BASANT KUMARI MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) Heard Shri Jafar Khan, learned counsel for the petitioners, on the question of admission.

(2.) The petitioner, who is an Assistant Teacher, has filed this petition claiming benefit of the second Krammonnati as per the circulars of the State Government dated 17.3.1999 and 19.4.1999. The learned counsel for the petitioner submits that the issue raised by the petitioner stands concluded by the decision of 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.

(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 representation before the respondent authorities within three weeks from today bringing to their notice the circulars of the State Government dated 17.3.1999 and 19.4.1999 and the decision rendered in the case of Smt. Prerna , alongwith a certified copy of the order passed today and a copy of the petition, the concerned authority shall consider and decide the same expeditiously in accordance with law preferably within a period of three months thereafter, keeping in mind the circular of the State Government dated 19.4.1999 and the subsequent circulars issued in that respect as well as the decision rendered in the case of Smt. Prerna .