Narayan Prasad Mishra vs The State Of Madhya Pradesh
2021 Latest Caselaw 6370 MP

                                                                       1                              WP-18443-2014
                                             The High Court Of Madhya Pradesh
                                                        WP-18443-2014
                                       (NARAYAN PRASAD MISHRA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                     Jabalpur, Dated : 04-10-2021
                                           Heard through Video Conferencing.

                                           Shri Vinay Pratap Singh, learned counsel for the petitioners.
                                           Shri Sheetal Tiwari, learned panel lawyer for the respondents/State.

Learned counsel for the petitioners submits that the controversy involved in the present case has been settled by this Court in Writ Petition

No.2110/2010 (Ram Kumar Kapoor and others Vs. State of M.P. and others) decided on 15.03.2011, which was subsequently followed in the case o f Raghuveer Singh Jhala Vs. State of Madhya Pradesh and others Writ Petition No.19297/2018 decided on 05.03.2019.

Learned counsel for the State could not dispute the fact that the matter is identical to the order passed in Writ Petition No.2110/2010 (Ram Kumar Kapoor and others Vs. State of M.P. and others) and following the aforesaid judgment Writ Petition No.19297/2018 (Raghuveen Singh Jhala Vs. State of Madhya Pradesh and others) has already been disposed of vide order

05.03.2019.

I n such circumstances, the recovery orders are quashed. The petitioners are directed to file a representation along with the copy of this order to the respondents/authorities and the respondents /authorities are directed to consider and decide the representation and extend the benefits to the petitioner in the view of the law laid down in the case o f Ram Kumar Kapoor (supra) and Raghuveen Singh Jhala, (supra). The exercise be completed within a period of three months from the date of receipt of certified copy of this order.

With the aforesaid observations, this petition is disposed of.

(VISHAL MISHRA) JUDGE Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2021.10.05 17:12:27 IST 2 WP-18443-2014 AM

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2021.10.05 17:12:27 IST