SARASWATI TRIPATHI Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER in the instant writ petition claims the award for "sampradayik sadbhawna Awam Dharm Nirpekshta" instituted by the State Govt.

(2.) PETITIONER approached this Court earlier with respect to the award of 1998 by way of filing Writ Petition No. 2108/01 which was decided on 3-5-2001 by brother Shri Dipak Misra, J. , without expressing any opinion whether the petitioner deserved the award or not, it was directed that the respondent No. 2 shall forward the case of the petitioner on proper investigation, if the averments are true, action was to be taken within a period of four weeks from date of order and the State Govt. shall consider the same in accordance with the advertisement as expeditiously as possible. Till the government takes a decision in that regard no final order shall be passed with regard to the award pertaining to the year of 1998. The case of the petitioner was also directed to be considered for subsequent year if permissible in law.

(3.) PETITIONER submits that case of the petitioner has been illegally rejected by the respondents of the award. Petitioner has filed the certificates (P-4 to P-8) to show services rendered by her. Petitioner has further averred that on 2nd August, 1998 during heavy rain in District Sidhi a girl about 7 years was drowning in Sukha Nala. The petitioner saved precious life of child and a panchanama was prepared. Petitioner's bravery was appreciated as per letter (P-10) by the President and Ward member of Nagar Palika Sidhi. State Govt. respondent No. 1 on 4-2-99 had issued an advertisement in Rojgar and Nirman newspaper for award and the selected candidates shall be awarded of rs. 1,00,000/- and will also be entitled for Govt. services, on being found fit for award, petitioner submitted an application along with all the relevant documents on 10-3-99. Earlier the application was rejected on the ground that application was received after 31-3-99. The rejection order (P-14) was challenged in W. P. No. 2108/01, decided on 3-5-2001 by brother Shri Dipak misra, J. , and the aforesaid directions were issued. Contempt petition was filed as the action was not taken. Contempt proceedings were dropped and respondents were directed to pass the order on time bound basis. Petitioner submits that case of petitioner was recommended by the Collector, Sidhi and forwarded to the Secretary, GAD on 29-6-2001 for consideration. Petitioner was informed that she has not been found fit for the award, application has been rejected, hence, the present writ petition has been filed to quash the order (P-18), dated 18-3-2002.