N.S. Dhakad and Others vs State of M.P.

Sheel Nagu, Judge

Shri Rajiv Sharma, respondent No. 3 is personally present his personal presence is exempted. After instruction having been sought, the learned State counsel points out that the petition appears to be premature in view of the representation having been dispatched on 12/05/2012 by registered post which is evident from the postal receipt appended as Annexure P/4 at page 44 of the writ petition and the present petition has been filed on 14/05/2012 i.e. within a period of two days.

The objection of State counsel appears to be correct. Be that as it may since almost five months have elapsed since making of representation which has since been received by the respondent No. 2 and since no final decision has been taken yet on the said representation for the reasons as submitted by the State counsel that petition involving similar issue in shape of W.P. No. 6116/2012(S) is pending adjudication before the Principal Bench, this writ petition is disposed of with a direction to the respondents to decide the representation Annexure P/4 dated 10/05/2012 within a reasonable period of time subject to final decision in W.P. No. 6116/2012(S).