Madhya Pradesh High Court

Ram Singh Shankule vs The State Of Madhya Pradesh on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:22451




                                                                 1                             WP-4749-2024
                              IN     THE        HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                  BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                          &
                                       SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                     ON THE 10th OF MAY, 2025
                                                  WRIT PETITION No. 4749 of 2024
                                                RAM SINGH SHANKULE
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Shri Hemant Bhannarwar, Advocate for the petitioner.

                              Shri G.S. Thakur, Govt. Advocate for respondents - State.

                                                                     ORDER

Learned counsel for the petitioner submits that this case is squarely covered with the judgment of Apex Court in Asha Saxena Vs. State of M.P. & Others S.L.P. (Civil) No.18881/06 and this case may be disposed of in the light of aforesaid judgment.

This prayer is not opposed by Shri G.S. Thakur, learned Govt. Advocate for respondents-State.

Accordingly, this petition can be disposed of with a direction that in

case the petitioner submits a fresh representation before the competent authority, within a period of fifteen days along with certified copy of this order being passed today, raising his grievance raised herein, then the said competent authority shall consider and decide the same, if not already decided, within a further period of sixty days, in the same manner and the judgment of Apex Court in Asha Saxena Vs. State of M.P. & Others (supra) ,

NEUTRAL CITATION NO. 2025:MPHC-JBP:22451

2 WP-4749-2024 shall apply mutatis mutandis to the facts and circumstances of the present case also, through a speaking order under communication to the petitioner.

In above terms, this petition is disposed of.

(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR) MEMBER MEMBER A.Praj.