LAWS(MPH)-2004-1-74

SHAIL KUMARI Vs. STATE OF M.P.

Decided On January 08, 2004
SHAIL KUMARI Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) BOTH the Letters Patent Appeals are taken up for final disposal with the consent of parties. Heard the learned counsel for the appellants and counsel for the respondent. Ku. Archana Shrivastava had filed a Writ Petition No. 6405/02 in the nature of mandamus seeking compliance of order dated 23.7.2001 passed by Commissioner, Rewa. The operative part of the order of the Commissioner, Rewa reads as under :

(2.) THE learned Single Judge vide order dated 16.10.2003 allowed the writ petition with the direction to the respondents to comply with the orders passed by the Commissioner within one month. Aggrieved by this, the appellants have preferred these appeals.

(3.) THUS , we find no merit in both the appeals and accordingly the same are dismissed. The Jila Panchayat Sidhi is directed to implement the order dated 23.7.2001 passed by the Commissioner as directed by the learned Single Judge within a period of three months from the date of receipt of this order. However, this will not preclude Jila Panchayat Sidhi seeking creation of new posts if such a representation is made to the State Government, same shall be considered in accordance with law. LPA is disposed of accordingly. No costs.