Shivkumari Patel vs The State Of Madhya Pradesh
2022 Latest Caselaw 1276 MP

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                            The High Court Of Madhya Pradesh
                                      WP No. 2012 of 2022
                         (SHIVKUMARI PATEL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

            Jabalpur, Dated : 27-01-2022
                      Heard through Video Conferencing.

                      Shri Ashish Anand Pandey, learned counsel for the petitioners.
                      Shri Jitendra Shrivastava, learned Panel Lawyer for the respondent/State.

Learned counsel for the petitioners submits that petitioners' case is covered by the judgment of this Court passed in W.A. No.346/2008 (Usha Ranawat vs.

State of MP). The respondents be directed to decide their claim by applying the principle of parity.

S hr i Jitendra Shrivastava, learned Panel Lawyer contends that if the petitioners prefer representation, it will be decided in accordance with law.

Considering the aforesaid, the petitioners are directed to submit a representation alongwith the judgment on which reliance is placed, before the respondent No.5. In turn, the respondent No.5 is directed to decide the representation in the light of the judgment passed in Usha Ranawat (supra) and if the petitioners are entitled to get the said benefit, the same be extended in their

favour within 90 days. If respondent No.5 decide otherwise, they shall pass a reasoned and speaking order and communicate the same to the petitioners.

Petition is disposed of without expressing any view on the merits of the case.

                                                                                 (VIVEK AGARWAL)
                                                                                      JUDGE

            Tabish




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Date: 2022.01.28
18:36:51 IST