Niranjan Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 266 MP

                                              1                          WP-28800-2021
                   The High Court Of Madhya Pradesh
                            WP No. 28800 of 2021
              (NIRANJAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

    Gwalior, Dated : 05-01-2022
               Shri K.K. Shrivastava, learned counsel for the petitioners.

               Shri Deepak Khot, learned Government Advocate for the respondent-

State.

This writ petition under Article 226 of the Constitution of India has been preferred by the petitioners seeking benefit of classification in terms of the judgment rendered by the Hon'ble Supreme Court in the case of Ram

Naresh Rawat Vs. Shri Ashwini Ray and Other reported in (2017) 3 SCC

436. Upon hearing learned counsel for the petitioners and in the fitness of things, it is expedient to relegate petitioners to respondents No. 3 & 4 to file representation seeking benefit of classification on the strength of the judgment passed by the Supreme Court in the case of Ram Naresh Rawat (supra) as well as order passed by the State Government dated 22nd October, 2021.

If such a representation is filed by the petitioners within a week from today alognwith certified copy of the order passed today, respondents No.3

& 4 shall decide the same in accordance with law with due observance of Article 14 & 16 of the Constitution of India within eight weeks therefrom.

It is made clear that this Court has not expressed any opinion on the merits of the case.

With the aforesaid direction, this writ petition stands disposed of. Certified copy as per rules.

(ROHIT ARYA) JUDGE

vc VARSHA CHATURVEDI 2022.01.07 10:46:32 +05'30'