RAMESH SINGH GURJAR Vs. STATE OF M.P

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has assailed the repatriation order dated 27.04.2013 (Annexure P/1). It is contended that in the meantime, Principal Seat has decided a similar matter in WP No. 10074/2013 ( Santosh Kumar Vs. State of M.P. & Ors.) and the similar order is affirmed by the Division Bench.

(2.) LEARNED counsel of the petitioner submits that he intends to prefer a fresh repatriation against the repatriation order along with copy of the order passed in Santosh Kumar within ten days before the respondents and they be directed to decide the representation within 15 days therefrom.

(3.) MRS . Patankar has no objection to this innocuous prayer.