TULSA BAI TIWARI Vs. STATE OF M.P

JUDGEMENT

(1.) HEARD Shri R.K. Mishra, learned counsel for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed this petition claiming benefit of the second Kramonnati as per the circular of the State Government dated 19.4.1999 and similar circulars issued from time to time as well as the decision rendered by this court in the case of Smt. Prerna vs. State of M.P. and Others, W.P. No. 6773/2006, decided on 26.4.2007, which is in the following terms: -

(3.) IN view of the aforesaid, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner files a copy of the order passed today and a copy of the petition before the authorities within two weeks from today claiming the aforesaid benefit, the concerned authority shall consider and decide the representation of the petitioner Annexure P/6, keeping in mind the order passed by this Court in the case of Smt. Prerna expeditiously in accordance with law and in case the petitioner is found entitled, benefit of the same shall be extended to the petitioner.