RAVINDRA KUMAR JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD , on the question of admission. The petitioners have filed this petition claiming benefit of Kramonnati as per the circular of the State Government dated 19.4.1999, in view of the circular of the State Government dated 3.09.2005, as interpreted by this court in the decision rendered in the case of Smt. Prerna v. State of M.P. and Others, W.P. No. 6773/2006, decided on 26.4.2007, in the following terms: -

(2.) IN view of the aforesaid, the petition filed by the petitioners is disposed of with a direction to the effect that in case the petitioners file a fresh representation before the authorities claiming the aforesaid benefit alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall examine the same keeping in mind the circulars issued by the State Government from time to time and the order passed by this Court in the case of Smt. Prerna (supra) expeditiously in accordance with law and in case the petitioners are found entitled, benefit of the same shall be extended to the petitioner.

(3.) WITH the aforesaid direction, the petition filed by the petitioners stands disposed of. C.C. as per rules.