Ramsuchit Shukla vs The State Of Madhya Pradesh
2021 Latest Caselaw 1175 MP

                                                          1                                  WP-6471-2021
                                The High Court Of Madhya Pradesh
                                           WP-6471-2021
                             (RAMSUCHIT SHUKLA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 31-03-2021
                              Shri Vinay Pratap Singh, learned counsel for petitioners.

                              Shri Sarveer Singh Oberoi, learned Panel Lawyer for respondent/State.

Petitioners have filed the present writ petition making a prayer to grant the benefit of Second Kramonnati to them from 19.04.1999.

Counsel appearing for petitioner submitted that matter is covered by

judgment passed by this Court in W.P. No.6773/2006 (Smt. Prerna Vs. State of M.P. and others).

In view of same, writ petition is disposed off with direction to District Education Officer-respondent No.2 to consider and decide the representation of petitioner in light of judgment passed in case of Smt. Prerna (supra) within a period of 90 days from the date of receipt of certified copy of the order passed today.

With the aforesaid direction, writ petition is disposed off. C.C. as per rules.

(VISHAL DHAGAT) JUDGE

sp/-

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Date: 2021.04.01
10:28:20 IST