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Judgment
At the outset, learned counsel for the petitioner submits that the present petition be disposed of directing the respondents to consider the case of the
petitioner in the light of the order dated 04.08.2015 passed in W.P. No.12440/2015 [Chhotelal Patel vs. State of M.P. and others]. It is further
submitted that the present case is covered by the judgment passed by this Court in the case of Smt. Prerna w/o Shri Pramod Koranne vs. State of
M.P. and others [W.P.No.6773/2006, dated 26-4-2007].
The aforesaid fact is not disputed by the Advocate for the respondents/State.
Considering the aforesaid submissions, the present petition is disposed of with a direction to the competent authority - the concerned District Education
Officer, Sagar, to consider this case for claim of second krammonnati in the light of the order passed by this Court in the case of Smt. Prerna w/o Shri
Pramod Koranne vs. State of M.P. and others (supra) within a period of three months from the date of receipt of the certified copy of this order.
It is made clear, that this Court has not expressed any opinion on merits of the case.                   Â
Accordingly, with the aforesaid direction, the present petition stands disposed of.
C.c. as per rules.
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