Ramvilas Sharma and Others vs State of M.P and Others

Sujoy Paul, Judge

I.A. No. 4749/2012 for exemption of individual Court fee is taken up and is allowed. Learned counsel for the petitioners submits that this matter is covered by the judgment delivered by this Court in Smt. Prerna Vs. State of M.P.& Others,[W.P.6773/06 (s)]. He submits that the petitioners intend to prefer a detailed representation, which may be directed to be decided expeditiously by respondents No. 3 & 4.

In absence of any opposition, the petition is disposed of without expressing any opinion on the merits of the case with the direction to the petitioners to submit representation along with certified copy of this order before respondents No.3 & 4. In turn, the said respondents shall consider and decide the same by a reasoned and speaking order within three months therefrom in accordance with rules by taking into account the judgment in Prerna''s case and examine whether the petitioners are similarly situated or not. If the said authority comes to the conclusion that the petitioners are similarly situated, the same benefit be extended in favour of the present petitioners also within the same time.

Shri Gupta submits that the defects pointed out by the Registry have already been cured.

Registry is directed to provide certified copy of this order when defects are cured. With the aforesaid directions, the petition stands disposed of.