DHANPATI PRASAD SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Stating that the petitioners are also similarly placed persons as that of Dharam Pal Chaurasiya and others, who have approached this Court by filing Writ Petition No. 2858/2005 (S), which was disposed of finally vide order dated 23.11.2007 the petitioners are also entitled to be given the benefit of order passed by Coordinate Bench of this Court at Indore in WP No. 6773/ 2006 (S) (Smt.Prerna W/o Shri Promod Koranne v. State of M.P. and others) decided on 26.1.2007, the petitioners have prayed for similar directions.

(2.) It is seen that the aforesaid writ petition was decided in the following manner:

(3.) When the matter came up for hearing learned counsel for the petitioners submitted that this petition may be disposed of directing the respondents to examine the petitioners' claim in the light of the aforesaid directions issued in the case of Smt. Prerna W/o Shri Pramod v. State of M.P. and others .