Ratan Singh Tadwal vs The State Of Madhya Pradesh
2021 Latest Caselaw 552 MP

                      HIGH COURT OF MADHYA PRADESH;
                                  BENCH AT INDORE
                                   W.P. No.4693/2021
                         Ratan Singh Tadwal Vs. State of MP
                                    WP NO.4689/2021
                 Bapu Singh Aske Vs. Principal Secretary and others


     INDORE; DATED - 08/03/2021
               Shri Vivek Patwa, learned counsel for the petitioners.
               Shri Aditya Garg, learned counsel for the respondent/State.

Regard being had to the similitude of the question involved, on the joint request of the parties, the matters are finally heard.

2. Learned counsel for the petitioners, at the outset submits that their claim is squarely covered by the order of this Court passed in the case of Madhukant Yadu and others Vs. State of MP passed by Tribunal in O.A No.2745/1989 decided on 24.08.1992 which got stamped of approval till Hon'ble Apex Court. The petitioners will prefer separate representations alongwith the said judgment and submit it before the respondent nos.2 and 3 and the said authority may be directed to decide it within a reasonable time.

3. Learned counsel for the respondent/State has no objection.

4. Accordingly, the present petition stands disposed off by directing the respondent nos.2 and 3 that in the event of any such representations are preferred alongwith the copy of this order, they shall consider and decide the same by taking into account the order of Madhukant Yadu (supra) and pass a reasoned order within 90 days therefrom.

5. The outcome shall be communicated to the petitioners.

6. The petition is disposed off without expressing any opinion on the entitlement of the petitioners.

(Sujoy Paul) Judge

sourabh Digitally signed by SOURABH YADAV Date: 2021.03.08 17:41:48 +05'30'