Rekhlal Sihore vs State Of Madhya Pradesh And Others

At the outset, learned counsel for the petitioner submits that the petitioner may be granted liberty to file fresh representation and same be directed to decide by the Competent Authority. He further places reliance on an order passed by the Co-ordinate Bench of this Court on 04.03.2020 in W.P. No.21614/2019.

Learned counsel for the petitioner submits that the controversy involved in the matter is finally decided by this Court in Writ Petition No.6773/2006 (Prerna vs. State of MP), decided at Indore Bench. Petitioner submits that he intend to prefer representation, which may be directed to be decided by the respondent No.2 to 4, in the light of the judgment in Prerna's case (supra), within a stipulated time.

The aforesaid innocuous relief prayed for is not opposed by learned G.A appearing for the respondents.

Accordingly, without expressing any opinion on the merits and entitlement of the petitioner, this petition is disposed of with the following directions:-

(1) The petitioner shall prefer detailed representation along with the judgment in Prerna's case (supra) on which he want to place reliance and file it before respondents No. 2 to 4, within 10 days from the date of receipt of certified copy of the order.

(2) The said respondents shall consider and examine the applicability of such judgments in case of petitioner. In the event the authorities come to the conclusion that the petitioner is entitled for similar benefits and claims, same be paid to the petitioner within 60 days. The respondents while deciding the representation shall pass a reasoned and speaking order.

With the aforesaid observation, the petition stands disposed of.

Certified copy as per rules.