SUDEEP BEGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Similar claim made by a co-employee Virendra Singh Rajput Vs. The State of M.P. & Others in W.P. No. 17359/2012 has been disposed of by this Court after taking note of the grievance of the petitioner, the objection filed by the State Government and the averments made in the return. After hearing parties concerned, the case of Virendra Singh Rajput has been decided in the following manner:-

(2.) Accordingly, this petition is also allowed in identical terms. Claim of the petitioners be also considered and decided as already directed by this Court in the case of Virendra Singh Rajput within the time stipulated therein.

(3.) With the aforesaid, this petition stands disposed of. C.C. as per rules.