Virendra Singh Jatav vs State Of Madhya Pradesh

The present petition filed u/Art. 226 of the Constitution praying for the following reliefs:-

i) That, the respondents be commanded to take cognizance over the representation of the petitioner and extend the benefit of Sahayak Adhyapak Samvarg from the date of his eligibility. ii) That, the respondents be further commanded to execute and implement the order Annexure-P/5 by extending the benefit of Sahayak Adhiyapak Samvarg to the petitioner from the date of his eligibility in the interest of justice.

iii) That any other relief which is suitable in the facts and circumstances of the case in favour of the petitioner including the costs throughout may also be granted.

The solitary grievance raised by the petitioner is for grant of benefits of Sayhayak Adhyapak Samvarg for which he has made a representation vide P/1 which has remain unattended despite the order vide P/5 for absorption of the petitioner in the cadre of Sahayak Adhyapak Samvarg having since been passed on 23/6/2017

In view of above, this petition without entering into prolixity of calling for reply from other side, is disposed of at admission stage itself with the following directions:-

(i) The petitioner shall make exhaustive representation narrating his grievance before respondent No.4-Chief Executive Officer Zila Panchayat, Gwalior.

(ii) In case the abovesaid condition is complied with, the respondent No.4-Chief Executive Officer Zila Panchayat, Gwalior shall consider the claim of the petitioner for granting benefits in terms of the order Annexure-P/5 by passing a speaking order, within a period of 60 days from the date of receipt of certified copy of this order alongwith representation.

(iii) The outcome shall be communicated to the petitioners as early as possible.

Accordingly, with the abovesaid directions, the petition stands disposed of.

No cost.