. Devika Singh Thakur, learned Govt. Advocate for the State.
The petitioner has filed this petition being aggrieved by the
promotion granted to the respondent No.4 on the basis of her Caste
Certificate.
It is stated that the Caste Certificate has been issued from the office of District Magistrate, Hoogly West Bengal and same is not applicable in the State of Madhya Pradesh. A complaint in this regard has already been made by the present petitioner as she is claiming to be senior than the respondent No.4. It is submitted that a representation Annexure-P/9 is pending before the concerned authority/respondents No. 2 and 3 who may be directed to decide the same within the prescribed time.
Learned Government Advocate has no objection to the same prayer.
In view of the submission made by the learned counsel for the parties, this petition is disposed of with a direction to the respondents No. 2 and 3 Director, Medical Education and Joint Director Co- Superintendent, Gandhi Memorial Hospital, Rewa (MP) to decide the representation of the petitioner (Annexure-P/9) and pass a speaking and reasoned order within a period of sixty days from the date of receipt/production of the certified copy of the order passed today.
However, it is made clear that this Court has not opined on merits of the case.
With the aforesaid directions, this petition stands disposed of.
Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 10/02/2020 16:59:362 WP-27410-2019 (NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 10/02/2020 16:59:36