PANCHPHOOLA MARASKOLE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission and interim relief.

(2.) THE petitioner is the widow of the Teacher who was working in the School Education Department of Government of Madhya Pradesh and has died. Claim is made by the petitioner for grant of benefit to which her husband was entitled to in terms of the decision rendered by this Court in the case of Smt. Prerna W/o Shri Promod Koranne Vs. State of M.P. & others [W.P. No. 6773/2006(S) decided on 26.1.2007].

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