KESHAV MANJHI Vs. STATE OF M.P.

JUDGEMENT

(1.) ON behalf of the petitioner Ex -Councilor of Municipal Council, Gwalior, this petition is preferred as public interest litigation for issuing appropriate writ against the authority of the respondents for the following reliefs: -

(2.) HAVING heard counsel, keeping in view the arguments, on perusing the papers placed on record, we have found that the representation of the petitioner dated 19.4.2015, Annexure P -5, in the shape of legal notice with respect of the dispute raised in this petition is still pending for adjudication in the office of the authority of the respondents and in such circumstances, instead to admit this petition or issuing notice to the other side, so also without expressing any opinion on the merits of the matter and keeping in view the order of the apex Court, Annexure P -3 passed in Writ Petition (Civil) No.494/2012 on dated 23.9.2013, this petition is disposed of with a direction to the authority of respondents No. 1 to 3 to consider and adjudicate the aforesaid legal notice by treating the same to be the representation of the petitioner, keeping in view the provisions, rules, regulations, circulars, notification scheme promulgated in this regard, if any, so also the aforesaid order of apex Court, Annexure P -3, within sixty days from the date of filing of the certified copy of this order along with copy of the petition and annexures in the office of the authority of respondents No. 1 to 3, by the petitioner. Petitioner is also directed to submit aforesaid papers in the office of such authority within fifteen days from today. It is expected that the authority of the respondents No. 1 to 3 shall manage the affairs with respect of the service as stated in the petition in view of the directions of the aforesaid order of the apex Court.

(3.) THERE shall be no order as to costs.