Citation : 2021 Latest Caselaw 7912 MP
Judgement Date : 26 November, 2021
1 WP-25703-2021
The High Court Of Madhya Pradesh
WP No. 25703 of 2021
(SMT. VIMAL MORGHODE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Gwalior, Dated : 26-11-2021
Shri Neeraj Shrivastava, learned counsel for the petitioner.
Shri G.K. Agrawal, learned Government Advocate for the
respondents/State.
Learned counsel for the petitioner submits that this matter is covered by the judgment delivered by this Court in Smt. Prerna Vs. State of M.P.&
Others, {W.P.6773/06 (s)} . He submits that the petitioner intends to prefer representation, which may be directed to be decided expeditiously by respondents No. 2 to 5.
In absence of any opposition, the petition is disposed of without expressing any opinion on the merits of the case with the direction to the petitioner to file representation along with copy of this order before respondents No. 2 to 5. 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 examine whether the petitioner is similarly situated or not. If the said authorities come to the conclusion that the petitioner is similarly situated, the same benefit be extended in favour of the present petitioner also within the same time.
With the aforesaid directions, the petition stands disposed of.
(ANAND PATHAK) JUDGE
Anil*
ANIL Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA
KUMAR PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d068b51dae27 e84c266b09d283f0799e67cdc7df50f,
CHAURASIY pseudonym=F7E569EA2A8955818DF870B0C5076 4B46C526E80, serialNumber=EC534CBB3B245F050119F06F4A29 6DD83C765A1E2ACC6EC7D8BD8CBCC9C2446E,
A cn=ANIL KUMAR CHAURASIYA Date: 2021.11.21 00:02:05 -08'00'
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