VIKRAM SINGH PAWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been preferred seeking following reliefs:

(2.) A limited prayer has been made by the counsel for the petitioner that the respondents authorities may kindly be directed to decide the representation Annexure P/1 filed by the petitioner, as the respondent authorities are sitting tight over the matter and had not decided the representation till date. Therefore, if directions are issued to the respondent authorities to decide the same, the grievance of the petitioner would be redressed.

(3.) Per contra, learned Government Advocate has no objection if such directions are issued to the respondents authorities for deciding the representation.