Smt. Kanti Devi Kori vs The State Of Madhya Pradesh
2022 Latest Caselaw 7360 MP

                                 1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                           BEFORE LOK ADALAT
                    HON'BLE SHRI JUSTICE ROHIT ARYA
                                      &
                    SHRI R. D. JAIN , SENIOR ADVOCATE
                         ON THE 14th OF MAY, 2022

                  WRIT PETITION No. 17271 of 2020

        Between:-
        SMT. KANTI KORI, AGED - ABOUT 50 YEARS,
        R/O   SHRI    KISHORE     KUMAR     KORI,
        OCCUPATION     :   ASSISTANT    GRADE-2,
        PRESENTLY POSTED      AT    GOVERNMENT
        UTKRASTHA HIGHER SECONDARY SCHOOL,
        NATERAN,    BLOCK    NATERAN,    VIDISHA,
        DISTRICT VIDISHA, D.D.O. B.E.O. NATERAN,
        DISTRICT VIDISHA (MADHYA PRADESH).

                                                            .....PETITIONER
        (BY SHRI NEERAJ SHRIVASTAVA - ADVOCATE)

        AND

1.      THE STATE OF MADHYA PRADESH THROUGH
        PRINCIPAL SECRETARY, SCHOOL EDUCATION
        DEPARTMENT, GOVERNMENT OF MADHYA
        PRADESH, VALLABH BHAWAN, MANTRALAYA
        (MADHYA PRADESH).

2.      JOINT DIRECTOR, LOK SHIKCHHAN (SCHOOL
        E D U C AT I O N ) BHOPAL DIVISION, MATA
        MANDIR KE PAAS, TEENSHED, BHOPAL
        (MADHYA PRADESH).

3.      DISTRICT EDUCATION OFFICER, VIDISHA,
        DISTRICT VIDISHA (MADHYA PRADESH).

                                                          .....RESPONDENTS
        (SHRI SANJAY KUMAR SHARMA - GOVERNMENT ADVOCATE FOR
        THE RESPONDENTS/STATE)

      This petition coming on for conciliation this day, the Bench passed the
following:
                                  ORDER

Learned counsel for the parties fairly submits that the controversy involved in this case stands concluded through order dt.03.02.2021 passed by the Coordinate Bench of this Court in W.P.No.2306/2021 (Kamal Singh Raghuvanshi Vs. State of M.P.).

In view of the aforesaid, the directions issued in the aforesaid order shall apply mutatis mutandis in the case of the petitioner.

Accordingly, petitioner is directed to file a detailed representation to the respondent No.2/competent authority alongwith the copy of the order and the judgments passed in W.A.No.268/2019 and W.P.No.7592/2013 (s) within a period of 15 days and in case, such a representation is filed, the

respondents/authorities are directed to consider and decide the representation placing reliance upon the orders and judgments passed by this Court in the aforesaid cases and pass a self contained speaking order and the outcome be communicated to the petitioner. The entire exercise be completed within a period of three months from the date of receipt of certified copy of this order.

Petition stands disposed of with the aforesaid observations.

          (ROHIT ARYA)                                                   (R. D. JAIN )
             MEMBER                                                      MEMBER
     SP

SANJEEV
KUMAR PHANSE
2022.05.18
16:40:39 +05'30'