Kriparam vs The State Of Madhya Pradesh
2021 Latest Caselaw 6011 MP

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                                        HIGH COURT OF MADHYA PRADESH
                                                W.P.No.20270/2021
                                     Kriparam Vs. State of M.P. & Others

                       Jabalpur, Dated: 24.09.2021

                             Shri Vipin Kumar Bari, learned counsel for the petitioner.
                             Shri Mukund Chourasia, learned Panel Lawyer for the
                       respondents/State.

On perusal of the assertions made in the writ petition, it is clear that the controversy in this case is covered by the decision rendered by the Tribunal in Original Application No.2745/89 (Madhukant Yadu and others Vs. State of M.P. and others) decided on 24.08.1992. The said judgment has been affirmed by the Apex Court in Special Leave to Appeal Civil No.(1) 6892/1993.

In view of the aforesaid, I am inclined to direct that if the petitioners make a representation within 15 days to the respondent No.1 annexing the order passed by the Tribunal as well as by the Apex Court indicating that they are covered, the said authority shall take a decision in that regard within a period of 30 days from the date of submissions of said representation.

The writ petition is accordingly disposed of. There shall be no order as to cost.

CC as per rules.

(VISHAL MISHRA) JUDGE Jasleen

JASLEEN SINGH SALUJA 2021.09.24 23:00:49

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