RAJENDRA SINGH TOMAR Vs. STATE OF M P

JUDGEMENT

(1.) Shri Sharma is heard on I.A. No. 5397/2013 for impleadment. Prayer is allowed. Necessary corrections be made within 03 days. Shri Sharma is also heard on admission.

(2.) Learned counsel for the petitioner submits that the question involved in this writ petition is covered by the judgment of this Court dated 29/10/2003 passed in W.P. No. 2029/2000 (V.V. Ashthana and ors. Vs. State of M.P. and others). He submits that SLP against the said judgment has already been rejected by the Hon'ble Supreme Court.

(3.) Considering the aforesaid, it is directed that petitioner shall prefer representation before the competent authorities and in turn, the competent authorities shall consider the case of the petitioner for extending the benefit in the light of the aforesaid judgment passed in the case of V.V. Ashthana . The authorities shall be at liberty to examine the said judgment qua the petitioner. The aforesaid exercise be completed within 90 days from the date of production of certified copy of this order. If the authorities come to the conclusion that petitioner is similarly situated then the petitioner be extended the same benefits and necessary orders be passed in this regard within the same time.