Nathuram Saral vs The State Of Madhya Pradesh
2021 Latest Caselaw 1393 MP

                                    1                               WP-7087-2021
        The High Court Of Madhya Pradesh
                   WP-7087-2021
             (NATHURAM SARAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 07-04-2021
      Shri R.P. Singh, counsel for the petitioner.
      Shri Deepak Khot, Govt. Advocate for the respondents/State.

Learned counsel for the petitioners submits that this matter is covered by the judgment delivered by this Court in the case of Smt. Prerna Vs. State of M.P. & Others, {W.P.6773/06 (s)} . He submits that the petitioner

intend to prefer representation which may be directed to be decided expeditiously by the respondents/authorities.

In absence of any opposition, the petition is disposed of without expressing any opinion on the merits of the case with the direction to the petitioner to file representation along with copy of this order before the respondents/authorities. In turn, the said respondents/authorities shall consider and decide the same by a reasoned and speaking order within three months therefrom in accordance with rules by taking into account the judgment in Prerna's case and examine whether the petitioner is similarly

situated or not. If the said authorities come to the conclusion that the petitioner is similarly situated, the same benefit be extended in favour of the present petitioner also within the same time.

With the aforesaid directions, the petition stands disposed of.

(G.S. AHLUWALIA) JUDGE

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ABDUR RAHMAN 2021.04.07 17:39:11 +05'30'