BRAJENDRA KUMAR SONI Vs. STATE OF M P

JUDGEMENT

(1.) THIS order will decide a batch of petitions, list of which is enclosed alongwith this order.

(2.) THE common point involved in the cases is the allocation of the employees from State of Madhya Pradesh to the State of Chhattisgarh or vice-versa. After provisional allocation petitioners made representations to the Committee constituted under Section 71 of M. P. Reorganisation Act, 2000. The grievance in all the cases is common that the representations filed by the petitioner/petitioners were not properly considered by the Committee and grievances remained unredressed, because of non-consideration or non-speaking order on representation. Section 71 of the Act reads as under:-

(3.) FROM the perusal of the aforesaid provision it is apparent that the Committee will ensure fair and equitable treatment to all the employees affected by the allocation. It is the duty of the Committee to consider properly all the representations made by the affected persons. If the representations are not properly considered and the grievances remained unredressed then, the petitioners have been deprived the benefit of Section 71 of the Act which provides grievance redressal forum, to the employees in respect of their unwilling allocation and, entire purpose of formation of Advisory Committee will frustrate.