W.P.No. 18313 / 2012
(Laxman Vasudeo Karkare ..Vs. ..State of M.P. and others) 02-11-2012
Heard Shri Rajmani Mishra, learned counsel for the petitioner on the question of admission and interim relief. Though the petitioner has filed this petition raising several issues, it is submitted by the learned counsel for the petitioner that the petition be disposed of with a direction to the respondent/authorities to consider and decide the representation filed by the petitioner dated 6-10-2012 wherein he has sought for early decision of the application filed by him under the provisions of the Arms Act for transfer of the arms licence in the name of the petitioner which has been issued and at present is existing in the name of the petitioner's brother.
In view of the limited prayer made by the learned counsel for the petitioner and looking to the fact that the application for transfer of arms licence had been filed by the petitioner on 2-4-2012, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner furnishes a copy of the order passed today alongwith a copy of the petition within fifteen days of obtaining the same to the respondent/authorities, the concerned authority shall consider and decide the petitioner's application and representation dated 6-10-2012 expeditiously, in accordance with law.
With the aforesaid directions the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S.Jha)
mct Judge
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The petitioner has filed this petition being aggrieved by order dated 1-9-2012, passed by the Chief Executive Officer, Janpad Panchayat, Maihar, District Satna, whereby the contract for supply of mid-day meal in the Education Guarantee School, Shwetanagar, Education Gurantee School, Harijan Basti, Jeetnagar and Primary and Secondary School, Jeetnagar with the petitioner is being cancelled by the respondent/authorities.
It is submitted by the learned counsel for the petitioner that the aforesaid contract is being cancelled without giving any opportunity of hearing to the petitioner or assigning any reason for the same.
It is, however, observed that the appropriate remedy available to the petitioner in the matter is to approach the Collector concerned i.e. Collector, Satna, for mitigation of his grievance, but the petitioner without doing so has directly approached this Court by filing the present petition. The learned Dy. Government Advocate appearing for the State/respondent submits that
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In the circumstances, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner approaches the respondent No.2, Collector, Satna, by filing a representation
In the meanwhile, it is directed that till the final decision of the aforesaid authority in the matter status quo, as it exists today, shall be maintained by the parties. With the aforesaid directions the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S.Jha)
Judge
mct
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