Komal Prasad Tiwari vs The State Of Madhya Pradesh
2021 Latest Caselaw 1079 MP

                                                                      1                                WP-6632-2021
                                            The High Court Of Madhya Pradesh
                                                       WP-6632-2021
                                             (KOMAL PRASAD TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    1
                                    Jabalpur, Dated : 25-03-2021
                                          Shri Harsh Gupta, learned counsel for the petitioner.
                                          Shri Ayur Jain, learned Panel Lawyer for the State.
                                          Heard.
                                          Learned counsel for the petitioner at the outset submits that the
                                    controversy involved in the matter is finally decided by this Court in Writ

                                    Petition No.6773/2006 [ Prerna vs. State of M.P.], decided at Indore
                                    Bench. He submits that the petitioner intends to prefer representation, which
                                    may be directed to be decided by the respondents in the light of the judgment

in Prerna's case (supra), within a stipulated time.

The aforesaid innocuous relief prayed for is not opposed by the learned counsel for the State.

Accordingly, without expressing any opinion on the merits and entitlement of the petitioner, this petition is disposed of with the following directions :

( 1 ) The petitioner shall prefer a detailed representation along with the judgment in Prerna's case (supra) on which he wants to place reliance and file it before the respondents within 60 days from the date of receipt of certified copy of the order.

(2) The respondents shall consider and examine the applicability of such judgments in the case of petitioner. In the event the authorities come to the conclusion that the petitioner is entitled for similar benefits and claims, the claims be paid to the petitioner within 60 days. The respondents while deciding the representation shall pass a reasoned and speaking order.

With the aforesaid observation, the petition stands disposed of.

Signature Not Verified C.c. as per rules.

SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.03.31 16:06:53 IST 2 WP-6632-2021 (PRAKASH SHRIVASTAVA) JUDGE ss

Signature Not Verified SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.03.31 16:06:53 IST