Madhya Pradesh High Court
Raj Bahadur Singh vs The State Of Madhya Pradesh on 18 January, 2012
W.P. No. 638 / 2012 (Raj Bahadur Singh v. State of M.P. & others) 18-01-2012 Heard Shri Sunil Pandey, learned counsel for the petitioner on the question of admission.
The petitioner has filed this petition claiming for the benefit of Kramonnati by treating him to be a truck driver instead of truck operator with effect from 20-9-1979.
it is evident that the petitioner's claim has been referred by the Executive Engineer Heavy Machinery Division, Sagar to the Chief Engineer, Water Resources Department, Bhopal which is pending decision.
In view of the aforesaid, the petition filed by the petitioner is disposed of with a direction that in case the petitioner furnishes a copy of the order passed by this Court today along with a copy of the petition to the Chief Engineer, Water Resources Department, Bhopal, the concerned authority shall consider and decide the claim of the petitioner expeditiously in accordance with law.
C.C. as per rules.
( R.S.Jha ) Judge mct