BALRAM DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, has been filed seeking following relief(s):-

(2.) Learned counsel for petitioner submits that this petition may be disposed of by granting liberty to petitioner to file a fresh representation before the competent authority with a direction to the competent authority to decide the same within the stipulated period.

(3.) Learned counsel for respondent/State has not opposed the innocuous prayer made by learned counsel for petitioner.