UDAY PATEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission and interim relief. By this petition, the petitioners are claiming the benefit of grant of second Kramonnati under the scheme of the State Government. The question involved in this petition already decided by a Bench of this Court in the case of Smt. Prerna W/o Shri Pramod Koranne vs. State of M.P. and others, in W.P. No.6773/2006, decided on 26.04.2007, and subsequently followed by this Court in series of cases, one such order being passed in W.P. No.5756/2008(S), Shri R.C. Chaurasiya & others vs. State of M.P. & others, decided on 26.05.2008. In the case of Smt. Prerna (Supra), the directions given are as under :

(2.) KEEPING in view the aforesaid, the respondents shall examine the case of the petitioners in the light of the aforesaid directions within a period of two months from the date of receipt of certified copy of this order and if it is found that petitioners are also entitled to similar benefit in the light of the law laid -down in the case of Smt. Prerna (supra), an appropriate speaking order be passed. Amount, if any, recovered from the petitioners in pursuance to the impugned action, shall also be refunded in case it is found that petitioners are entitled to similar benefit. Needless to emphasize that order as directed herein above, shall be passed and communicated to the petitioners within two months.

(3.) IF for any reason whatsoever, the State Government finds that the benefit cannot be extended, it is for the authorities concerned to record the reasons for the same and pass a speaking order.