RAGHUVEER SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition, the petitioner has prayed for the following reliefs :-

(2.) Learned counsel for the petitioner has submitted that the departmental enquiry against the petitioner is pending for past more than two years and only 90% of the pension has been released but the gratuity and other amounts to which the petitioner is entitled have not been released to him. It is submitted that the departmental enquiry be directed to be decided expeditiously and other benefits to which the petitioner is entitled be also directed to be paid to him in view of the representations which the petitioner has already made to the respondents which have not been decided.

(3.) Learned counsel for the respondents/State has submitted that the appropriate orders in the matter shall be passed.