Girish Chandra Saxena vs The State Of Madhya Pradesh
2021 Latest Caselaw 359 MP

                                                                       1                                 WP-642-2021
                                             The High Court Of Madhya Pradesh
                                                         WP-642-2021
                                             (GIRISH CHANDRA SAXENA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     2
                                     Jabalpur, Dated : 01-03-2021
                                           Shri Pradeep Kumar Sharma, learned counsel for the petitioner.
                                           Shri Akshay Pawar, 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

Signature Not Verified representation shall pass a reasoned and speaking order. SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2021.03.08 16:35:38 IST 2 WP-642-2021 With the aforesaid observation, the petition stands disposed of. C.c. as per rules.

(PRAKASH SHRIVASTAVA) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2021.03.08 16:35:38 IST