Vishal Dhagat, J.:— By the instant petition, the petitioner is challenging the inaction of the authority on the ground that despite conducting DPC and recommending the name of the petitioner for promotion, the said recommendation is not being implemented.
2. The learned counsel for the petitioner submits that the respondents are probably not proceeding further in the matter of promotion as there is an interim order granted by the Supreme Court in pending SLP No. 13954/2016 (State of Madhya Pradesh v. R.B. Rai) directing status quo be maintained. He further submits that in number of cases, this Court has disposed of the petitions directing the authority to consider the case of the petitioner in the light of law laid down in the case of Dhirendra Chaturvedi v. State of M.P. in W.P. No. 13241/2017.
3. Considering the above, this petition is disposed of directing respondent No. 3 to consider and decide the pending representation dated 27.02.2021 (Annexure-P/7) of the petitioner in the light of the law laid down in the case of Dhirendra Chaturvedi (supra).
4. Let the aforesaid exercise be completed within a period of 90 days from the date of receipt of certified copy of the order passed today.
5. It is made clear that this Court has not expressed any view on merits and it is for the authority to consider whether the case of the petitioner is governed with the facts of the case of Dhirendra Chaturvedi (supra) or not.
6. Accordingly, the petition is disposed off.
7. Certified copy as per rules.
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