LAXMI NARAYAN CHAURASIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) The present writ appeal is being preferred by the appellant/petitioner taking exception to the order dated 12.09.2019 passed by learned writ Court, whereby petition filed by the petitioner has been allowed, but no specific direction has been given to pay interest over delayed payment of the salary and other allowance.

(2.) Facts in brief are that the petitioner substantively holds the post of Assistant Director in Agriculture Department, Government of Madhya Pradesh and was transferred from Datia to Dindori vide order dated 13.07.2012 (Annexure P/1) and was relieved from Datia by relieving order dated 25.07.2012 (Annexure P/2) which prompted him to prefer Writ Petition No.5408/2012 on 26.07.2012 assailing the aforesaid transfer order. Vide order dated 01.08.2012 petition was disposed of with a direction by Writ Court to the Director, Agriculture Department to decide the representation of petitioner made primarily on the ground of wife's neurological ailments (and treated at Gwalior), by passing reasoned order and till said decision is taken, impugned order of transfer was stayed.

(3.) Apparently, on 04.08.2012 and 06.08.2012 (Annexure P/4) representations made by the petitioner to the Director, Agriculture Department and vide order dated 04.09.2012 (Annexure P/5) representation was rejected by the Director, Agriculture Department on the ground of failure of petitioner to file documents in support of the grounds of mental ailments of his wife, which prompted him again to prefer Writ Petition No.942/2012(S) on 17.09.2012 assailing the rejection of representation.