Prakash Chand Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 30 MP

                                                           1                               WP-3537-2021
                              The High Court Of Madhya Pradesh
                                         WP-3537-2021
                                  (PRAKASH CHAND JAIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 22-02-2021
                            Shri S. K. Bhattacharya, learned counsel for the petitioner.

                            Shri Darshan Soni, learned Govt. Advocate for the respondent/State.

Heard.

Petitioner has filed the present writ petition making a prayer to give benefit of Second Krammonnati to him on completion of 24 years of service.

Counsel appearing for the petitioner submitted that petitioner's case is covered by judgment passed by this Court in the case of Smt. Prerana Vs. State of M.P. and others, (Writ Petition No.6773/2007). He prays that in accordance with said judgment direction may be given to respondents to give the benefit of Second Krammonnati to the petitioner. It is further submitted that petitioner has filed a representation on 2.12.2020 (Annexure P/6) but same has not been decided by the authorities.

Learned Panel Lawyer submitted that the representation preferred by the petitioner shall be considered by the competent authority in accordance

with law.

In view of the aforesaid, without expressing any opinion on the merits of the matter, this writ petition is disposed of with a direction to respondent no.3 District Education Officer, Chhatarpur to consider and decide the representation preferred by the petitioner by passing a reasonable and speaking order within a period of 90 days from the date of receipt of certified copy of this order.

With the aforesaid direction, this writ petition is disposed off. C.C as per rules.

                                                                                 (VISHAL DHAGAT)
                                                                                      JUDGE


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Date: 2021.02.23
11:39:24 IST