RAMKISHOR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner by way of present petition seeks the following directions:-

(2.) Having regard to the relief sought, the provisions contained under Sec. 80 of the Act of 1988 and the law laid down by the Apex Court in the case of Mithilesh Garg v. Union of India and others: AIR 1992 SC 443 , and without expressing any opinion on the merits of the case, the petition is disposed of with a direction to the respondent No.2 to decide the application, if any, preferred by the petitioner, as contained in Annexure P-2 within a period of 30 days from the date of communication of this order.