SHIV SHANKAR PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. Heard on the question of admission.

(2.) By the instant petition, the petitioner is asking for a limited relief that he made a representation to the District Education Officer, Rewa (respondent no.3) on 01.07.2020 but the same has not been decided by the respondents and benefit of third time scale pay has not been granted to the petitioner. According to the petitioner, he is otherwise entitled to get the same.

(3.) Shri Kholiya, learned counsel for the State submits that if the petition is disposed of without any positive direction directing the authority to consider the representation of the petitioner, he would have no objection.