AVINASH UPMANYU Vs. STATE OF M P

JUDGEMENT

(1.) This writ appeal under Section 2(1) of the Madhya Pradesh Uchch Nyayalya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 29.10.2013 passed by learned Single Judge in W.P.No. 7726/2013, whereby the petition in question seeking employment by way of rehabilitation under the policy of rehabilitation of dependants of surrendered Dacoits and as well as families who have suffered depredation at the hands of dacoits has been dismissed.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Learned counsel for the appellant contends that the writ court ought to have atleast directed for consideration of representation made by the petitioner/appellant for benefit under the policy of rehabilitation dated 21.09.1972. It is further submitted by learned counsel that the writ court could not have dismissed the petition in question since the functionaries of the State / respondents failed to discharge their obligation of considering the case of petitioner/appellant under the said policy of rehabilitation.