AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the petitioner at the outset 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. He further submits that the petitioner has already preferred a detailed representation on 27.08.2019 (Annexure P/6) in this behalf, but the same is still pending.
In the circumstances, this petition is disposed of with a direction to the petitioner to submit a fresh representation along with all the relevant documents before the respondent No.3-District Education Officer, Bhopal (M.P.) within a period of two weeks from the date of receipt of certified copy of this order and on receipt of such representation the same shall be decided by the said respondent in accordance with law within a further period of six months in the light of the judgment passed in the case of Prerna (supra).
It is made clear that this court has not expressed any opinion on the merits of the case.
Accordingly, the petition stands disposed of.
Certified copy as per rules.