Motilal vs The State Of Madhya Pradesh
2022 Latest Caselaw 1719 MP

                                                                             1
                                                    The High Court Of Madhya Pradesh
                                                              WP No. 1915 of 2022
                                                          (MOTILAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             Indore, Dated : 07-02-2022
                                                  Heard through Video Conferencing.
                                                  Shri Neelesh Joshi, learned counsel for the petitioner.
                                                              Shri P. Kibe, Panel Lawyer for
                                             respondents/State.

The petitioner before this Court has filed this present petition claiming benefit of IInd Kramonati by virtue of executive instructions issued by the Government dated 21.3.1983 and 19.4.1999.

The contention of the learned counsel for the petitioner is that petitioner's case is squarely covered by judgment delivered in W.P.No.6773/2006(S) in the case of Smt. Prerna Koranne vs. State of M.P. & Others passed on 26.4.2007.

After hearing learned counsel for parties, the petition is disposed of with liberty to the petitioner to submit a representation before the competent authority and the competent authority shall consider and decide the representation of the petitioner in accordance with law, within a period of 3 months from the date of communication of the order.

With the aforesaid liberty and direction, the present petition is disposed off.

C.c. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN SMT MUKTA KOUSHAL Date: 2022.02.07 17:07:06 IST