Yeshwant Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 2734 MP

                                        1
                                                                WP No.5811/2021

         High Court of Madhya Pradesh, Jabalpur
                     Bench at Indore
                   Writ Petition No.5811/2021
                     (Yeshwant Sharma s/o Gaurishankar Sharma
                                      Versus
                       The State of Madhya Pradesh & others)
Indore, Dated 26.06.2021
      Shri Shashank Patwari, learned counsel for the petitioner.

      Shri Ranjeet Sen, learned Government for the respondent /

State of Madhya Pradesh, on advance notice.

      Heard finally with the consent of the parties.

                                ORDER

This writ petition under Article 226 of the Constitution of

India has been filed by petitioner seeking a direction to grant the

benefit of second Kramonnati, after completion of 24 years' service

from the date of initial appointment i.e. 19.04.1999; and fix the pay

of the petitioner with all consequential benefits.

2. Learned counsel for the petitioner at the outset submits that the

controversy involved in the matter is finally decided by this Court in

Writ Petition No.6773/2006 (Prerna Koranne vs. State of MP). The

petitioner submits that he intend to prefer a representation, which

may be directed to be decided by the respondents, in the light of the

judgment in Prerna's case (supra), within a stipulated time.

3. The aforesaid innocuous relief prayed for is not opposed by

learned Government Advocate appearing for the respondent / State.

4. Accordingly, without expressing any opinion on the merits and

WP No.5811/2021

entitlement of the petitioner, this petition is disposed of with the

following directions:-

(1) The petitioner shall prefer detailed representation along with the judgment in Prerna's case (supra) on which he wants to place reliance and file it before respondents, within 10 days from the date of receipt of certified copy of the order.

(2) The said respondents shall consider and examine the applicability of such judgment in case of the petitioner. In the event the authorities come to the conclusion that the petitioner is entitled for similar benefits and claims, same be paid to the petitioner within 60 days. The respondents while deciding the representation shall pass a reasoned and speaking order.

5. With the aforesaid observation, Writ Petition No.5811/2021

stands disposed of.

Certified copy as per rules.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2021.06.28 17:52:07 +05'30'