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Judgment
Sujoy Paul, J.—Shri Verma submits that in the description of respondent No. 2 the word "Officer" could not be typed which may be permitted to be corrected. Prayer is allowed. He is directed to correct the same immediately.
Shri Verma submits that petitioner''s claim for "Second Kramonnati" is covered by the judgment of this Court passed in W.P. No. 6773/2006(S) [Smt. Prerna W/o Shri Promod Koranne Vs. State of M.P. and others] and intends to file a representation that may be directed to be decided within a reasonable time.
The aforesaid innocuous prayer is not opposed by Shri Newaskar, Dy. Government Advocate.
Accordingly, without expressing any opinion on the merits of the case, the petition is disposed of with the following directions:-
1) The petitioner shall prefer a detailed representation along with copy of this order passed today to the respondents No. 2 within 10 days from the date of receipt of certified copy of this order.
2) In turn, the said respondents shall consider and decide the same within 60 days therefrom. If the said authority come to the conclusion that the petitioner is entitled for the claim, the same be extended in favour of the petitioner within the same time.
The petition stands disposed of with the aforesaid directions.