Uday Jeet Singh And Another vs State Of M.P. And Others

Learned counsel for the petitioners, at the outset, submits that the controversy involved in the matter is finally decided by this Court on 26.04.2007 in Writ Petition No. 6773/2006 (Prerna vs. State of MP), decided at Indore Bench. He submits that the petitioners intend to prefer representation, which may be directed to be decided by the respondents , 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 PL appearing for the respondents.

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

(1) The petitioners shall prefer a detailed representation along with the judgment in Prerna's case (supra) on which they want to place reliance and file it before respondents, within 15 days from today;

(2) The respondents shall consider and examine the applicability of such judgment in case of petitioners. In the event the authorities come to the conclusion that the petitioners are entitled for similar benefits and claims, the claims be paid to the petitioners within 90 days. The respondents while deciding the representation shall pass a reasoned and speaking order. If for any reason, whatsoever, the State Govt. finds that the benefit cannot be extended, the authorities are free to record the reasons for the same and pass a speaking order and communicate the same to the petitioners."

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