Sita Ram Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 4266 MP

                                         1                              WP-11848-2021
              The High Court Of Madhya Pradesh
                         WP-11848-2021
                  (SITA RAM GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 12-08-2021
             Shri Neeraj Shrivastava, learned counsel for the petitioner.
             Shri G.P. Chaurasia, learned Government Advocate for the
respondents/State.

Learned counsel for the petitioner submits that this matter is covered by the judgment delivered by this Court in Smt. Prerna Vs. State of M.P.&

Others, {W.P.6773/06 (s)}. He submits that the petitioner intends to prefer representation, which may be directed to be decided expeditiously by respondents No. 2 to 5.

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 respondents No. 2 to 5. In turn, the said respondents shall consider and decide the same by passing 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.

(ANAND PATHAK) JUDGE

Ashish* ASHISH CHAURASI A 2021.08.1 3 18:41:58 +05'30'