Shriram Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 8422 MP

                                     1                                 WP-26871-2021
          The High Court Of Madhya Pradesh
                   WP No. 26871 of 2021
             (SHRIRAM SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Gwalior, Dated : 07-12-2021
         Shri Niraj Shrivastava, learned counsel for the petitioner.

         Shri Sanjay Kumar Sharma, learned Government Advocate for
respondents/State.

Learned counsel for the petitioner submitted 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 further submitted that the petitioner intends to prefer representation, which may be directed to be decided expeditiously by 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 alongwith copy of this order before respondents. 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

Rashid

RASHID KHAN 2021.12.08 11:09:31 +05'30'