Devinarayan Meena vs State Of M.P.
2021 Latest Caselaw 43 MP

Citation : 2021 Latest Caselaw 43 MP
Judgement Date : 22 February, 2021

Madhya Pradesh High Court

Devinarayan Meena vs State Of M.P. on 22 February, 2021

Author: Vijay Kumar Shukla

                                                                               1                              WP-20615-2020
                                                  The High Court Of Madhya Pradesh
                                                             WP-20615-2020
                                                        (DEVINARAYAN MEENA AND OTHERS Vs STATE OF M.P. AND OTHERS)


                                       Jabalpur, Dated : 22-02-2021
                                                 Shri N.K. Sharma, learned counsel for the petitioners.

                                                 Shri     Pramod Saxena learned Government Advocate                  for   the
                                       respondents/State.

Counsel for the petitioners at the outset, submits that the present petition be disposed of directing the respondents to consider the case of the

petitioners in light of the order dated 04.08.2015 passed in W.P. No.12440/2015 [Chhotelal Patel vs. State of M.P. and others]. It is further submitted that the present case is covered by the judgment passed by this Court in the case of Smt. Prerna w/o Shri Pramod Koranne vs. State of M.P. and others [W.P.No.6773/2006, dated 26-4-2007].

The said fact is not disputed by the learned State counsel. Considering the aforesaid submissions, the present petition is disposed of with a direction to the competent authority - the concerned District

Education Officer to consider the case of the petitioners for claim of second krammonnati in light of the order passed by this Court in the case of Smt. Prerna w/o Shri Pramod Koranne vs. State of M.P. and others (supra) within a period of three months from the date of communication of the order passed today.

It is made clear, that this Court has not expressed any opinion on merits of the case.

With the aforesaid direction, the present petition stands disposed of. C.c. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

Priya.P Signature Not Verified SAN

Digitally signed by Priyanka Pithawe Date: 2021.02.22 15:38:39 IST