AJAY SHANKAR SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SOLITARY relief which the petitioners seek is a direction to the respondents to consider their case at par with the decision rendered in Writ Petition No. 3000/2012(s) decided on 29-02- 2012. The said petition was decided in the following term :-

(2.) IN view of the limited prayer made by learned counsel for the petitioner, the petition filed by the petitioner is disposed of with a direction to the respondent nos. 2,3 and 4 to the effect that in case the petitioner file a fresh representation along with a copy of the order passed today and a copy of the petition, within two weeks from the date of obtaining the same, the said authorities shall consider and decide the same in accordance with law. With the aforesaid direction, the petition filed by the petitioner stands dispose d of . No orders as to costs."