Ramesh Chandra Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 2264 MP

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                            THE HIGH COURT OF MADHYA PRADESH
                                  W.P. No.10005/2021
                              (Ramesh Chandra Gupta vs. State of M.P.)

      Gwalior, Dated : 10.06.2021

            Heard through videoconferencing.

            Shri Niraj Shrivastava, counsel for the petitioner.

            Shri D.D. Bansal, Govt. Advocate for the respondents/State.

Petitioner by way of present petition seeks direction to the

respondents to grant benefit of second kramonnati w.e.f 1999 as has

been held in case of Smt Prerna Koranne w/o Shri Pramod Koranne

v. State of M.P. and others, in W.P. No.6773/06, decided on 26.04.07.

He submits that the petitioner intends to prefer representation, which

may be directed to be decided expeditiously by respondents.

In view of nature of relief as has been sought for by the

petitioner, the petition is disposed of with the direction to the petitioner

to file fresh representation along with 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 settle the claim within a period of three months

from the date of communication of this order.

In case the petitioner is not found eligible, respondents are

directed to pass a speaking order and communicate it to the petitioner.

The petition is disposed of finally in above terms.

No costs.

Certified copy/e-copy as per rules/directions.

(VISHAL MISHRA) JUDGE van SMT VANDANA VERMA 2021.06.10 18:33:03

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